Calcutta High Court (Appellete Side)
Amal Chandra Sarkar vs The State Of West Bengal & Anr on 25 July, 2022
Author: Sugato Majumdar
Bench: Sugato Majumdar
Court No. 40
Item 20
CRR 3540 of 2011
Ali
25.7.2022
Amal Chandra Sarkar Vs. The State of West Bengal & Anr.
In re: An application under Section 482 of the Code of Criminal Procedure.
Mr. Narayan Prasad Agarwala Mr. Pratick Bose .......for the State.
None appears on previous occasion i.e. on 14.07.2022. Mr. Narayan Prasad Agarwala, along with Mr. Bose, learned Counsel, appear for the State.
On perusal of the application as well as the impugned order, it appears that it is not a fit case to exercise jurisdiction under Section 482 of the Code of Criminal Procedure.
Accordingly, the instant revisional application stands dismissed on merit.
Urgent photostat certified copy of this order, if applied for, be supplied expeditiously after complying with all necessary legal formalities.
(Sugato Majumdar, J.)