Tapan Kumar Sheet vs The State Of West Bengal & Ors
2021 Latest Caselaw 6017 Cal

02-12-2021 ct no. 13 Sl.13 sp

WPA 14109 of 2021 Tapan Kumar Sheet Versus The State of West Bengal & Ors.

(Via Video Conference)

Mr. Manish Kumar Das, Mr. Ziaul Haque, Mr. Himadri Kumar Das ...for the petitioner

Mr. Sirsanya Bandopadhyay, ld. Jr. St. Counsel, Mr. Arka Kumar Nag ...for the State

Mr. Sirsanya Bandopadhyay, learned

counsel appearing for the State submits on the

basis of further instructions received that,

statements under Section 161 of the Cr. P.C. of

the family members have been recorded. Location

traced from the petitioner's mobile phone, as

recorded by the mobile tower, is being ascertained

and the same shall take some time.

This Court directs the Officer-in-Charge,

Nandigram Police Station to expedite the

investigation and complete the same within a

period of one month from date. Every effort must

be made to trace out the petitioner's wife.

The final report filed by the Nandigram

Police Station shall be made available to the

petitioner. Steps may be taken, if so advised under

Section 173 of the Cr. P.C.

With the aforesaid observations, the writ

petition is disposed of.

There shall be no order as to costs.

Urgent photostat certified copy of this

judgment, if applied for, be given to the parties

upon compliance of all formalities.

(Rajasekhar Mantha, J.)