Smt. Sharmila Bhattacahrjee & Anr vs The State Of West Bengal & Anr
2023 Latest Caselaw 5693 Cal

29.08.2023 Serial no.15 Aloke

CRR 1303 of 2019

Smt. Sharmila Bhattacahrjee & Anr.

Vs.

The State of West Bengal & Anr.

Mr. Rajdeep Majumder Mr. Mayukh Mukherjee ... for the petitioners

The present revisional application arises out of

Bidhannagar P.S. Case No. 92 of 2017 dated 16.05.2017 against

an order of the learned Additional Chief Judicial Magistrate,

Bidhanngar, North 24 Parganas, allowing further investigation

under Section 173(8) of the Code of Criminal Procedure, 1973.

The said proceeding in Bidhannagar P.S. Case No. 92 of 2017

corresponding to G.R. Case No. 393 of 2017 has been quashed

by this Court vide its judgment and order dated 31.01.2023 in

CRR 121 of 2019.

In view of the present status, the present revisional

application has become infructuous and is accordingly disposed

of as infructuous.

All connected applications, if any, stands disposed of.

Interim order, if any, stands vacated.

Let a copy of the order be sent to the learned trial court

for compliance.

(Shampa Dutt (Paul), J.)