Calcutta High Court (Appellete Side)
Pd ( Ramprasad Roy vs The State Of West Bengal & Ors on 21 March, 2014
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
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392
&
393 21.3.2014. W.P. No.26460 (W) of 2013
pd ( Ramprasad Roy -Vs- The State of West Bengal & Ors.
with
W.P. No.26462(W) of 2013
(Kaberi Roy -Vs- The State of West Bengal & Ors.)
Mr. Arka Pratim Chowdhury,
Ms. Arpita Chakraborty,
Mr. Sagnik Basu .... For the petitioner.
Md. Yasin Ali,
Mrs. Tapati Sengupta... For the State.
Since the issues involved in W.P. No.26460
(W) of 2013 and W.P.No.26462 (W) of 2013 are
common and identical, both the matters are taken
up for hearing together and are disposed of by this
common order.
It appears from the submission of the
learned Counsel of the petitioner as well as the
content of both the writ applications, the only
grievance of the writ petitioner in both the writ
applications is this that pursuant to the complaints
they lodged to the police, being marked with the
letter "P-10" in both the writ applications, although
the content thereof clearly discloses the commission
of cognizable offence, still the police has not drawn
any F.I.R. nor undertaken any investigation.
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Now, Md. Yasin Ali, the Counsel for the State
produced before this Court the action taken report
and submitted that on the basis of both the
aforesaid complaints, already the police registered
two F.I.R., namely, Sonarpur Police Station Case
No.981/2013 and Sonarpur Police Station Case
No.982/2013 respectively, relating to the offence
punishable under Sections 420/468/471 of the
Indian Penal Code. It is further submitted that in
connection with both the cases, the private
respondents have surrendered in court and have
been released on bail and the investigation is still continuing and the police is likely to submit the charge sheet shortly.
Having regard to the aforesaid development, nothing survives in both these writ applications and accordingly, the same stand dismissed.
Let the action taken report produced today in the court be taken on record.
Urgent Photostat certified copy of this order, if applied for, be given to the parties at an early date.
( Ashim Kumar Roy, J. ) 3