SUSMITA SAHA DUTTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Affidavit of service filed by the CBI is taken on record.

(2.) Learned Additional Solicitor General referring to the order dtd. 20/4/2022 in WPA(P) 142 of 2021 has submitted that in respect of the murder case of Mathabhanga P.S. FIR 180 of 2021 dtd. 10/4/2021 and Mathabhanga P.S. FIR 181 of 2021 dtd. 12/4/2021 the request was made to hand over the cases to the CBI and in pursuance to the direction of this Court dtd. 20/4/2022 the copy of the report along with the concerned letter and reminder were also supplied to the learned Advocate General but till now these two cases have not been handed over to the CBI.

(3.) Learned counsel for the State has submitted that there was some delay in receiving the papers by the learned Advocate General, therefore he is in the process of examining the same and needful will be done before the next date of hearing.