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[Cites 3, Cited by 5]

Calcutta High Court (Appellete Side)

Arifa Khatun vs State Of West Bengal And Others on 2 March, 2015

Author: Soumitra Pal

Bench: Soumitra Pal

                                                         1

                     W.P. 29722(W) of 2014


2 .3. 2015

                           Arifa Khatun
                             Versus
                    State of West Bengal and others


                    Mr. Syed Mosihar Rahman,
                                   ..for the petitioner.

                    Mr. Subhabrata Dutta,
                    Mr. Shankar Prasad Dalapati,
                                      ..for the State.

                    Since it submitted by the learned advocate for the petitioner that the private

             respondent nos. 5, 6 and 7 have been served with copies of the writ petition, he is

directed to affirm and file affidavit of service in the department by tomorrow.

In the writ petition the petitioner has prayed for a direction upon the police authorities, particularly on the Officer-in-Charge, Tamluk Police Station, Purba Midnapore, the respondent no.3 to take steps against the private respondents on the basis of the complaint lodged before the Officer-in-Charge, Tamluk Police Station, Purba Midnapore and the Officer-in-Charge, Shyampur Police Station, Howrah, the respondent nos. 3 and 4 respectively.

Denying the allegations in the writ petition, it is submitted by the learned advocate for the State, on instruction, that after complaint was received, Tamluk P.S. Case No. 908/14 dated 1st November, 2014 under sections 498 A/323/506 of the Indian Penal Code and under section 4 of the Dowry Prohibition Act has been registered and investigation is continuing. The Investigating Officer visited the place of occurrence and has prepared a rough sketch map with index and available witnesses have been 2 examined and statements have been recorded under section 161 of the Code of Criminal Procedure. Investigation is proceeding.

Since I find investigation is proceeding, let the matter appear as "Listed Motion"

on 9th April, 2015 when the learned advocate for the State shall apprise this Court about the progress of investigation. I hope and trust that in the meantime the respondent no.3 shall expedite and complete the investigation.
Let the written instruction filed on behalf of the State be kept on record.
(Soumitra Pal, J. )