SUMITA ACHARYA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) CRR 3520 of 2018 has been preferred against the order dated September 15, 2018 passed by the learned First Appellate Court in Criminal Appeal No. 243 of 2017 affirming the order dated September 5, 2017 passed by learned Judicial Magistrate, 3rdCourt, Alipore in Case No. C-9584 of 2013 under Sec. 12 of PWDV Act, 2005.

(2.) This criminal revisional application is disposed of by virtue of order of this Court dated February 27, 2020. One application being CRAN 1 of 2020 submitted by the opposite party for restoration or recalling of the order dated February 27, 2020.

(3.) CRR 3571 of 2018 has been preferred against the judgment dated September 15, 2018 passed by the First Appellant Court in criminal appeal No.202 of 2017 aggrieved by the judgment dated September 5, 2017 passed by the learned Judicial Magistrate, 3rdCourt, Alipore in connection with complaint case No. C-9584 of 2013 instituted under Sec. 12 of PWDV Act, 2005.