LAWS(CAL)-2022-4-163

PURNIMA KANDU Vs. STATE OF WEST BENGAL

Decided On April 01, 2022
Purnima Kandu Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) A very detailed report has been submitted by the Superintendent of Police, Purulia and the same is taken on record. It appears that as on date two persons have been arrested.

(2.) It further appears that Special Investigating Team involving C.I.D., West Bengal has also joined the investigation and is overseeing the same.

(3.) The Court has also considered and gone through the case diary.