CHAYARANI BHOWMIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. R. Guha, learned counsel appearing for the petitioner as well as Mr. R. Datta, learned PP appearing for the respondents.

(2.) By means of this petition, the petitioner who is the mother of the deceased namely Dipankar Bhowmik has urged this court (i) to investigate BLG P.S. U.D. Case No. 32 of 2020 which was registered on 28.10.2020 in accordance with law (ii) to direct the respondent No.5, the police officer who was inquiring in the unnatural death, to perform his duty under Chapter XII of the CrPC and submit the entire investigation report to the Sessions Judge, Sepahijala District, Sonamura. Further, it has been urged by the petitioner to direct the respondent No.5 to investigate the case 'in accordance with law'. The other reliefs as sought are either consequential in nature or for some other purpose not related to the core of the controversy. The petitioner had lodged an information (Annexure-1 to the writ petition) on 28.10.2020 to the Officer-in-Charge, Bishalgarh Police Station, Sepahijala, Tripura.

(3.) In the said information, the petitioner has made allegation that she saw nail marks around the neck of Dipankar Bhowmik, her son. Dipankar was seen lifeless and laid on the bed. The respondent has disputed by stating that no information was filed on 28.10.2020. On the contrary, according to the respondent, the information was recorded on 28.08.2020 (Annexure-2 to the writ petition) in the police station diary and the same was received by the Officer-in-charge, Bishlgarh Police Station, Sepahijala District. The said information as received by the officer-in-charge contained the following narrative: