Swapan Chaudhury vs The State Of West Bengal & Ors
2022 Latest Caselaw 7713 Cal

   16.
21.11.2022
   S.D.

                                    W.P.A. 23485 of 2022

                                   Swapan Chaudhury
                                            Vs.
                              The State of West Bengal & Ors.



                     Ms. Shabana Hasin
                                                       ..For the Petitioner

                     Mr. Mobaidur Hossain
                                                       ...For the State

                     The petitioner's case is that he was working as a

             homeguard at Domkal, Eastern Frontier (E.F.) line. A Police

             Station case no. 287 of 2017 dated April 7, 2017 under Sections

             498A/302/304B/34 of the IPC and section 3/4 of the Dowry

             Prohibition Act was instituted by the petitioner's sister-in-law.

             The petitioner was temporarily demobilized from May 15,

             2017. The petitioner was acquitted from the aforesaid charges

             by a judgment and order dated October 1, 2019 issued by the

             Court of learned Additional Sessions Judge, 3rd, Fast Track

             Court, Berhampore.

                     After being acquitted, the petitioner made several

             representations for the reinstatement before the respondent

concerned, but the authorities concerned did not consider the

same.

Ms. Hasin, learned counsel appearing on behalf of the

petitioner prays that necessary documents have to be brought

on record along with the translated copies of the

representations made by the petitioner.

Leave as prayed for by her is granted.

Let a copy of the Supplementary Affidavit be filed by

December 2, 2022.

Matter to appear for further consideration under the

heading "Motion" on December 5, 2022.

All parties shall act on the server copy of this order

duly downloaded from the official website of this Court.

(Lapita Banerji, J.)