Waish Ahmed vs The State Of West Bengal
2023 Latest Caselaw 3990 Cal

96 21.06.

 Ct    2023                         CRR 382 of 2018
237                                       With
rup                IA NO: CRAN 1 of 2019 (Old No: CRAN 3997 of 2019)


                                         Waish Ahmed
                                             versus
                                    The State of West Bengal


                    Mr. Pawan Kumar Gupta            .... For the petitioner.

Learned advocate appearing on behalf of the petitioner has

submitted that instant application has already been disposed of

on 18th January, 2019 and thereafter one CRAN application has

been filed regarding relaxsation of condition imposed for release

of vehicle and that application was considered and allowed on

30.07.2021 directing release of the vehicle on personal bond.

Considering the judgment dated 18.01.2019 and the order

dated 30.07.2021, I find no reason for listing this revisional

application again.

Let the matter go out of list.

(Bibhas Ranjan De, J.)