Citation : 2022 Latest Caselaw 7787 Cal
Judgement Date : 23 November, 2022
23.11.2022
Ct. 30 Sd./44 CRR 237 of 2019
Mr. S. Mukherjee Ms. D. Chowdhury ..For the State.
The present revision of the year 2019 is against
judgment of the trial court dismissing the Criminal Misc.
Case praying for cancellation of bail.
State is represented.
As none appears for the petitioner since the date of
listing of this case in spite of repeated calls, the matter
stands dismissed for default. All connected applications
stand disposed of.
Interim order, if any, stands vacated.
Let a copy of this order be sent to the trial court for
information and necessary compliance.
( Shampa Dutt (Paul), J. )
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