SASWATI DEY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred against the impugned final form of report vide FRMF No. 34 of 2018 dtd. 9/4/2018 under Sec. 302 of the Indian Penal Code filed by one Ataur Rahaman, an Officer of Special Investigation of Police, Highways and Railway Cells, Criminal Investigation Department, West Bengal (CID).

(2.) The petitioner's case is that the instant revisional application is in respect of the purported investigation of a case of mysterious murder of her only young son and is admittedly filed praying for a fourth round of investigation before this Court in furtherance of pursuit of their tangible and substantial justice against the injustices in the form of sufferance from abrupt loss of her only young son in an incident of a mysterious murder.

(3.) It is stated by the petitioner that she is the mother of the victim boy, Anik Kumar Dey, who was a successful engineer from Jadavpur University and started his service in a prestigious company namely ITD Cementation at Delhi with impeccable integrity and dignity. In an unfortunate incident on 11/2/2015, the victim boy died following an incident of a mysterious murder with culpable motive by the accused persons who are yet to be booked through an effective, honest, logical and objective investigation by an honest investigation agency.