Calcutta High Court (Appellete Side)
Laboni Ghosh vs The State Of West Bengal And Ors on 22 February, 2023
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
22.02.2023 Court No.13 Item No.18 AP WPA 1530 of 2023 Laboni Ghosh Vs. The State of West Bengal and Ors. Mr. Sabyasachi Chatterjee Mr. Sandipan Das Mr. Ankur Sharma Mr. Badrul karim Mr. Dipankar Das ... For the petitioner.
The Officer-in-Charge, Dasnagar Police Station, Howrah City Police has filed a report dated 22nd February, 2023 and the same is taken on record.
It appears from the report that the Director, Cyber Forensics & Digital Evidence Examiners' Laboratory of the CID, West Bengal has sought further time by a communication dated 6th February, 2023 before the learned Chief Judicial Magistrate, Howrah for submitting their report.
Mr. Chatterjee, learned counsel for the petitioner has filed an exception to the earlier police report dated 24th January, 2023 and the same is taken on record.
In answer to the arguments of Mr. Chatterjee, the Investigating Officer has stated that the statement of Kiran Mahakund, a friend of the deceased, has been recorded and her mobile phone has also been seized.
In the aforesaid circumstances, this Court is of the view that the investigation is proceeding as of now in terms of the rules.
2The Director, Cyber Forensics & Digital Evidence Examiners' Laboratory of the CID, West Bengal shall submit final report to the Investigating Officer by 15th March, 2023 mandatorily and positively.
It is expected that the final report be filed by the Investigating Officer in respect of the said FIR by 31st March, 2023.
The statement of the petitioner under Section 164 of the CrPC may be recorded by the Investigating Officer.
With the aforesaid directions, the writ petition shall stand disposed of.
There shall be no order as to costs. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajasekhar Mantha, J.)