Calcutta High Court (Appellete Side)
In Re: Sabina Yasmin vs The State Of West Bengal & Ors on 7 January, 2019
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
1
07.01.19
Item No.25
Court No.15
Krishnendu
W. P. No. 24942 (W) of 2018
In re: An application under Article 226 of the Constitution of India filed on 07.12.2018;
And
In re: Sabina Yasmin
- Versus -
The State of West Bengal & Ors.
Mr. Atis Kumar Biswas
For the Petitioner
Mr. Lalit Mohan Mahata
Mrs. Jhuma Chakraborty
For the State
The learned advocate appearing for the petitioner submits that though the
complaint lodged by the petitioner was treated as F.I.R. and Tehatta P.S. Case No. 396
of 2018 dated 18.11.2018 under sections 498A/307/34 of the Indian Penal C Code and
sections 3 and 4 of the Dowry Prohibition Act has been registered, proper investigation
has not been conducted by the Investigating Agency.
Mr. Mahata, learned advocate appearing for the State respondents prays for an
accommodation today to avail necessary instruction in the matter.
List this matter for further consideration in the combined monthly list of February, 2019.
(Tapabrata Chakraborty, J.)