Sri Arun Kumar Bera vs The State Of West Bengal And Others
2023 Latest Caselaw 344 Cal

 D/L40                                    C.R.R.811 of 2021
11.01.2023

Bpg.

In Re: An application under Article 227 of the Constitution of India;

Sri Arun Kumar Bera Versus The State of West Bengal and others

The present revisional application was preferred

challenging the judgment and order dated 03.03.2021 passed by

the learned Sessions Judge, Purba Medinipur in connection with

Criminal Revision Case No.24 of 2021.

The subject-matter of the revisional application relates to

M.P. Case No.120 of 2021 under Section 144(2) of the Code of

Criminal Procedure including the order dated 19.02.2021.

I have considered the order which has been passed. The

nature of contentions and on an assessment of the same, I am of

the view that the facts narrated are private and personal in nature.

Further, the statutory period as has been prescribed under the

provisions have expired. Considering the same, I am of the opinion

that M.P. Case No.120 of 2021 is deemed to be infructuous.

Consequently, the proceedings are quashed.

With the aforesaid observations, CRR 811 of 2021 is

disposed of.

Pending application, if any, is consequently disposed of.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

Urgent photostat certified copy of this order, if applied

for, be supplied to the parties upon compliance of all requisite

formalities.

(Tirthankar Ghosh, J.)