CRR/1312/2011
2023 Latest Caselaw 6035 Cal

08.09.2023

BR

CRR 1312 of 2011

In re : Sukanta Ganguly .... Petitioner

Mr. Surajit Saha, Mr. Amitava Mitra .... For the petitioner

The report submitted by the Judicial Magistrate, 4th Court, Asansol, Paschim Bardhaman through the District Judge, Paschim Bardhaman on 9 th August, 2023 stated that the petitioner has been acquitted of the charges in connection with GR Case No. 1020 of 2009 vide a judgment dated 27.12.2017.

Let the said report be kept on record. Under such circumstances, the instant appeal has become infructuous and accordingly disposed of.

Let a copy of this order be sent to the learned trial Court for information and necessary action.

( Ananya Bandyopadhyay , J. )