Abdus Samad Shaikh Alias Samad Sk vs State Of West Bengal & Ors
2021 Latest Caselaw 1571 Cal

26.02.2021.

Item no. 23.

Court No.13 sp W.P.A. No. 17501 of 2019 (Through Video Conference)

Abdus Samad Shaikh alias Samad Sk.

Versus State of West Bengal & Ors.

Mr. Mrinal Kanti Ghosh.

...For the petitioner.

Mr. Sudip Panda, Mr. Subrata Ghosh ..For the State.

The petitioner claims to have been engaged as a

Civic Volunteer under the Ausgram Police Station in the

year 2014 in the District of Purba Bardhaman. He was

posted at Chora Investigation Centre under the Ausgram

Police Station.

In the same year, i.e., 2014, the petitioner came to

be implicated in two several cases. The first case is G.R.

2488 of 2014 under Sections 447, 435, 506, 427 read

with Section 34 of the Indian Penal Code.

The second case in which the petitioner was

implicated in G.R. 1507 of 2014 under Sections 341,

358, 323 read with Section 34 of the IPC. The petitioner

has been acquitted in G.R. Case No. 2488 of 2014 on

February 6, 2019. In respect of G.R. Case No. 1507 of

2014, he was acquitted on July 19, 2019.

The petitioner has made a request to the

Superintendent of Police, Purba Bardhaman for re-

engagement.

In those circumstances, the Superintendent of

Police, Purba Bardhaman shall consider the suitability of

the petitioner's re-engagement in accordance with law

and dispose of the petitioner's request within a period of

2 months from the date of communication of a copy of

this order.

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.)