Calcutta High Court (Appellete Side)
Hossen Ali Mondal vs State Of West Bengal And Others on 20 August, 2015
Author: Patherya
Bench: Patherya
1
20.08.2015
Ct.No.08
Sl. No.02
m.d.
W.P. 20137 (W) of 2015
Hossen Ali Mondal
- Vs-
State of West Bengal and Others
Md. Younush Mondal
... for the Petitioner
Mr. Robiul Islam
Mr. Binoy Kumar Panda
... for the State
Report dated 20th August, 2015 filed in Court
this day be kept on record. From the said Report it
appears that mobile phone of Kanai Sen in whose
custody allegedly the girl is at present, has been
intercepted. From the calls received in the said mobile
phone, it appears that the said calls were from Delhi,
Haryana and Uttar Pradesh. It has been submitted by
counsel for the State respondent that steps have been
taken to intercept the callers and that some more time is required to locate the whereabouts of the missing girl and Kanai Sen. As steps have been taken by the I.O. to locate the missing girl by intercepting the mobile phones and further steps are also being taken, let investigation be conducted with seriousness and diligently.
Matter to appear in the list six weeks hence when a Report be filed.
2On the prayer of counsel for the petitioner, let Kanai Sen be added as a party respondent. Cause Title of the Petition be amended accordingly. Service be also effected on the added respondent.
Certified copy of this order, if applied for, be given to the parties on priority basis upon compliance of all formalities.
(Patherya, J.) (Asha Arora, J.)