Calcutta High Court (Appellete Side)
In Re : Indrajit Dey vs The State Of West Bengal & Ors on 27 September, 2018
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
1
27.09.2018
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Item No 10 Court No.15 Avijit Mitra W.P. No. 15157 (W) of 2018 In re : Indrajit Dey
- Versus -
The State of West Bengal & Ors.
Mr. Phiroze Edulji, Mr. B. Jha For the Petitioner Mr. Amitesh Banerjee, Sr. Standing Counsel Ms. Ipsita Banerjee For the State Respondents Mr. Banerjee, learned senior standing counsel appearing for the State respondents submits that pursuant to the earlier order of this Court the second post- mortem was conducted and a report to that effect has already been filed before this Court. A copy of the said report has also been handed over to Mr. Edulji, learned advocate appearing for the petitioner.
In view thereof, the writ petition is disposed of with a direction upon the investigating agency to conduct investigation in the said Anandapur Police Station case No.97 of 2018 in a fair and impartial manner and conclude the same at an early date.
There shall however be no order as to costs. Urgent photostat certified copy of this order, if applied for, be given to the learned advocates for the parties.
(Tapabrata Chakraborty, J.) 2