LAWS(CAL)-2022-3-108

SALEM KHAN Vs. STATE OF WEST BENGAL

Decided On March 14, 2022
Salem Khan Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) Mr. Bikash Ranjan Bhattacharya, learned Senior Counsel appearing for the petitioner submits that his client cannot offer comments on the reports since large portions have not been disclosed. The non-disclosure was permitted by this Court on the earlier occasion to ensure that the investigation is not prejudiced in any manner.

(2.) Let this matter stand adjourned and be listed on April 18, 2022. It is expected that the investigation will be completed in the meantime.

(3.) Extension of time shall not be considered except for reasons completely beyond the control of the Investigating Agency.