Kaushik Chandra Choudhury @ ... vs Unknown
2023 Latest Caselaw 5700 Cal

29.08.2023
17
cm


                                     CRR 3853 of 2011



              In the matter of : Kaushik Chandra Choudhury @ Koushick
             Choudhury & Ors.
                                                    .... for the petitioners.

                Mr. D.M. Choudhury
                Mr. Ramasish Mukherjee
                Ms. Sinthiya Mukherjee
                                                     ... for the petitioners.

                Mr. Narayan Prasad Agarwala
                Mr. Pratick Bose
                                                             ... for the State.
                Ms. Smita Saha
                Mr. Sk. Saidullah
                Mr. Mithun Mondal
                Md. Arsalan
                                               ... for the opposite party No.2.




                    Mr. Mishra, learned advocate files fresh vakalatnama on

             behalf of the petitioners. Let the same be kept on record.

                    The learned advocate for the petitioners further submits

             that petitioner No. 2 has expired and files a photocopy of the

             death certificate to that effect. Let the said photocopy of the

             death certificate be kept on record.

                    In compliance with the order dated 30.06.2023 the other

             four petitioners and opposite party No. 2 are present in Court

             today. Their personal appearance is noted and dispensed with.

                    The learned advocate for the State has filed a report of

             S.I.   of   Police   Ghola   Police   Station   Barrackpore    Police

             Commissionerate dated 27.08.2023 which stated that the
                               2




learned Judicial Magistrate 5th Court, Barrackpore, North 24th

Parganas   vide order dated 20.06.2015 has acquitted of the

accused persons in Ghola Police Station Case No. 39/10 dated

9.02.2010

under Sections 498A/406 of the Indian Penal Court.

Copy of the judgment as aforesaid has been submitted by the

learned advocate for the petitioners. Let the same be kept on

record.

Under such circumstances, the instant revisional

application has become infructuous and accordingly disposed

of.

Copy of the order be sent to the trial court for

information.

(Ananya Bandyopadhyay, J.)