Calcutta High Court (Appellete Side)
Gobindo Sen @ Govind Sain vs Unknown on 21 May, 2021
21.05.2021 SL No.2 Court No.28 (gc) CRM 2583 of 2020 (Via video Conference) In Re:- An application for bail under section 439 of the Code of Criminal Procedure filed in connection with Basirhat Police Station Case No.1414/19 dated 10.12.2019 under Sections 467/468/469/470/471/420/188 of the Indian Penal Code and Section 14 of the Foreigners' Act.
And In the matter of : Gobindo Sen @ Govind Sain
- Petitioner Mr. Kallol Kumar Basu, Md. Jannat Ul Firdous, ... For the Petitioner.
Mr. N. Ahmed, Md. A. Hossain, Mr. Pradipta Ganguly, ... For the State.
We are extremely unhappy with the conduct of the Investigating Officer in not complying with the orders passed by the Coordinate Benches on 11th March, 2020, 14th December, 2020 and 21st December, 2020. By reason of the inaction on the part of the Investigating Officer, the petitioner is languishing in jail.
Accordingly, we direct the Superintendent of Police, Basirhat Police District, 24-Parganas (North) to look into the matter and find out the reason for not complying with the earlier three separate orders passed by the Coordinate Benches and even today, the Investigating Officer is unable to file a satisfactory report as to the authenticity of the documents which is inexcusable.
2The matter is adjourned for one week. We direct the Investigating Officer to comply with the aforesaid direction within the aforesaid period.
The said direction is peremptory. Let a copy of the order be communicated to the Superintendent of Police, Basirhat Police District, 24-Parganas (North) by the Office of the learned Registrar General.
The Investigating Officer shall be present with all necessary documents on the adjourned date.
This order shall appear in the list under the heading "Application for Bail".
All parties shall act on the server copies of this order duly downloaded from the official website of this Court. (Suvra Ghosh, J.) (Soumen Sen, J.)