Anil Kumar Venaik vs The State Of West Bengal & Anr
2023 Latest Caselaw 1766 Cal

Form J(1)         IN THE HIGH COURT AT CALCUTTA
                     Criminal Revisional Jurisdiction
                              Appellate Side
Present :
The Hon'ble Justice Bibek Chaudhuri

                        C.R.R. 1187 of 2017
                         Anil Kumar Venaik
                                Vs.
                  The State of West Bengal & Anr.

For the petitioner        : Mr. Karan Dudhwewala, Adv.

For the O.P. No.2        : Mr. Somopriyo Chowdhury, Adv.
                           Mr. Dipayan Dan, Adv.

For the State            : Mr. Binay Kumar Panda, Adv.
                           Mr. Subham Kanti Bhakat, Adv.

Heard on                 : 16.03.2023

Judgment On              : 16.03.2023.

Bibek Chaudhuri, J.

It is submitted by the learned Advocate for the opposite party

producing a photostat copy of death report that the private opposite

party has died. The learned Advocate appearing on behalf of the

State also submits a report regarding the death of the opposite party

No.2.

The instant criminal revision has been preferred against a

criminal proceeding wherein the opposite party No.2 was arrayed as

an accused. As the accused has passed away, the instant criminal

revision becomes infructuous.

Thus, the criminal revision is disposed of as infructuous.

Parties to act on the server copy of this order duly downloaded

from the official website of this Court.

The photostat copy of the death certificate of the opposite party

No.2 and the report submitted by the Inspector-in-Charge,

Bidhannagar East Police Station be kept with the record.

(Bibek Chaudhuri, J.)

Mithun De/ A.R. (Ct).

Sl No.01.

D/L.