Calcutta High Court (Appellete Side)
Kc Chandra Sadhan Naskar Alias Chandra ... vs The State Of West Bengal & Ors on 28 June, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1
88
28.06.2019
W.P. No. 10946(W) of 2019
KC Chandra Sadhan Naskar alias Chandra Naskar & Anr.
Vs.
The State of West Bengal & Ors.
Mr. Sabyasachi Chatterjee
Mr. Soujanya Bandyopadhyay.
... for the petitioner.
Mr. Robiul Islam.
... for the private respondent.
Mr. Tarak Karan.
... for the State.
Petitioner complains of perfunctory investigation with regard to the death of his son.
Post mortem report annexed to the writ petition shows that the death was due to drowning which is anti-mortem in nature. Police have submitted a report before the Jurisdictional Court saying that it is a mistake as to fact.
State and the private respondents are represented. In view of the nature of the post mortem report and the allegations contained in the writ petition, it would be appropriate to call for a report from the Officer-in-Charge of the concerned police station. He will submit a report with regard to the investigation. He will produce a case diary also.
List the writ petition on July 5, 2019 under the same heading for further consideration.
Urgent certified website copies of this order, if applied for, 2 be made available to the parties upon compliance of the requisite formalities.
(Debangsu Basak, J.)