Rabi Naskar vs The State Of West Bengal
2023 Latest Caselaw 6502 Cal

25.09.2023

Court No.30 Aloke

CRR 1698 of 2019

Rabi Naskar Vs.

The State of West Bengal

Mr. Arabinda Manna ... for the State

The present revision is of the year 2019 and has been

preferred against an order and judgment dated 19th December, 2018

passed by the Learned Additional Sessions Judge, FTC-II, Sealdah,

South 24 Pargaznas, in connection with Criminal Revision No. 05 of

2018 arising out of G.R. Case No. 2969 of 2017 under Section 45

read with Section 73 of the Evidence Act.

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.

Learned counsel for the State to inform the status of this case

to the concerned authority.

( Shampa Dutt (Paul), J. )