Calcutta High Court (Appellete Side)
Rama Rani Dutta Alias Rama Dutta vs The State Of West Bengal on 22 March, 2023
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
22.03.2023 IN THE HIGH COURT AT CALCUTTA Item No.13 CRIMINAL REVISIONAL JURISDICTION Ct.No.34 dc.
C.R.R. 1143 of 2021 Rama Rani Dutta alias Rama Dutta versus The State of West Bengal In Re: An Application under Section 482 of the Code of Criminal Procedure.
Mr. Angshuman Chakraborty ... For the Petitioner. Ms. Baisali Basu ... For the State.
Mr. Chakraborty, learned advocate appears for the petitioner.
Ms. Basu, learned advocate appears for the State. I have considered the contents of this revisional application and I find that the case was initiated in the year 1998. More than 25 years have passed. The case was registered under Section 302 of the Indian Penal Code.
Having regard to the nature and gravity of the offence, I am of the opinion that no interference is called for.
Accordingly, the revisional application being CRR 1143 of 2021 is dismissed.
All pending connected applications, if any, are consequently disposed of.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(Tirthankar Ghosh, J.)