Boby Roy vs Unknown
2023 Latest Caselaw 7164 Cal

16.10.2023

cm

CRA 30 of 2006

In the matter of : Boby Roy.

.... Appellant.

Mr. Surojit Basu Mr. Tapash Chatterjee .... for appellant.

Ms. Faria Hossain .... for the State.

The appellant is present in Court today. Her personal appearance is

noted and dispensed with.

The instant appeal has been preferred against judgment and order

being order No. 9 dated 17.11.2005 passed in Criminal Appeal No. 22 of

2005 passed by the learned Additional Sessions Judge, 1st Fast Track

Court, Hooghly in reversing the order dated 31.01.2005 passed by the

learned Judicial Magistrate, 2nd Court, Chandannagore, Hooghly in T.R

No. 13 of 1999 filed under Section 498A and 406 of the Indian Penal

Code.

The learned advocate for the appellant has filed a written instruction

that his client does not wish to proceed with the instant appeal. A written

instruction dated 16.10.2023 submitted before the court to that effect be

kept on record.

Under the facts and circumstances, the instant appeal is dismissed

for non-prosecution.

Copy of the order and lower court records be sent to the trial court for

due compliance.

(Ananya Bandyopadhyay, J.)