Bacchu Mondal @ Bachhu Mondal vs The State Of West Bengal
2023 Latest Caselaw 6745 Cal

04.10.2023 Serial no.31 Aloke

CRR 1774 of 2020

Bacchu Mondal @ Bachhu Mondal Vs.

The State of West Bengal

Mr. Ranabir Roy Chowdhury ... for the State

The present revision is of the year 2020 and has been

preferred against the impugned judgment and order dated

12.11.2020 passed by the Learned Vacation Judge, Murshidabad

cancelling the interim bail granted to this petitioner by an order

dated 19.09.2020.

Learned counsel for the State is present.

As none appears for the petitioner in spite of repeated

calls since the date of listing, the revisional application stands

dismissed for default.

All connected applications, if any, stands disposed of.

Interim order, if any, stands vacated.

Let a copy of the order be sent to the learned trial court

for compliance and to proceed with the trial in accordance with

law.

Learned counsel for the State to inform the status of this

case to the concerned authority.

(Shampa Dutt (Paul), J.)