Calcutta High Court (Appellete Side)
Nurul Hasan Sardar vs The State Of West Bengal & Ors on 5 July, 2022
Author: Shampa Sarkar
Bench: Shampa Sarkar
5.7.2022
Court No. 19
Item no.38
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WPA No. 9626 of 2022
Nurul Hasan Sardar
Vs.
The State of West Bengal & ors.
Mr. Anjan Duta ....for the petitioner.
Mr. Subhabrata Dutta ..for the State
The allegations are serious. It has been
specifically contended that the principal accused has
not yet been arrested by the concerned investigating
officer, even after the rejection of the application for
anticipatory bail. It is contended that the accused is
roaming around scot free and the investigating officer
was seen sharing a stage with the accused.
Photograph has been annexed.
The matter relates to Basanti Police Case No.
418 of 2018 dated July 24, 2021.
The specific allegation is that the victim
sustained bullet injuries, but was not forwarded by
the concerned investigating officer before the learned
Jurisdictional Magistrate for recording the
statements under Section 164 of the Code of
Criminal Procedure. Provisions of Arms Act and the
Explosive Substances Act, have also been attracted
as per the police report.
2
Let the matter appear in the list on July12,
2022 under the heading " Top Fixed Matter".
Mr. Subhabrata Dutta, learned advocate for
the State respondents shall come back with proper
instructions upon consulting the concerned Superintendent of Police, as to whether the investigation shall be retained by the present investigating officer or should be handed over to another officer.
(Shampa Sarkar, J.)