ABHIJIT SAHA AND ORS Vs. SANGITA SAHA

JUDGEMENT

(1.) This revisional application C.R.R. No. 3104 of 2014 has been filed by four petitioners Abhijit Saha, Nikhil Chandra Saha, Smt. Manasa Mangali Saha and Smt. Manjuari Saha jointly challenging the legality, propriety and correctness of the judgment and order passed by learned Additional District and Sessions Judge, Jangipur, Murshidabad in Criminal Appeal No. 02/2013 arising out of judgment and order dtd. 18/5/2013 passed by the learned Judicial Magistrate, 2nd Court, Jangipur, Murshidabad in Misc. Case No. 14 of 2013 under Ss. 12/18/19/20/22/23 of the Protection of Women from Domestic Violence Act, 2005.

(2.) During pendency of this case the petitioners have filed CRAN No. 559 of 2015 for stay of the operation of the impugned judgment and order dtd. 23/6/2014 till disposal of this case. No interim order has yet been passed.

(3.) Since despite service of notice of the revisional application and application of stay on the opposite party Smt. Sangita Saha no one appeared to contest, these two matters have been heard ex parte. On joint hearing on CRR No. 3104 of 2014 and CRAN No. 559 of 2015 this Court is of the considered opinion that when the subject matter of CRAN No. 559 of 2015 is relating to the disposal of CRR No. 3104 of 2014 and the CRR No. 3104 of 2014 is going to be disposed of by this judgment the CRAN No. 559 of 2015 has become infructuous. With such observation said CRAN No. 559 of 2015 is disposed of as infructuous.