Calcutta High Court (Appellete Side)
Nb/Kc Subhas Chandra Banerjee vs Ct. No. 28 The State Of West Bengal & Ors on 20 January, 2014
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1
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20.01.2014
W.P. No. 31442(W) of 2013
NB/KC Subhas Chandra Banerjee
Vs.
Ct. No. 28 The State of West Bengal & Ors.
Mr. Pratip Mukherjee,
Mr. Prasanta Banerjee,
Ms. R. Banerjee,
Mr. A. Saha.
... for the petitioner.
Mr. M. Debnath,
Mr. Sabir Ahmed.
... for the private respondent.
Mr. Suman Sengupta.
... for the State.
Mr. Sengupta appearing for the State asks for time for tracing out the whereabouts of the child as the police officer present as the Investigating Officer of the case instructs him that the accused persons are evading the process of investigation. The Investigating Officer is at liberty to take steps in the matter in accordance with law for ensuring the attendance of the accused persons for the purposes of investigation including prayer for cancellation of bail, if necessary.
Let this matter appear for further hearing on 27th January, 2014.
(Joymalya Bagchi, J.) 2