Calcutta High Court (Appellete Side)
Surajit Kumar Ghosh vs The State Of West Bengal & Ors on 27 March, 2025
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
27.03.2025 W.P.A. 24745 of 2024 Item No.46 Ct. No.35 dc.
Surajit Kumar Ghosh versus The State of West Bengal & Ors.
Mr. Moyukh Mukherjee, Ms. Sagnika Banerjee, Mr. Samrat Mondal ... For the Petitioner. Mr. Vimal Kumar Shahi, AGP, Ms. Pratiti Das, Mr. Debangsu Dinda ... For the State. Both the writ petitions being WPA 24745 of 2024 and WPA 25589 of 2024 be detagged.
In WPA 24745 of 2024 one Surajit Kumar Ghosh has approached this court for transfer of investigation to CID, West Bengal in connection with Rajarhat Police Station Case No.367/2024 dated 18.09.2024. The investigation of the said case is in progress and is presently investigated by the Detective Department, Bidhannagar Police Commissionerate. From the case diary and the report so submitted, it reflects that accused persons have appeared before the court and some of them have surrendered before the Court and obtained bail. The police authorities were taken aback. Accordingly, application for cancellation of bail was preferred before the learned CJM, Barasat by the State.
Mr. Mukherjee, learned advocate appearing for the petitioner submits that petitioner has also 2 preferred an application for cancellation of bail which is pending before this Hon'ble Court.
Having considered that the Detective Department, Bidhannagar Police Commissionerate has taken up the investigation from Rajarhat Police Station, I am of the view that let the specialized agency arrive at its conclusion within a reasonable period of time.
With the aforesaid observations, the writ petition being WPA 24745 of 2024 is disposed of.
There will be no order as to costs. Mr. Vimal Kumar Shahi, learned AGP along with Ms. Pratiti Das, learned advocate and Mr. Debangsu Dinda, learned advocate appears for the State. Their appointment may be regularised by the concerned authorities.
Case diary be returned to the learned AGP appearing for the State.
Report so submitted by the learned advocate appearing for the State be kept with the record. A copy of the report be handed over to the learned advocate appearing for the petitioner.
All concerned parties shall act on the server copy of this order duly downloaded from the official website of this Court.
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Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(Tirthankar Ghosh, J.)