Sandip Kumar Patra And Ors vs The State Of West Bengal And Ors
2023 Latest Caselaw 586 Cal

Form J(1)        IN THE HIGH COURT AT CALCUTTA
                    Criminal Revisional Jurisdiction
                               Appellate Side


Present :
The Hon'ble Justice Bibek Chaudhuri

                               CRR 4390 of 2022

                           Sandip Kumar Patra and Ors.
                                       Vs.
                         The State of West Bengal and Ors.


      Mr. Moyukh Mukherjee
      Mr. Abhijit Singh
      Mr. Shakti Halder
      Mr. Sarthak Mondal
                   ..for the petitioner


Item No. 21.


Heard & Judgment on:           18.01.2023


Bibek Chaudhuri, J.

The petitioners have approached this Court challenging an

order dated 14th November, 2022 passed in a proceeding under

Section 144(2) of the Code of Criminal Procedure by the learned

Executive and Metropolitan Magistrate, 3rd Court at Calcutta.

It appears from the order that the said order dated 14 th

November, 2022 has lost its force by efflux of time. Therefore,

the impugned order dated 14 th November, 2022 is no more in

existence in the eye of law.

In view of such circumstances, I do not find any legal issue

to be decided in the instant revision and accordingly, the instant

revision is disposed of.

(Bibek Chaudhuri, J.)