Smt. Priyanka Dutta Mustafi vs Mustaq Ahmed & Anr
2022 Latest Caselaw 1231 Cal

15.03.2022 S/L No.6 KS

C.R.R. 2031 of 2012

Smt. Priyanka Dutta Mustafi

-Vs.-

Mustaq Ahmed & Anr.

Mr. Binay Panda Mr. Pravas Bhattacharya .....For the State

This revisional application preferred under Section 401 of

the Code of Criminal Procedure is fixed up today for hearing.

The petitioner has assailed the judgment and order dated

27.03.2012 passed by Learned Additional District & Sessions

Judge, 3rd Fast Track Court, Kolkata in Criminal Appeal No.3 of

2012 in an appeal under Section 29 of the Protection of Women

from Domestic Violence Act, 2005. Today is the third consecutive

date when the matter has come up for hearing and necessary

order.

None has appeared for the petitioner and opposite party

no.1.

Learned advocates for the State are present.

Administrative Notice were issued to the petitioner and

opposite party no.1. The report reveals that notice was served

upon opposite party no.1/Mustaq Ahmed but the same could not

be served upon the petitioner as her door was found lock. Report

is taken on record.

In view of continuous absence and non-representation of the

petitioner, the revisional application is dismissed for default.

Let a copy of this order be sent Learned Additional District

& Sessions Judge, 3rd Fast Track Court, Kolkata for information.

(Ananda Kumar Mukherjee, J.)