Calcutta High Court (Appellete Side)
Pg (Alauddin vs State Of West Bengal & Ors.) on 20 November, 2017
Author: Dipankar Datta
Bench: Dipankar Datta
1 58 20.11.2017
W.P.8861(W) of 2016 pg (Alauddin vs. State of West Bengal & Ors.) Mr. Arindam Das................for the petitioner Mr. Amitesh Banerjee Mr. Tarak Karan.................for the State The petitioner seeks an order for entrustment of investigation of Berhampore Police Station F.I.R. No. 323 of 2015 dated June 10, 2015 under sections 406/420 of the Indian Penal Code and sections 66(C)/66(D)/66(E) of the Information Technology Act to the Criminal Investigation Department, West Bengal.
I have heard Mr. Das, learned advocate for the petitioner and Mr. Banerjee, learned senior advocate representing the State and perused the complaint giving rise to the subject F.I.R.
Having regard to the nature of offence that the complaint discloses, I am of the view that this is not a fit and proper case for making direction, as prayed for. The officer investigating the subject F.I.R. shall make earnest endeavour to complete investigation at an early date, whereafter appropriate police report under section 173(2) of the Code of Criminal Procedure, 1973 shall be filed before the relevant magistrate in accordance with law.
With the aforesaid observations, the writ petition stands disposed of. There shall be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be furnished to the parties expeditiously.
(DIPANKAR DATTA,J.)