Calcutta High Court (Appellete Side)
Fr. Benedict Antony @ Fr. Benedict vs The State Of West Bengal & Anr on 18 July, 2022
18.07.2022 S/L No.13 KS C.R.R. 659 of 2015 Fr. Benedict Antony @ Fr. Benedict
-Vs.-
The State of West Bengal & Anr.
Mr. Aniruddha Bhattacharya .... For the Petitioner Mr. Prasun Kumar Dutta Mr. Nirupam Dhali .....For the State The revisional application is listed today for hearing. Learned advocate for the petitioner submits that this is a case where the petitioner had prayed for quashing of proceedings in POCSO Case No.71 of 2014 pending before Learned Additional District and Sessions Judge, 2 nd Court, Raiganj, Uttar Dinajpur.
It is submitted that the petitioner does not want to proceed with the revisional application any further and he has furnished written instruction that all the witnesses have been examined and C.R.R. 659 of 2015 may be withdrawn. The same is taken on record.
Learned advocate for the State is present. Considered the submissions. In view of the submission made by learned advocate for the petitioner and the fact that all witnesses have been examined in the POCSO Case, revisional application being, C.R.R. 659 of 2015 is disposed of as withdrawn.
Interim order, if any, stands vacated. Let a copy of this order be communicated to the Learned Judge, Special Court under POCSO Act, Raiganj for information.
All parties shall act on the server copy of this order downloaded from the official website of this Court.
2(Ananda Kumar Mukherjee, J.)