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Calcutta High Court (Appellete Side)

Smt. Santa Dattagupta vs The State Of West Bengal & Others on 13 May, 2025

Author: Tirthankar Ghosh

Bench: Tirthankar Ghosh

143.
(DL)
       13.05.2025
       Ct. No. 35
        (ARPAN)



                                   W.P.A. 9692 OF 2025

                                  Smt. Santa Dattagupta
                                            Vs.
                             The State of West Bengal & Others


                           Mr. Manabendra Bandopadhyay, Adv.
                           Ms. Taradebi Biswas, Adv.
                                                         ...for the Petitioner

                           Mr. K.J. Yusuf, AGP
                           Mr. Sanjay Mukherjee, Adv.
                                                                    ...for the State

                           Mr. Sounak Ghosh, Adv.
                           Mr. Puroshottam Basak, Adv.
                           Mr. Pratim Sardar, Adv.
                                                   ...for Respondent Nos.4 & 5

Affidavit-of-service filed on behalf of the petitioner is taken on record.

Petitioner has approached this Court as no action was taken on the information furnished to Dum Dum Police Station on or about April 17. 2025.

State has submitted a report wherein it reflects that the jurisdiction would fall within the domain of Nager Bazar Police Station. Accordingly, Nager Bazar P.S. Case No.93 of 2025 dated 09.05.2025 has been registered.

Petitioner intends return of certain documents. Petitioner would approach the Investigating Officer of the case for tracing out or for recovery of the same along with the subject matter relating to the financial dispute.

Learned advocate for the private respondent nos.4 & 5 submits that no case has been made out. However, whatever information was furnished regarding 2 the bank account, the same has been deposited in the same.

Be that as it may, since the criminal case has already been started and investigation of the case is under progress, respondents would be at liberty to take steps, in accordance with law.

Police authority would take steps and take the investigation of the case to its logical conclusion.

Report submitted by the State be kept with the record.

With the aforesaid observations, WPA No.9692 of 2025 is disposed of.

Parties to act on a server copy of this order duly collected from the official website of this Court.

Urgent photostat certified copies of this order, if applied for, be given to the parties, upon compliance of all requisite formalities.

(Tirthankar Ghosh, J.)