Calcutta High Court (Appellete Side)
(Ganga Roy & Anr vs The State Of West Bengal & Ors.) on 19 May, 2016
Author: Dipankar Datta
Bench: Dipankar Datta
1 117 19.05.2016
rrc W. P. 9084 (W) of 2016 (Ganga Roy & Anr. Vs. The State of West Bengal & Ors.) Mr. Soumapriyo Chowdhury Mr. A. Bhandari ......For the petitioners Mr. Benazir Ahmed ......For the State The petitioner is aggrieved by tardy and inept investigation of Tangra PS F.I.R. No. 83 dated 19th March, 2016 under Sections 341/326/307/34, Indian Penal Code. I have perused the instructions furnished by the officer-in- charge to Mr. Ahmed, learned advocate for the State. No satisfactory progress has been achieved. However, I am willing to grant further time to the investigating officer to take the investigation to a logical conclusion.
Put up the writ petition on 20th June, 2016 under the heading 'To Be Mentioned'.
Status report on the progress of investigation shall be submitted on the next date.
It is made clear that in the event the investigating officer fails to make sufficient headway, the investigation may be entrusted to the Criminal Investigation Department.
( Dipankar Datta, J. ) 2