Vilol Fineries Pvt. Ltd. & Ors vs The State Of West Bengal & Anr
2022 Latest Caselaw 7504 Cal

11.11.2022

Court No.35 Item No. 40 CRR 338 of 2016 With d.g. CRAN 3 of 2017 (Old No. CRAN 220 fo 2017) With CRAN 5 of 2021

Vilol Fineries Pvt. Ltd. & Ors.

Vs.

The State of West Bengal & Anr.

Mr. Amarta Ghose, Ms. Rituparna De Ghose.

... For the petitioners

Learned Advocate appears on behalf of the petitioners and submits that the Trial Court has already completed trial in this matter and the judgment of conviction has already been delivered.

In view of such facts and circumstances, when judgment in connection with M.F. Case No. 374 of 2014 (Case No. 85448 of 2014 under Section 401(A) of the K.M.C. Act, 1980) has already been delivered, the present case appears to be only infructuous.

Thus, CRR No. 338 of 2016 is disposed of being infructuous. Copy of the judgment of the Trial Court be kept with the record. Pending applications, if any, are consequently disposed of.

(Rai Chattopadhyay, J.)