IN THE MATTER OF BISWANATH DAS Vs. STATE

JUDGEMENT

(1.) Pursuant to our earlier order dated 03.01.2012, the Superintendent of Police, North 24-Parganas as well as the Officer-in-Charge of Belgharia Police Station and the Investigating Officer of the Belgharia P.S. Case No. 364 of 2011 are personally present in court.

(2.) The learned Counsel appearing on behalf of the State is directed to file an affidavit by tomorrow stating what actually happened yesterday while he tried to contact the Superintendent of Police, North 24-Parganas and the Superintendent of Police, North 24-Parganas shall have the liberty to file his affidavit-in-reply by coming Friday, 6.1.2012.

(3.) At the same time, the Officer-in-Charge of Belgharia Police Station and the Investigating Officer of the case shall have the liberty to file their affidavits explaining the situation which prevented them from sending the case diary of Belgharia P.S. Case No. 364/2011 although message was received by them on 22.12.2011.