Calcutta High Court (Appellete Side)
Labani Ghosh vs The State Of West Bengal And Others on 12 December, 2024
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
December 12, 2024 Sl. No. 19 Court No.35 s.biswas WPA 29139 of 2024 Labani Ghosh vs. The State of West Bengal and others Mr. Sourov Mondal Mr. Arijit Bhuiya Mr. Rony Mondal Mr. Abhirup Halder ... for the petitioner Mr. K. J. Yusuf Ms. Munmun Ganguly ... for the State Affidavit of service so filed, be kept with the record.
Petitioner lodged complaint regarding forged deed of gift and subsequently selling out of the property, to that effect detailing all the facts an information was furnished with the Inspector-in- Charge, Raiganj Police Station. However, the grievance of the petitioner was that no action was taken by the Raiganj Police Station. Learned Additional Government Pleader has submitted a report prepared by the Inspector-in- Charge, Raiganj Police Station, which reflects that Raiganj P.S. Case No.1243 of 2024 was registered on 11.12.2024 under the relevant provisions of BNS for cheating and forgery.
In view of the investigation of the case having commenced, I direct that the investigating officer will conduct effective investigation and come to a logical conclusion within a reasonable period of time. 2 With the aforesaid observation, WPA 29139 of 2024 is disposed of.
The report submitted be kept with the record. Copy of the report be handed over to the learned advocate for the petitioner.
All the parties shall act on the basis of the server copy of the order.
Urgent photostat certified copy of the order, if applied for, be given to the parties, upon usual undertakings.
(Tirthankar Ghosh, J.)