Mahadeb Chakraborty & Ors vs Unknown
2023 Latest Caselaw 7078 Cal

12.10.2023

cm

CRR 3499 of 2011

In the matter of : Mahadeb Chakraborty & Ors.

.... petitioners.

Mr. Niladri Sekhar Ghosh Ms. Sompurna Chatterjee Mr. Sourav Mondal Mr. Mainak Ghosal .... for the petitioners.

In compliance with the order dated 30.08.2023 the

petitioner No. 1 i.e. Mahadeb Chakraborty, petitioner No.2 i.e

Manomohan Chakraborty, petitioner No.3 i.e. Pratima

Chakraborty, petitioner No.4 i.e. Sima Bhattacharya, petitioner

No.5 i.e. Anjan Bhattacharya and petitioner No. 7 i.e. Tarak

Acharya are present in Court today. Their personal appearance

is noted and dispensed with.

The report filed by the learned Additional Chief Judicial

Magistrate, Arambagh, Hooghly through the learned Registrar

Judicial Service dated 25.09.2023 stated that the G.R. Case

No. 438 of 2010 arising out Goghat Police Station case No. 90

of 2010 dated 13.06.2010 has been disposed of after trial on

25.11.2013 whereby the eight accused persons were acquitted

under Section 248(1) of the Code of Criminal Procedure. Let

the said report be kept on record.

The learned advocate for the petitioner has submitted a

copy of the aforesaid judgment dated 25.11.2013. Let the same

be kept on record.

In the above premise, the instant revisional application

has become infructuous and accordingly disposed of.

Copy of the order be sent to the Department as well as

learned trial court for information.

(Ananya Bandyopadhyay, J.)