Suvradip Dasgupta vs Arpita Dasgupta And Another
2023 Latest Caselaw 53 Tel

  THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY


            CRIMINIAL REVISION CASE No.89 of 2020

JUDGMENT:

Since last five occasions, when the matter was called on

27.01.2020, 07.09.2020, 22.09.2020 and 12.11.2020, there was no

representation for the revision petitioner. Again it was listed on

03.01.2023 but there was no representation for the revision

petitioner in the forenoon or in the afternoon. Therefore, the matter

was directed to be listed under the caption 'for dismissal' today.

2. Though the matter is coming up under the caption 'for

dismissal', today also there is no representation for the revision

petitioner either in the forenoon or in the afternoon.

3. Further, this revision is filed against the interlocutory

order passed in M.C.No.11 of 2019. As per the Judgment of the

Apex Court as well as this Court, there is a bar under Section

397 (2) of Cr.P.C for filing of the revision petition.

4. Therefore, the criminal revision case is dismissed for

default and for non-prosecution.

Pending miscellaneous applications, if any, shall stand

closed.

__________________________________ G.ANUPAMA CHAKRAVARTHY, J

Date: 04.01.2023

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