IN THE MATTER OF SWAPAN PAUL Vs. STATE

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of the parties. Perused the case diary.

(2.) The petitioner is seeking bail in connection with a case relating to the offences punishable under Sections 394/304 of the Indian Penal Code, registered vide, Ranaghat G.R.P.S. Case No. 35/2009.

(3.) This court by its order passed on 27.06.2011 in connection with CRM No. 4906/2011 directed the investigation of this case be handed over to a police officer in the rank of D.S.R.P., Ranaghat for further investigation, when we noticed that there was serious lapses on the part of the Investigating Officer, in a case where the victim a Bangladeshi national, who with proper visa came to our country for her treatment with her husband and while were traveling in a train, a group of miscreants not only snatched away her valuables but she was thrown away from the running train as also we find that although the husband of the victim and others claimed that they would be able to identify the accused persons, still the then Investigating Officer of the case after the arrest of the accused did not place him in T.I. Parade. Now we find by the time the investigation of the case is taken over by the D.S.R.P., Ranaghat, the husband of the victim has left for Bangladesh.