GANESH GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Pursuant to order dated 1st July, 2015, the Officer-in-Charge, Balagarh Police Station was directed to inform the accused/appellant herein to appear before this Court on 13th July, 2015 to appraise the Court as to whether he is desirous to proceed with the present appeal.

(2.) At the hearing this day, a report has been filed by the Registrar (Administration), wherefrom it appears that the Chief Judicial Magistrate, Hooghly communicated the purport of the order of 1st July, 2015. On receipt of the said letter the accused/appellant on 19th July, 2015 informed the Court of the Chief Judicial Magistrate, Hooghly by letter that he had filed CRA 548 of 2004, but he is not desirous of proceeding with the present appeal.

(3.) It is quite possible that the said desire is based on the accused/appellant, having served his sentence and on getting remission of 541 days has been released from the Presidency Correctional home on 14th December, 2012.