Durjoy Acharya Alias Durjoy ... vs Unknown
2023 Latest Caselaw 577 Cal

D/L. 2.

January 18, 2023.

MNS.

C.R.R. No. 1950 of 2018 + CRAN 1 of 2020 & CRAN 2 of 2020

In the matter of : Durjoy Acharya alias Durjoy Acharjee

Mr. Debrata Das Gupta

...for the petitioner.

Mr. Binoy Panda, Mr. Subham Bhakat

...for the State.

State is represented.

Learned Advocate appearing on behalf of the

petitioner submits that the instant criminal revision has

been preferred for quashing the First Information Report

(FIR) and entire criminal proceeding in G. R. Case No.

1199 of 2017 corresponding to T.R. No. 669 of 2018

pending before the learned Judicial Magistrate, 2nd

Court, Rampurhat, Birbhum.

He submits that the G.R. Case was ended in

acquittal by the learned court below vide its judgment

dated November 7, 2020. So the present criminal

revision has become infructuous.

Heard learned Advocate for the petitioner.

Perused the certified copy of the judgement of

the learned Judicial Magistrate, Second court,

Rampurhat dated November 7, 2020, passed in G.R.

Case No. 1199 of 2017.

Considering the submission of the petitioner and

the certified copy of the judgment, it appears that the

present revisional application has become infructuous.

Accordingly, the C.R.R. No. 1950 of 2018 is

dismissed as infructuous. Connected applications, if

any, are also disposed of accordingly.

(Subhendu Samanta, J.)