Calcutta High Court (Appellete Side)
(85) Sri Samaresh Mridha vs The State Of West Bengal & Ors on 26 November, 2018
Author: Abhijit Gangopadhyay
Bench: Abhijit Gangopadhyay
1 /11/2018 W.P. 1594 (W) of 2013 BD.
(85) Sri Samaresh Mridha
-vs-
The State of West Bengal & Ors.
Mr. Debdas Banerjee
... for the petitioner.
After the Status report in this matter filed by the Deputy Inspector General of Police, CID West Bengal, dated 11th December, 2013 nothing has been filed in this Court as to the report of the Polygraph Test made on the persons as has been mentioned in the said report. It is also not known to this Court whether the Brain Mapping Test of the suspects was fixed by the Director, Directorate of Forensic Science, Gandhinagar, based on the result of Polygraph Test.
The learned advocate for the petitioner is directed to serve a notice upon the Government Pleader to appear before this Court tomorrow (27.11.2018) at 2 P.M. when necessary direction will be passed in the presence of both parties.
The matter is adjourned till 2 P.M. tomorrow (27.11.2018).
,, (Abhijit Gangopadhyay J.) 2