STATE OF WEST BENGAL Vs. JASHIMUDDIN MONDAL

JUDGEMENT

(1.) Leave granted.

(2.) The appeal challenges the judgment and order dtd. 19/4/2024 passed by the Division Bench of the High Court of Calcutta, thereby dismissing the appeal filed by the present appellant, which, in turn, challenged the order passed by the learned Single Judge of the said High Court dtd. 9/4/2024.

(3.) The perusal of the order passed by the learned Single Judge of the High Court would reveal that on receipt of some letters submitted on behalf of the writ petitioner, the learned Single Judge of the High Court has directed that the Special Investigation Team of the Central Bureau of Investigation (CBI) should conduct a preliminary examination and make an analysis of the allegations made in those letters. It was further directed that a report be submitted with regard to the outcome of the said exercise.