JHARNA MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal has been preferred for quashing of the order dated January 2, 2012 passed by a learned Single Judge of this Court in W.P. No. 22277 (W) of 2010. The learned Single Judge, in his order, has referred to the facts mentioned in the report submitted by the District Magistrate, South 24-Paraganas and disposed of the writ petition by directing the District Magistrate to take an appropriate decision in the matter and, if necessary, to initiate criminal complaint against those, who are responsible cither directly or indirectly for not letting public money reach the hands of the intended beneficiaries since nothing could be more distressing and appalling an example than what transpires from the records of the writ petition.

(2.) The aforesaid order has been questioned in this appeal.

(3.) It is not disputed at bar that now a criminal prosecution has been filed and the same is pending consideration before the appropriate Court.