Umesh Kumar Kajaria vs Unknown
2023 Latest Caselaw 7305 Cal

18.10.2023

cm

CRA 274 of 2011

In the matter of : Umesh Kumar Kajaria.

.... appellant.

Mr. Anurag Bagaria Ms. Rita Debnath Mr. Sumanta Ganguly, ld. Amicus Curiae .... for the appellant.

Mr. Prabir Majumder Mr. Abhijit Kumar Ghosh .... for the opposite party. Mr. Bidyut Kumar Roy ... for the State.

The learned advocate has filed a written instruction on

behalf of the appellant expressing his unwillingness to proceed

with the instant appeal. Let the said written instruction be

kept on record.

The appeal has been filed against judgment and order

dated 19.04.2011 passed by the learned Additional District &

Sessions Judge, 9th First Track Court, Calcutta in Criminal

Revision No. 25 of 2011 acquitting the appellant.

Under the facts and circumstances, instant appeal is

dismissed for non-prosecution.

Copy of the order along with lower court record be sent

to the Department as well as learned trial Court for immediate

compliance.

(Ananya Bandyopadhyay, J.)