SALEM KHAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Mr. Bikash Ranjan Bhattacharya, learned Senior Advocate appearing for the petitioner submits that he and his team have gone through the investigation report that was handed over on him on 19/4/2022 by the State.

(2.) It is submitted firstly that the report can at best be described as enquiry report and is not an investigation report. It is also submitted that vital evidence of certain persons, which could have been elucidated in course of interrogation, has been recorded. It is also submitted that the circumstances under which the death of the victim is considered non-homicidal is extremely suspicious and ridiculous and there are other objections also raised.

(3.) This Court is of the view that State must be notified as to the exact grounds on which the investigation report is being challenged.