Calcutta High Court (Appellete Side)
Sujoy Ghosh & Anr vs The State Of West Bengal & Ors on 10 March, 2014
Author: Tarun Kumar Gupta
Bench: Tarun Kumar Gupta
1
8.
10.03.2014
F.B. CRR No. 1907 of 2013 Sujoy Ghosh & Anr.
Vs. The State of West Bengal & Ors.
In the matter of : An application under Section 482 of the Code of Criminal Procedure, 1973.
Mr. Abhijit Bhadra, Mr. Krishnendu Bhattacharyya, Mr. Amit Dey ..... For the Petitioners.
Mr. Abhijit Bhadra, learned advocate, who has already filed Vakalatnama after obtaining no objection from the erstwhile advocate, submits on instructions that his clients are no longer interested to proceed with this revisional application.
Let the written instructions filed in Court today be kept with the record.
The revisional application is hereby dismissed for non- prosecution. The interim order, if any, stands vacated.
The office is directed to communicate this order to the learned Court concerned.
Criminal Section is directed to supply urgent Photostat certified copy of this order to the petitioner, if applied for, upon compliance of all necessary formalities.
2( Tarun Kumar Gupta, J. )