ASHOK KUMAR TODI Vs. KISHWAR JAHAN

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the common judgment and final order dated 18.05.2010 passed by the Division Bench of the High Court of Calcutta in M.A.T. Nos. 703, 895, 704, 713, 714 and 744 of 2008 whereby the CBI was directed to start investigation afresh in accordance with law treating the complaint dated 21.09.2007 filed by Rukbanur Rahman, brother of Rizwanur Rahman - the deceased, as F.I.R. and to register a case of murder.

(3.) Heard Mr. Gopal Subramanium, learned Solicitor General for the CBI, Mr. U.U. Lalit, learned senior counsel for Ashok Kumar Todi, Mr. Kalyan Bandopadhyay, learned senior counsel for mother and brother of Rizwanur Rahman - the deceased and Mr. Tara Chand Sharma, learned Counsel for the State of West Bengal. In addition, we also heard other counsel in respect of certain directions/observations about the departmental action to be initiated against the State Police Officers by the State Government.