SALEM KHAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) A formal writ petition has been filed before this Court. The writ petition number for the suo motu cognizance on February 21, 2022 shall be allocated to the writ petition filed in Court today, without having to record any AST number.

(2.) Mr. Bikash Ranjan Bhattacharya, learned Senior Counsel representing the father of the victim submits that the incident is shocking and unfortunate. There is little faith in the State police. Hence, exhumation of the body for a second post mortem and the examination of the mobile phone of the victim is being very seriously objected to by his client. Transfer of investigation to an independent outride agency is sought.

(3.) Learned Advocate General has submitted that the State is very serious about the investigation. A Special Investigation Team (SIT) comprising of three Senior IPS Officers has been constituted. Two of such persons i.e. Shri Gyanwant Singh, IPS, ADG, West Bengal, Shri Meeraj Khalid, IPS, DIG, (Ops.), West Bengal are officers of the CID, West Bengal. The third person, Shri Dhrubajyoti De, IPS, Joint Commissioner of Police, Barrack pore Police Commissioner ate.