Anindya Basu vs The State Of West Bengal & Anr
2023 Latest Caselaw 1949 Cal

23.03.2023

Court No.35

CRR 285 of 2015 D.Hira

Anindya Basu Vs.

The State of West Bengal & Anr.

Mr. Kaushik Gupta, Mr. Anirban Tarafdar.

... for the petitioner

Mr. Gupta, learned Advocate appears for the petitioner and submits a photocopy of the judgment of the Magistrate dated 21st December, 2022 passed in C.G.R. no. 872 of 2005. The revision is connected with the said case, which was pending in the Trial Court.

Let the photocopy of the judgment submitted today in Court be kept with the record.

The document submitted today in Court shows that the Magistrate has disposed of the trial by dint of the said judgment, thereby acquitting of the accused persons in the case including the present petitioner.

In view of the judgment of the Trial Court, the present revision appears to be infructuous.

Hence, CRR no. 285 of 2015 is dismissed being infructuous. All pending applications, if any, are consequently disposed of. Certified website copies of this order, if applied for, be supplied to the parties subject to compliance with all the requisite formalities.

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                                                      RAI        Digitally signed by RAI
                                                      CHATTOPADH CHATTOPADHYAY
                                                                 Date: 2023.03.23
                                                      YAY        17:19:06 +05'30'

                                                               (Rai Chattopadhyay, J.)