CRR/1967/2011
2023 Latest Caselaw 6247 Cal

18.09.2023 Item No.12 BR

CRR 1967 of 2011

In Re : Shakti Pada Hazra

None appears for the parties.

The report submitted by the Additional District and Sessions Judge, 1st Court, Arambagh through the District Judge, Hooghly dated 28.8.2023 stated that the petitioner was acquitted under Section 135(1)(a) of Cr. P. C. by virtue of the judgment delivered on 31.1.2014 in Goghat P.S. Case No. 234 of 2010. Let the said report be kept on record.

Under Such circumstances, the revisional application bas become infructuous and disposed of.

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

( Ananya Bandyopadhyay , J. )