Calcutta High Court (Appellete Side)
Utpal Purkait vs The State Of W.B. & Ors on 5 November, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1 64 November WP 20007(W) of 2019 AN 05, 2019 Utpal Purkait
-vs.-
The State of W.B. & Ors.
Mr. Jayanta Narayan Chatterjee Mr. Debasish Banerjee Mr. Nazir Ahmed Mr. Supreem Naskar Ms. Moumita Pandit ... for the petitioner Mr. Pannalal Bandopadhyay ... for the State Petitioner complains of perfunctory investigation with regard to a Police Complaint.
Learned counsel appearing on behalf of the petitioner submits that two of the employees of the petitioner were stealing informations of the Company and passing off information to third parties.
The Police have not conducted the investigation properly. The laptop used for the purpose of giving away such informations has not been seized.
Learned counsel appearing on behalf of the State submits that, a hard disc was seized by the Police and sent for Forensic examination.
It is the allegations of the petitioner that, apart from the hard disc that was with the desk top which the accused used during the course of employment in the Office of the petitioner, the accused were given laptops by the petitioner. The Police are yet to seize or to find out as to whether those laptops were also used for the purpose of 2 crime or not.
List the writ petition on December 19, 2019 when the Police will submit a report as to the progress of the investigation.
(DEBANGSU BASAK, J.)