CRR/3324/2011
2023 Latest Caselaw 5740 Cal

30.08.2023

Ct. 33 Amalranjan

CRR 3324 of 2011

Re. Sukla Mohanto Adhikary

None appears for the parties.

The instant revisional application has been filed being

aggrieved by the judgment and order dated 31.5.2011 passed

by the learned CJM, Nadia in MR Case 165 (N)/2010 under

Section 125 of the Cr.P.C.

Perused the contentions in the revisional application

as well as the impugned order and the annexed documents.

The reasoning of the learned Chief Judicial Magistrate, Nadia

in disposing of the aforesaid MR Case is justified and does

not suffer from any illegality and impropriety and as such the

court is not inclined to interfere with the same. Accordingly,

the instant revisional application is dismissed.

Department is directed to communicate this order to

the learned trial court immediately for information.

( Ananya Bandyopadhyay,J. )