Mrinal Kanti Ghosh Chowdhury vs Unknown
2023 Latest Caselaw 7167 Cal

16.10.2023

cm

CRA 127 of 2013

In the matter of : Mrinal Kanti Ghosh Chowdhury.

.... Appellant.

Mr. Avishek Sinha .... for the State.

The appellant is present in Court today. His personal

appearance is noted and dispensed with.

The instant appeal has been preferred against judgment and

order dated 29.08.2012 passed by the learned Judicial Magistrate,

3rd Court, Krishnanagore in Case No. 390C/2003 T. R. No.

318/2003 under Section 420 of the Indian Penal Code.

The appellant has filed a copy of the written instruction through

the learned advocate for the State Mr. Avishek Sinha 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.)