Debashis Roy vs The State Of West Bengal And Others
2023 Latest Caselaw 2395 Cal

D/L34                               C.R.R. No.1457 of 2021
10.04.2023

Bpg.

In Re: An application under Section 401 read with Section 482 of the Code of Criminal Procedure, 1973;

Debashis Roy Versus The State of West Bengal and others

The present revisional application was preferred

challenging the order dated 21.04.2021 passed by the learned

Additional District and Sessions Judge, 1st Court, Katwa, Purba

Bardhaman in Criminal Revision No.198 of 2020. In the said

revisional application, the learned sessions court was pleased to

affirm the judgment and order dated 08.09.2020 passed by the

learned Judicial Magistrate, 2nd Court, Katwa, Purba Bardhaman in

Misc. Case No.70 of 2016.

The application under Section 127 of the Code of

Criminal Procedure was filed by the present petitioner before the

learned Magistrate and the learned Magistrate after assessing the

materials placed at the instance of the present petitioner was

pleased to dismiss the same. Against the said order dated

08.09.2020, the petitioner preferred a revisional application being

Criminal Revision No.198 of 2020 and by a judgment and order

dated 21.04.2021 learned sessions court considered the reasons so

assigned by the husband in the application under Section 127 of

the Code of Criminal Procedure to reduce the amount.

Having regard to the facts being appreciated by the

learned trial court as well as the revisional court, I am of the

opinion that no fresh facts have been brought on record for

appreciation of the Hon'ble Court.

According, CRR 1457 of 2021 is dismissed.

Pending application, if any, is consequently disposed of.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

Urgent photostat certified copy of this order, if applied

for, be supplied to the parties upon compliance of all requisite

formalities.

(Tirthankar Ghosh, J.)