CRR/2974/2019
2022 Latest Caselaw 6649 Cal

15.09.2022

Ct. 30 Sd./22 CRR 2974 of 2019

Ms. A. Parveen..For the petitioner.

Mr. Binoy Panda Ms. Puspita Saha ..For the State.

Learned lawyer appearing for the petitioner

submits that the Criminal Revision No. 116 of 2019

pending before the learned Addition Sessions Judge, 2nd

Fast Track Court, Bichar Bhawn has been disposed of

finally. As the present revision is in respect of orders

dated 12.09.2019 and 19.09.2019 in C. Rev. 116 of

2019, the present revisional application has become

infructuous.

A copy of the said judgment in Criminal Revision

No. 116 of 2019 dated 07.04.2021 has been filed and it is

seen that the said revision has been disposed of finally

on 07.04.2021.

Accordingly, the present Criminal Revision thus

being infructuous is dismissed and accordingly disposed

of.

Mr. Binoy Panda and Ms. Puspita Saha, learned

advocate are requested to represent the State in this

matter.

Let their appointment be regularized by the

Learned Public Prosecutor, High Court, Calcutta.

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

information and necessary action.

( Shampa Dutt (Paul), J. )