Suman Das & Ors vs The State Of West Bengal & Anr
2022 Latest Caselaw 2748 Cal

11.05.2022

d.g.

Ct. No.34 CRR 1375 of 2016

Suman Das & Ors.

vs.

The State of West Bengal & Anr.

The present revisional application has been preferred

against the judgment dated 29.2.2016 in Criminal Appeal

No. 133 of 2014 passed by the learned Additional Sessions

Judge, Alipore, South 24 Parganas.

The subject matter of the appeal related to Section 29

of the PWDV Act, 2005. The present petitioners were the

appellants before the learned Sessions Court and the

reasons assigned by the learned Trial Court/learned

Magistrate was pleased to affirmed and confirmed by the

Appellate Court.

I have perused the order dated 31.05.2014 which was

challenged before the learned Appellate Court and I find

that the main issue which was canvassed was non-

compliance of the form which was available in the

schedule/rules of the PWDV Act, 2005.

Having regard to the reasons so assigned by the

learned Magistrate and the learned Appellate Court, I am of

the opinion that no interference is called for.

Accordingly, CRR 1375 of 2016 is dismissed.

All pending applications, if any, are consequently

disposed of.

Interim order, if any, is hereby vacated.

All parties shall act on the server copy of this order

duly downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)