PRATIMA SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THE instant writ petition is filed by the petitioner, Smt. Pratima Saha, wife of deceased Bikash Saha who was brutally beaten by the extremists on 16.8.2011, subsequently died on 17.8.2011 and on which incident, a case was registered being Airport police station case No. 70 of 2011, for directing the State respondents for further investigation of the aforesaid police case, as the Investigating Officer (I.O) did not examine one Sri. Bidhan Datta, son of late Arun Datta, who was admittedly an eye -witness of the incident of beating/killing the deceased Bikash Saha though he personally met with the I.O. and narrated the said incident what he had actually seen.

(2.) HEARD Mr. P. Roy Barman, learned counsel appearing for the petitioner as well as Mr. A. Ghosh, learned Addl. P.P who appears for and on behalf of the respondents and also filed affidavit in opposition on behalf of the respondents.

(3.) ONE Nikhil Ghosh of Bagadi village lodged a written complaint on 17.8.2011 with the Officer In -charge, Airport P.S. before the death of the husband of the petitioner which was treated as FIR and the said police case was registered under Section 326 IPC.