Calcutta High Court (Appellete Side)
Rabi Nandi vs The State Of West Bengal & Ors on 22 February, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1 22.02.2019
Ct. No.8 SL No.23 KS W. P. No.3801 (W) of 2019 Rabi Nandi Versus The State of West Bengal & Ors.
Mr. Ashis Santra Mr. Amitava Ghosh ..... For the Petitioner Mr. Amitesh Banerjee Mr. Suddhadev Adak .....For the State The petitioner complains of perfunctory investigation into the unnatural death of his son. Learned Senior Standing Counsel appearing on behalf of the State submits on the basis of the written instructions that, the unnatural death of the son of the petitioner is being investigated into. A first information report (FIR) was registered. The accused persons were interrogated. However, the involvement of the accused persons have not been established for any arrest to be made. The Post Mortem Report speaks of death due to drowning. The viscera report is awaited. The death occurred on December 31, 2018. The petitioner was celebrating the New Years' Eve with his companions.
On the basis of the complaint of the petitioner, the police authorities have treated the complaint as a First Information Report (F.I.R.) and is investigating thereon.
In such circumstances, the concerned Officer‐in‐Charge of the Police Station will submit a report as to the progress of the investigation on the next date of hearing.
List the writ petition on March 26, 2019 under the same heading when the report as called for be filed.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Debangsu Basak, J.)