Pradyut Kumar Pramanik vs Debarati Pramanik
2023 Latest Caselaw 6333 Cal

20.09.2023 Sl. No.:21 Court No.30 BM CRR 1583 of 2019

Pradyut Kumar Pramanik Vs.

Debarati Pramanik

The present revision of the year 2019 is filed praying for

setting aside the judgment and order dated 17.08.2018 passed by

the Court of the learned Judicial Magistrate, 1 st Class, Additional

Court, Hooghly Sadar at Chinsurah in M. Case No. 370 of 2011

under Section 125 of the Code of Criminal Procedure, 1973.

As none appears for 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. )