STATE OF WEST BENGAL Vs. FULKUMARI PASWAN

JUDGEMENT

(1.) In view of inextricably connected issues involved in both the appeals by consent of the parties they were heard together and disposed of by this common judgement.

(2.) Both the appeals are arising out of a common judgement passed by the Learned Single Judge in relation to two writ petitions challenging the sealing of the restaurant and investigation initiated by the police station concerned on the basis of complaint alleged to have been forcefully extracted from Saluja. The Learned Single Judge on being satisfied that the investigation was not fair and impartial directed the Criminal Investigation Department (in short 'CID') to take over the investigation and allowed opening of the sealed premises.

(3.) This order is under challenge.