Balaram Bag & Ors vs Unknown
2023 Latest Caselaw 7239 Cal

17.10.2023 Court No.33 Sl. No.5 ss/SD CRR 1676 of 2011

In the matter of: Balaram Bag & Ors.

... Petitioners.

Mr. D.K. Adhikari ... for the Petitioners.

The petitioners, namely, Balaram Bag, Mintu Mohan Bag and

Smt. Doli Bag are present before the Court. Their personal

appearances are noted and dispensed with.

Mr. D.K. Adhikari, learned advocate for the petitioners has filed

a fresh vakalatnama. Let the same be kept on record.

The report filed by the Judicial Magistrate, 1st Class, 5th Court,

Howrah through the learned District Judge, Howrah stated that the

GR Case No.1127 of 2009 arising out of P.S. Case No.87 of 2009 had

been disposed of on 13.3.2019. Let the said report be kept on record.

Learned advocate for the petitioners has filed a certified copy of

the judgment in the aforesaid GR case wherein the present petitioners

had been acquitted of the charges under Section 248(1) of the Cr.P.C.

Let the same be kept on record.

Under such circumstances, the instant revisional application

has become infructuous and accordingly disposed of.

Parties are to act on a server copy of this order duly downloaded

from the official website of this Court.

(Ananya Bandyopadhyay, J.)