CRR/933/2010
2023 Latest Caselaw 3827 Cal

12.06.2023

Ct. 33 Amalranjan IN THE HIGH COURT AT CALCUTTA CRIMINAL REVISIONAL JURISDICTION APPELLATE SIDE

CRR 933 of 2010

Re: Uttam Kumar Ghosh

The instant revisional application is preferred against

the judgment and order dated 13.01.2010 passed by the

learned Additional Sessions Judge, 3rd Court, Burdwan in

Criminal Motion 21/2009 pending before the learned

Additional Sessions Judge, 3rd Court, Burdwan thereby

affirming the judgment and order dated 29.12.2008 passed

by the learned Judicial Magistrate, 3rd Court Burdwan in

Misc. Case No. 264/1996 under section 125 of the Cr.P.C.

The report of the Registrar-in-Charge of Nezarath

District Judge's Court, Purba Bardhaman stated that the

opposite party Renuka Bhattacharya was found to have

expired 8 years back. The petitioner could not be traced out.

Under such circumstances, the instant revisional

application has become infructuous and accordingly,

disposed of.

( Ananya Bandyopadhyay,J. )