Calcutta High Court (Appellete Side)
Kc Rabi Nandi vs The State Of West Bengal & Ors on 23 April, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
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23.04.2019
W.P. No. 3801(W) of 2019 KC Rabi Nandi Vs. The State of West Bengal & Ors.
Mr. K. M. Hossain Mr. Ashis Santra.
... for the petitioner.
Mr. Suddhadev Adak.
... for the State.
Report as called for by the order dated March 27, 2019 filed in Court be taken on record.
The police are investigating with regard to the death of the son of the petitioner. According to police, the son of the petitioner died due to drowning after having consumed alcohol. The police are awaiting for report from the Forensic Science Laboratory.
In such circumstances, it would be appropriate to permit the parties to file affidavits.
Let affidavit-in-opposition be filed within four weeks from date; reply thereto, if any, be filed two weeks thereafter. The writ petition will be treated as 'ready for hearing' immediately on completion of the time period prescribed for filing affidavits. Liberty to the parties to mention for early hearing.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
2(Debangsu Basak, J.)