Calcutta High Court (Appellete Side)
In Re: Binod Das vs The State Of West Bengal & Ors on 23 August, 2018
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
1
23.08.18
Item No.11
Court No.15
Krishnendu
W.P. No. 1175 (W) of 2018
In re: An application under Article 226 of the Constitution of India filed on 15.01.2018;
And
In re: Binod Das
- Versus -
The State of West Bengal & Ors.
Mr. Uday Chand Jha
Mrs. M.Sharma
Mrs. T. Roy
Ms. S. Gargash
For the Petitioner
Mr. Samrat Sen
Mr. Saikat Chatterjee
For the State
Mr. Pinaki Bhattacharyya
For the Respondent no.6
Drawing the attention of this Court to the report filed in the form of an affidavit by the Investigating Officer, Mr. Sen, learned senior counsel appearing for the State respondents submits that the blood sample of the petitioner was collected and upon DNA profiling, it was found that the same does not match with the DNA profile of the unidentified female dead body. As such, the Investigating Officer requested the petitioner's son, namely, Suraj Das to provide his blood sample but no such co-operation was extended to the Investigating Officer.
Mr. Jha, learned advocate appearing for the petitioner denies such contention and submits that Suraj Das is ready and willing to give his blood sample so that the same can be sent for DNA profiling.
2
Accordingly, this Court directs the petitioner's son, namely, Suraj Das, to meet with Mr. S.S. Alam, Inspector of Police, Anti-Human Trafficking Unit, Detective Department Lalbazar, on Tuesday, 28th August, 2018 at about 11 am to provide his blood sample. Upon collection of the blood sample of Suraj Das, the concerned officer shall immediately send the same for DNA profiling to the TRUTH LABS FORENSIC SERVICES.
As the issue involved in the matter is very sensitive, this Court requests the Chairman of the TRUTH LABS FORENSIC SERVICES to take appropriate steps and to send the DNA profile report as expeditiously as possible to the Investigating Officer so that the same can be placed before this Court on the returnable date.
List the matter for further consideration under the same heading in the daily supplementary list of this Court on 27th September, 2018.
(Tapabrata Chakraborty, J.)