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In Re: M/S. Haragouri Rice Mill vs The State Of West Bengal & Ors on 25 June, 2018

Author: Tapabrata Chakraborty

Bench: Tapabrata Chakraborty

                                                1

          25.06.2018
          Item No.07
          Court No.15
          Avijit Mitra

      W.P. No.7332 (W) of 2018



In re: M/s. Haragouri Rice Mill
             - Versus -
       The State of West Bengal & Ors.


Md. Mokaram Hossain
Mr. Bhaskar Duttagupta
Mr. Sandipan Maity
             For the Petitioner
Mr. Ram Chandra Guchait
Mr. Susovan Sengupta
             For the State Respondents

Affidavit-of-service filed by the petitioner be kept on record. Mr. Hossain, learned advocate appearing for the petitioner submits that the petitioner submitted a complaint before the respondent no.4 on 21st May, 2018 alleging embezzlement of public money in excess of 1.86 crores on account of purported procurement of paddy pertaining to the period from 13th December, 2017 to 30th December, 2017. The said complaint was not treated as FIR and no criminal case was registered though the same discloses cognizable offence. However, during pendency of the writ petition, the respondent no.4 has considered the petitioner's complaint and has treated the same as FIR and Arambag Police Station Case No.317 of 2018 dated 14th June, 2018 under Sections 420/406 of the Indian Penal Code has been registered.

In such circumstances, this Court directs the investigating agency to conduct the investigation in a fair and impartial manner and conclude the same at an early date, in accordance with law.

With the above observation and direction the writ petition is dismissed. 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.)