SUSMITA SAHA DUTTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned ASG has also filed the 7th status report on post poll violence cases which is taken on record.

(2.) Learned ASG appearing for the CBI has drawn the attention of this Court to the order dtd. 19/5/2022 and has submitted that the investigation in the murder case of Mathabhanga P.S. FIR 180 of 2021 and FIR 181 of 2021 is required to be handed over to the CBI in pursuance to the direction of this Court dtd. 20/4/2022. He has submitted that on the previous date learned Advocate General had sought time to examine this issue and to do the needful, but till now these cases have not been transferred for investigation to the CBI and the papers have not been handed over.

(3.) Pressing the CAN 6 of 2022 he has submitted that the main murder case is being investigated by the CBI but there is a cross case registered being FIR 190 of 2021 dtd. 4/7/2021 in P.S. Nodakhali, district South 24 Parganas. Therefore, though this cross case is not covered by the Full Bench judgment of this Court but is required to be investigated by the CBI otherwise it will result into multiplicity of findings and inconsistent findings which will complicate the matter.