Calcutta High Court (Appellete Side)
Miss. Tanushree Roy vs The State Of West Bengal & Anr on 19 April, 2023
19.04.2023 Serial no.25 Aloke Ct. No. 30 CRR 740 of 2019 Miss. Tanushree Roy Vs. The State of West Bengal & Anr.
The present revision is of the year 2019 is against an order passed by the learned Additional Sessions Judge, 1st Court, Howrah (Special Court) in Special Case No. 08 of 2017 arising out of Bally P.S. Case No. 115 of 2016 under Sections 3(x)/3(xi) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 read with Sections 354/506 of the Indian Penal Code.
Ms. Rita Datta, learned counsel for the State present in Court is appointed to represent the State in this case. Let her appointment be regularized.
As none appears for the petitioner in spite of repeated calls since the date of listing, the revisional application stands dismissed for default.
All connected application, if any, 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.)