CRR/608/2020
2022 Latest Caselaw 7870 Cal

28.11.2022

Ct. 30 Sd./1 CRR 608 of 2020

Mr. Aniket Mitra ..For the petitioner.

Ms. P. Saha ..For the State.

A letter has been filed by the learned counsel for

the petitioner stating that they do not want to proceed

with this case any further and the matter may be

dismissed for non-prosecution.

The present revisional application was against a

part of the judgment dated 14.1.2020 passed by the

learned Special Judge, Electricity Act, Krishnagr, Nadia

directing the initiation of proceedings under section 344

of the Cr.P.C.

As there is no representation on behalf of the State

in this case, Ms. Puspita Saha, learned advocate present

in Court is appointed to represent the State.

Let her appointment be regularized by the learned

Public Prosecutor, High Court, Calcutta.

Considering the nature of the case and the prayer

made by the petitioner revisionist himself, the criminal

revision is hereby dismissed for non-prosecution.

Let a copy of this order be sent to the trial court for

information and the learned counsel for the State is

directed to inform the concerned authority about the

disposal of this case.

( Shampa Dutt (Paul), J. )