Calcutta High Court
Tarun Kumar Halder vs The State Of West Bengal & Ors on 16 December, 2009
Author: Pranab Kumar Chattopadhyay
Bench: Pranab Kumar Chattopadhyay
1 ORDER SHEET IN THE HIGH COURT AT CALCUTTA Constitutional Writ Jurisdiction ORIGINAL SIDE W. P. No.1249 of 2009 In the matter of:
TARUN KUMAR HALDER Vs. THE STATE OF WEST BENGAL & ORS.
PRESENT The Hon'ble Justice PRANAB KUMAR CHATTOPADHYAY Date : December 16, 2009 THE COURT: Having heard the learned Counsel appearing on behalf of the respective parties and considering the facts and circumstances of this case, I dispose of this petition by granting liberty to the petitioner to apply before the competent Criminal Court for issuance of the appropriate direction in the matter of early completion of the investigation in question in relation to Hare Street P.S. Case No.330 of 2009.
There will, however, be no order as to costs. All parties concerned are to act on a xeroxed signed copy of this order on the usual undertakings.
( Pranab Kumar Chattopadhyay, J.) 2 SKD