ANINDYA SUNDAR DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned Counsel for the CBI has filed the progress report disclosing the stage of investigation. Report has been filed in pursuance to the order of this Court dated 25th of March, 2022 whereby this Court had handed over the investigation of the incident of putting on fire 10 houses of the village Bogtui at Birbhum's Rampurhat at the late night on 21st of March, 2022 resulting into death of at least 8 persons.

(2.) The report has been produced in the sealed cover which has been opened, perused and taken on record.

(3.) Supplementary affidavit in WPA(P) 129 of 2022 as also CAN 1 of 2022 in WPA(P) 125 of 2022, CAN 1 of2022 in WPA(P) 126 of 2022 and CAN 1 of 2022 in WPA(P) 133 of 2022 have been filed with the prayer to clarify the earlier order of this Court and hand over the investigation in the case of murder of Bhadu Sk to the CBI since the incident of burning of the houses at Bogtui took place as a counter-blast to murder of Bhadu Sk.