Amrita Shaw vs Unknown
2023 Latest Caselaw 5017 Cal

14.08.2023.
Item No. 11
   ap                               C.R.R. 122 of 2018

              In Re: An application under Section 401 read with Section
              482 of the Code of Criminal Procedure, 1973 filed on
              11.01.2018;
                                          And
              In the matter of: Amrita Shaw.              ...petitioner.

                 Ms. Jonaki Khan.
                                                     ...For the petitioner.
                 Mr. Chandra Sekhar Banerjee,
                 Mr. Shamit Dutta.
                                            ...For the opposite party no.2.
                 Mr. S.G. Mukherjee, ld. P.P.
                 Mr. Imran Ali,
                 Ms. Debjani Sahu.
                                                         ...For the State.

                   Let the report filed by the learned Additional Public

              Prosecutor and the server copy filed by the learned Counsel

              appearing on behalf of the petitioner be kept with the record.

                   The learned Counsel appearing on behalf of the

              petitioner submits that she has been acquitted from Sinthi

              Police Station Case No. 71 of 2017 dated 22.07.2017 by the

              learned Judicial Magistrate, 1 st Court, Sealdah, South 24

              Parganas. She furnishes a server copy of the judgment dated

              27th April, 2022 passed in G.R. Case No. 2037 of 2017 by the

              learned Judicial Magistrate, 1st Court, Sealdah.

                   The learned Additional Public Prosecutor representing

              the State furnishes a report along with a copy of the

              judgment dated 27th April, 2022 wherefrom it reveals that

              the petitioner has been acquitted from Sinthi Police Station

              Case No. 71 of 2017 dated 22.07.2017.
                        2




     The learned Counsel appearing on behalf of the

opposite party no.2 raises no objection on the aforesaid

submissions.

     Considering the judgment of acquittal passed by the

learned Judicial Magistrate, 1 st Court, Sealdah, South 24

Parganas, it reveals that the said Amrita Shaw, the petitioner

of the instant criminal revision has been acquitted in respect

of the Sinthi Police Station Case No. 71 of 2017 dated

22.07.2017

, which was sought to be quashed through the

criminal revision.

This Court is, therefore, of the view that there is no

need of proceeding with the instant criminal revision.

With the aforesaid observations, the instant revisional

application is disposed of.

All parties shall act on the basis of copy of this order

downloaded from the official website of this Court.

(Supratim Bhattacharya, J.)