Pronobesh Pakhira vs State Of West Bengal & Ors
2021 Latest Caselaw 4104 Cal

06-08-2021
 ct no. 13
  Sl.6
    sp
                          WPA 1434 of 2021
                          Pronobesh Pakhira
                             -Versus-
                     State of West Bengal & Ors.
                       (Via Video Conference)

             Mr. Kallol Bose,
             Mr. Lakshminath Bhattacharya
                                                ...for the petitioner

             Mrs. Sima Adhikari,
             Mrs. Kakali Naskar
                                                    ....for the State

             Mr. A. Bhattacharya
                           ....for the respondent nos. 13 and 14

Mr. Prasenjit Mukherjee ...for the respondent no. 16

The only question that needs consideration

is as to whether an FIR should be lodged into the

complaint filed by the writ petitioner.

Reports have been received from the State.

The matter was argued at length and judgments

cited by the respective parties.

The issue appears to be rather academic as

on date. A substantial period of time has elapsed

since filing of the writ petition. The report of the

ADSR, Amta, prima facie found that that there

may have been some forgery committed. This

Court does not express any opinion on the same.

Reserving the arguments and counter-argument in

law made by the parties to be decided on another

occasion, the Officer-in-Charge, Amta Police

Station shall forthwith register the FIR and

commence the investigation into the complaint of

the petitioner dated 22.12.2020 and the G.D.

Entry dated 19.12.2020.

With the aforesaid directions, the writ

petition is disposed of.

There shall be no order as to costs.

All parties shall act on the server copy of

this order duly downloaded from the official

website of this Court.

(Rajasekhar Mantha, J.)