Calcutta High Court (Appellete Side)
Kc vs The State Of West Bengal & Ors on 5 February, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1 84 W.P. No. 1043(W) of 2019 05.02.2019
Surajit Ghosh KC Vs. The State of West Bengal & Ors.
Ms. Kakali Dutta.
... for the petitioner.
Mr. Subhabrata Das Mr. Benazir Ahmed.
... for the State.
The petitioner complains that, an investigation with regard to a First Information Report (FIR) dated June 27, 2018 is tardy.
The petitioner is the brother of the deceased. According to the petitioner, the police have not taken effective steps to complete the investigation.
Learned advocate for the Police Authority submits that, the police are continuing with the investigation. Despite two notices, the petitioner did not appear before the Investigating Officer (I.O.) with any evidence that the petitioner may have.
It appears that, the police are investigating the subject FIR. They have collected two phone numbers and are trying to obtain call details with regard thereto. The petitioner is at liberty to extend his cooperation to the I.O. with any evidence that he may posses.
List the writ petition in the Monthly List of April, 2019 under the same heading for further consideration. 2 Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Debangsu Basak, J.)