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CRR/1664/2011
2023 Latest Caselaw 5636 Cal

Citation : 2023 Latest Caselaw 5636 Cal
Judgement Date : 28 August, 2023

Calcutta High Court (Appellete Side)

CRR/1664/2011 on 28 August, 2023

28.08.2023

Ct. 33 Amalranjan

CRR 1664 of 2011

Re: Akash Show

Mr. Emon Bhattacharya..................for the petitioner

Mr. Avishek Sinha...........for the State

In view of the judgment and order dated 25.5.2015

passed by the learned Additional District and Sessions Judge,

1st Track 2nd Court, Howrah in ST 196 of 2010 the instant

revisional application has become infructuous and

accordingly disposed of.

Learned advocate for the petitioner has submitted a

written instruction on behalf of the petitioner along with the

copy of the judgment be kept with the record.

Department is directed to communicate this order to

the learned trial court immediately for information.

( Ananya Bandyopadhyay,J. )

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