Indranuj Chowdhury vs Unknown
2022 Latest Caselaw 6812 Cal

21.09.2022

Srimanta

CRR/1205/2022

In the matter of : Indranuj Chowdhury ...petitioner.

Mr. Moyukh Mukherjee, Adv., Mr. Abhijit Singh, Adv., Mr. Suvasis Saha, Adv., Mr. Sarthak Mondal, Adv.

...for the petitioner.

Mr. Madhusudan Sur, Adv., Mr. Dipankar Paramanick, Adv.

...for the State.

The record is listed today on the basis of a direction passed in the judgment of CRR 1205/2022 (Indranuj Chowdhury -Vs.- State of West Bengal & Anr.) directing the Commissioner of Police, Barrackpore Police Commissionerate to initiate departmental proceeding against S. I., Sanjay Laskar, Investigating Officer of Bizpur Police Station Case No. 207/2019 dated 23rd April, 2019.

The Learned Public Prosecutor-in-Charge has submitted a report of Commissioner of Police, Barrackpore Police Commissionerate, on perusal of which it is ascertained that departmental proceeding has already been initiated against the above-named Investigating Officer and charge has been framed against him on 16th September, 2022.

The report be kept with the record. It is expected that the departmental proceeding should be concluded without unnecessary delay in accordance with law.

( Bibek Chaudhuri, J. )