Calcutta High Court (Appellete Side)
In Re: Gour Chandra Singha vs The State Of West Bengal & Ors on 18 September, 2018
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
1
18.09.2018
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Item No 347 Court No.15 Avijit Mitra W.P. No.6454 (W) of 2018 with C.A.N. No.3905 of 2018 In re: Gour Chandra Singha
- Versus -
The State of West Bengal & Ors.
Mr. Raja Biswas Mr. Abhijit Sarkar For the Petitioner Mr. Tarak Karan For the State Respondents Mr. Kamal Mishra, Mr. Tamal Taru Panda For the Respondent No.4 Mr. Subir Sanyal, Ms. Sumouli Sarkar For the Applicant in CAN 3905 of 2018 In connection with the present writ petition an application for addition of party being C.A.N. No.3905 of 2018 has been preferred by Tower Infotech Limited, a company incorporated under the Companies Act, 1956.
Upon hearing the learned advocates appearing for the respective parties and upon considering the contents of said application, the applicant is added as a party respondent to the present writ petition. The application being C.A.N. No.3905 of 2018 is, accordingly, disposed of.
Learned advocate on record of the writ petition is granted liberty to effect necessary correction in the cause title of the present writ petition. 2
The grievance of the petitioner is that in spite of an order passed by the learned magistrate in an application under Section 156(3) of the Code of Criminal Procedure the police authorities have not treated the petitioner's complaint as F.I.R. and has not registered any criminal case.
Learned advocate appearing for the State respondents submits that on the basis of the petitioner's complaint Raghunathpur Police Station Case No.265/18 dated 19th June, 2018 under Sections 420/406 of the Indian Penal Code has already been registered and investigation is in progress. Let the written instruction as produced by the learned advocate appearing for the State Respondents be kept on record.
In view thereof, no further interference is called for in the present writ petition and the same is accordingly disposed of.
There shall however be no order as to costs. Urgent photostat certified copy of this order, if applied for, be given to the learned advocates for the parties.
(Tapabrata Chakraborty, J.)