KAUSHALYA JAISWAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) None appears on behalf of the petitioner.

(2.) Mr. Pratick Bose, learned advocate appearing on behalf of the State who was requested by this Court to inform the petitioner, submits that he informed the learned advocate for the petitioner, but he did not turn up.

(3.) Considering the submissions of the learned advocate for the State, I think it is necessary to dispose of the instant criminal revisional application on hearing the learned advocate for the State as well as learned advocate for the private opposite party no.2.