Calcutta High Court (Appellete Side)
Smt. Munmum Naskar Alias Mampi Naskar vs The State Of West Bengal & Ors on 10 November, 2016
Author: Dipankar Datta
Bench: Dipankar Datta
1
10.11.2016
AJ. 13 ML.
W.P. 20795(W) of 2016
Smt. Munmum Naskar alias Mampi Naskar
-Vs-
The State of West Bengal & Ors.
Mr. Sadhan Roy Chowdhury,
Mr. Manas Kumar Sadhu.
.......for the State.
Mr. Subhas Jana,
Mr. S.A. Kasim.
........for the respondent no.4.
The Superintendent of Police, South 24-Parganas has filed a report in compliance with the earlier order dated 23rd September, 2016 through Mr. Roy Chowdhury, learned senior Government advocate for the State. The report shall be retained with the records.
None appears for the petitioner.
Considering the report of the superintendent, particularly in view of the statement that the investigation of the F.I.R. is in progress, I find no reason to keep the writ petition pending.
The superintendent shall ensure that the concerned investigating officer proceeds to conduct and complete investigation in accordance with law as early as possible whereafter appropriate police report under Section 173(2) of the Code of Criminal Procedure may be filed before the relevant magistrate.
Needless to observe, the de-facto complainant shall be furnished a copy of the police report. Any party aggrieved by such police report shall be free to work out his/her remedy in accordance with law.
The writ petition stands disposed of.
There shall be no order for costs.
Urgent photostat certified copy of this Order, if applied for, be supplied expeditiously after complying with all necessary legal formalities.
2( Dipankar Datta, J. )