237 Sri Krishnakant Tiwari Ors vs Rup The State Of West Bengal & Anr
2023 Latest Caselaw 4824 Cal

69    07.08.
       2023                                CRR 175 of 2018
 Ct
237                                 Sri Krishnakant Tiwari Ors.
                                                versus
rup                                The State of West Bengal & Anr.

                     Mr. Vinit Kumar Choubey
                                                    .... For the petitioners.
                     Mr. Bidyut Kumar Roy,
                     Ms. Sima Biswas.               .. for the State.

This revisional application was filed with a prayer for

quashing the proceeding in connection with G.R. Case No. 2520

of 2016 corresponding to Serampore Women Police Station Case

No. 49 of 2016 dated 08.11.2016 under Section

498A/406/420/120B of the Indian Penal Code.

It is submitted on behalf of the petitioners that the GR

Case mentioned above has already been disposed of with the

judgment and order of acquittal in respect of petitioner,

Krishnakant Tiwari.

Mr. Bidyut Kumar Roy usually appearing on behalf of the

State is requested to represent the State. His appointment be

regularized.

In the aforesaid view of the matter, the prayer for quashing

of proceedings has become infructuous.

Thus the revisional application stands dismissed being

infructuous.

All parties to this revisional application shall act on the

server copy of this order downloaded from the official website of

this Court.

(Bibhas Ranjan De, J.)