KARTICK KUMAR CHATTERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The stage at which the petitioner approached this Court for quashing of the proceedings is presently infructuous, as specifically by an order dtd. 8/11/2019 the learned Metropolitan Magistrate, 3rd Court, Calcutta was pleased to discharge the accused persons under Sec. 245 (1) of the Code of Criminal Procedure.

(2.) Accordingly, CRR 1682 of 2017 is dismissed as infructuous.

(3.) The revisional application has been preferred for expeditious disposal of the case. In view of the complaint case no. C-24095 of 2012 being dismissed and the accused persons being discharged, the revisional application being CRR 2763 of 2017 has become infructuous, consequently the same is dismissed as infructuous.