Tinku Saha @ Manu Saha And Ors vs The State Of West Bengal And Anr
2023 Latest Caselaw 712 Cal

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


Present :
The Hon'ble Justice Bibek Chaudhuri

                              CRR 2167 of 2022
                                   With
                              CRAN 1 of 2022

                         Tinku Saha @ Manu Saha and Ors.
                                      Vs.
                         The State of West Bengal and Anr.


      Mr. Sanat Kumar Das
      Mr. Sujan Chatterjee
      Ms. Souparna Sinha
                 ..for the petitioners


Item No. 03.


Heard & Judgment on:          24.01.2023


Bibek Chaudhuri, J.

The petitioner has filed the instant application praying for

dismissal of the instant revision on the ground of non-

prosecution. It is submitted on behalf of the petitioner that the

petitioners were already acquitted from the charge by the

learned Additional Sessions Judge, 5th Court at Malda vide

judgment dated 12th September, 2022 in Sessions Case No.01 of

2022.

In view of such circumstances, the instant revision is

dismissed for non-prosecution.

Let a copy of this judgment passed by the learned

Additional Sessions Judge, 5th Court at Malda in Sessions Case

No.01 of 2022 dated 12th September, 2022 be kept with the

record.

(Bibek Chaudhuri, J.)