Jakir Sk vs State Of West Bengal
2023 Latest Caselaw 2464 Cal

11.04. 2023 item No.15 n.b.

ct. no. 551                CRR 1077 of 2017

                                Jakir Sk.
                                     Vs.
                            State of West Bengal

                 Mr. Avinaba Patra
                                     .... For the petitioner.

The instant revisional application has been preferred

against the order dated February 13, 2017 passed by the learned

Judge, Special Court under the N.D.P.S. Act in connection with

Special Case No.64 of 2016 under Section18(C)/20 of the N.D.P.S

Act, 1985.

Learned advocate appearing on behalf of the petitioner

submits that Special Case pending before the learned Special Judge

cum Additional Sessions Judge, 3rd Court, Malda is disposed of

acquitting the present petitioner from the case, after finding the

petitioner to be not guilty in the alleged offence. He prayed for

necessary order.

Heard the learned advocate perused the copy of the

judgment passed by the learned Special Judge in Special Case No.

64 of 2016 corresponding the Sessions Trial Case No. 6 of 2018. It

appears that the entire Special case has been disposed of finding

the present petitioner to be not guilty. Thus, further proceeding of

the present revisional application is became infrustuous.

Accordingly, the criminal revisional application is disposed of being

infructuous.

Any order of stay or/and all corresponding the orders

passed by this Court during the continuation of the instant

criminal revisional application are also vacated.

Any pending connected applications are also disposed of.

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

downloaded from the official website of this Court.

( Subhendu Samanta, J.)