Calcutta High Court (Appellete Side)
Sk. Hanif Ali & Ors vs Unknown on 18 July, 2019
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
1 46 18.7.2019
A.B. Ct.No.34 C.R.R. 3028 of 2006 In the matter of:- Sk. Hanif Ali & Ors.
None appears for the parties. No accommodation is sought for.
The revisional application has been preferred against the order dated 20.04.2006 passed by the learned Additional Chief Judicial Magistrate, Ghatal in G.R. Case No. 119 of 2005 arising out of Ghatal Police Station Case No. 31 of 2005 dated 25.4.2005 under sections 498A/323/406 and 34 of the Indian Penal Code.
I find from the records of this case that the revisional application is yet to be admitted in view of the revisional proceedings pending for more than 13 years before this Court and there is no information regarding the latest stage of the case before the learned A.C.J.M., Ghatal. I do not think it would be fit and proper to interfere at this belated stage.
As such the revisional application being C.R.R. 3028 of 2006 is dismissed.
(Tirthankar Ghosh, J.)