Srinath Mukherjee vs Srabani Banerjee
2024 Latest Caselaw 1544 Cal

Calcutta High Court (Appellete Side)

Srinath Mukherjee vs Srabani Banerjee on 15 March, 2024

25    15.03.
       2024                 IN THE HIGH COURT AT CALCUTTA
 Ct                        CRIMINAL REVISIONAL JURISDICTION
237                                 APPELLATE SIDE

rup                                     CRR 2210 of 2016


                                        Srinath Mukherjee
                                              versus
                                        Srabani Banerjee

               Mr. Probal Kr. Halder,
               Mr. C. Halder,
               Mr. S Halder                          ... for the petitioner.



               1.

Learned counsel appearing on behalf of the petitioner has

submitted that petitioner filed this revisional application

being aggrieved by the order and judgment dated 23.02.2016

passed by the learned Additional Sessions Judge, 2 nd Court,

Serampore, Hooghly in connection with Criminal Appeal No.

02 of 2015 under Section 374 of the Code of Criminal

Procedure, whereby the judgment and order of conviction

dated 13.06.2007 passed by the learned Additional Chief

Judicial Magistrate, Searampore in connection with CR Case

No. 91 of 2006 was affirmed.

2. At this stage, learned counsel appearing on behalf of the

petitioner has filed one order of learned Additional Chief

Judicial Magistrate passed on 05.02.2019 in connection with

CR Case No. 91 of 2006 whereby the case was disposed of on

settlement between the parties. The copy of the order be kept

with the record.

3. Accordingly, the learned counsel appearing on behalf of the

petitioner has submitted that the instant revisional

application has become infructuous.

4. Given facts and circumstances, the instant revisional

application stands dismissed being infructuous.

5. Connected application, if there be any, also stands dismissed.

6. Interim order, if any, stands vacated.

7. All parties shall act on the server copies of this order duly

downloaded from the official website of this Court.

(Bibhas Ranjan De, J.)