CRR/3699/2011
2023 Latest Caselaw 5739 Cal

30.08.2023

Ct. 33 Amalranjan

CRR 3699 of 2011

Re. Shyamal Sarkar

None appears for the parties.

The report submitted by the learned Additional Chief

Judicial Magistrate, Ranaghat Nadia through the learned

District Judge (in-Charge) Nadia dated 26.7.2023 stated that

the Misc. Case no. 53/2010 under Section 125 Cr.P.C was

disposed of on contest on 26.8.2011. Let the said report be

kept with the record.

Perused the contents of the revisional application as

well as the impugned judgment and order which is reasoned.

The petitioner has accepted a valid marriage between the

parties.

This court does not find any reason to interfere with

the order impugned passed by the learned trial court and as

such the revisional application is dismissed.

Department is directed to communicate this order to

the learned trial court immediately for information.

( Ananya Bandyopadhyay,J. )