Buddhadev Mondal vs State Of West Bengal & Anr
2023 Latest Caselaw 6331 Cal

20.09.2023 Sl. No.:22 Court No.30 BM CRR 1584 of 2019

Buddhadev Mondal Vs.

State of West Bengal & Anr.

The present revision of the year 2019 is filed praying for

quashing of an impugned order and judgment dated 30 th day of

March, 2019 passed by the learned Additional District and Sessions

Judge, 2nd Court Barrackpore, North 24-Parganas in connection

with Criminal Appeal No. 11 of 2015 (C-911 of 2015) under Section

138 N.I. Act arising out of C. Case No. 409 of 2007 under Section

138 N.I. Act.

As none appears for the the petitioner in spite of repeated

calls since the date of listing, the revisional application stands

dismissed for default.

Application, if any, connected thereto stands disposed of.

Interim order, if any, stands vacated.

Let a copy of the order be sent to the learned trial court for

compliance and to proceed with the trial in accordance with law.

( Shampa Dutt (Paul), J. )