Calcutta High Court (Appellete Side)
CRM-8159-2016 on 17 January, 2017
Author: Patherya
Bench: Patherya
1 Sl. no. 7 17.01.2017
pk C.R.M. 8159 of 2016 Mr. Subir Debnath, Mr. Debjit Kundu ... for the petitioners Mr. Prasun Dutta, Mr. Subrata Roy ... for the State An incomplete case diary has been sent by the I.O. to State counsel. Neither the P.M. report nor B.H.T. nor the Dying Declaration, if any, given by the victim lady has been included in the case diary. It is submitted by State counsel that in spite of numerous reminders and message sent, no step has been taken by the I.O. to forward the said document.
Accordingly, let the I.O. of Santipur Police Station in connection with Santipur Police Station Case No. 425 of 2016 dated 01.09.2016 be present on the next date of hearing in the event complete case diary is not sent before this Court.
Matter to appear in the list on 19.01.2017. Certified copy of this order, if applied for, be given to the parties on priority basis.
( Patherya, J.) ( Amitabha Chatterjee, J. ) 2