CRA/127/2012
2023 Latest Caselaw 5697 Cal

29.08.2023

Ct. 33 Amalranjan

CRA 127 of 2012 With CRAN 2/2012 (Old CRAN 2868/2012)

Re. Sadhan Sen

Ms. Suman Biswas...........for the appellant

Ms. Mamata Jana........for the defacto-complainant

Mr. Binay Panda Mr. S.k. Bhakat Mr. P. Saha................for the State

The appellant Sadhan Sen is present in court. His

personal appearance is noted and dispensed with.

Learned advocate for the State brought to notice of

this court that vide the judgment and order dated 9.4.2013

passed by the co-ordinate Bench of this court had already

disposed of the instant appeal in favour of the appellant

acquitting him.

The department is directed to take steps not to list

the matter, which has already been disposed of.

Learned advocate for the defacto-complainant in CRR

1999 of 2012 submits a written instruction that the

petitioner therein does not want to proceed with the matter.

Let the said written instruction be kept with the

record. Accordingly, CRR 1999 of 2012 is dismissed for non-

prosecution.

( Ananya Bandyopadhyay,J. )