Calcutta High Court (Appellete Side)
Pravakar Chowdhuri vs State Of West Bengal & Ors on 11 November, 2014
Author: Arijit Banerjee
Bench: Arijit Banerjee
1
09 11.11.2014
SD
Ct.
No. 1 W. P. 29115 (W) of 2014
Pravakar Chowdhuri.
Vs.
State of West Bengal & Ors.
Mr. Rabi Sankar Chattopadhyay,
Mr. S. Chatterjee,
Mr. A. S. Das,
Mr. Aniruddha Sarkar.
... For the Petitioner.
Mr. Md. Asraf Ali.
... For The C.B.I.
Mr. Pranab Datta,
Mr. Subhabrata Datta,
Mr. Debasish Sarkar.
... For the State.
After hearing the learned advocate for the petitioner and the
learned advocate for the State, the stand of the State is that they have
not only registered criminal cases against the alleged culprits but
even they have made arrests of certain persons. Apart from that they
have also created shelter camp for the benefit of the victims where the
victims are looked after at the cost of the State.
In the light of said submission, we direct the Government
Advocate to place on record affidavits indicating the steps that they
have taken and also state the progress of investigation they have
undertaken so far within a period of three weeks from date and reply
thereto, if any, be filed two weeks thereafter.
The contention of maintainability of the writ petition is kept
open.
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List the matter after five weeks.
(MANJULA CHELLUR, CHIEF JUSTICE )
(ARIJIT BANERJEE, J.)