CRR/3986/2011
2023 Latest Caselaw 5699 Cal

29.08.2023

Ct. 33 Amalranjan CRR 3986 of 2011 With CRAN 1/2012 (Old CRAn 1152/2012)

Re: Sk Dilbahar Hossain and ors.

Mr. Arunabha Jana ...............for the petitioners

Mr. B.K.Roy Ms. Sima Biswas............for the State

Learned advocate for the petitioners is present.

Learned advocate for the State has submitted vide

Officer-in-Charge Panchla PS, Howrah (R ) stating that G R

Case No. 5133/2010 got disposed of on 14.12.2022, let the

said report be kept with the record.

He has also filed a copy of the said judgment and

order dated 14th December, 2022 passed in connection with

the aforesaid case being G R Case No. 5133/2010 and CIS

3001/2015 arising out of TR 185/2012 whereby the learned

Judicial Magistrate, 1st Class, 4th Court, Howrah had

acquitted the present petitioners under Sections 248(1) of the

Cr.P.C, let the said copy of the judgment be kept with the

record.

Under such circumstances, the instant revisional

application has become infructuous and accordingly,

disposed of.

Department is directed to communicate this order to

the learned trial court immediately for information.

( Ananya Bandyopadhyay,J. )