Calcutta High Court (Appellete Side)
Cl (South Calcutta Shri Shirdi Sai Baba ... vs Pg The State Of West Bengal & Ors.) on 11 November, 2016
Author: Dipankar Datta
Bench: Dipankar Datta
20 11.11.2016 W.P.14895(W) of 2016 CL (South Calcutta Shri Shirdi Sai Baba Mandir & Anr. vs. pg The State of West Bengal & Ors.)
Mr. Debapratim Guha..............for the petitioners Mr. Amitesh Banerjee.................for the State It is submitted by Mr. Banerjee, learned senior advocate representing the State that investigation of Lake Police Station F.I.R. No. 248 dated July 05, 2015 under section 408 of the Indian Penal Code has culminated in filing of police report under section 173(2) of the Code of Criminal Procedure (hereafter 'Cr.P.C.') vide Lake Police Station Charge Sheet No. 194 of 2016 dated November 01, 2016 under section 408 of the Indian Penal Code.
In that view of the matter, there is no reason to keep the writ petition pending. The same stands disposed of with a direction upon the Officer-in-Charge, Lake Police Station to make available to the petitioners a copy of the charge sheet, if an approach is made in this behalf.
There shall be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be furnished to the parties expeditiously.
(DIPANKAR DATTA,J.)