JABBAR KHAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Learned counsel appearing on behalf of the petitioner submits as follows. The petitioner is the de facto complainant in Rajnagar PS Case No.12 dtd. 8/2/2014 under Ss. 364, 302 and 201 of the Penal Code. He is also the father of the nine-years-old boy who was allegedly murdered. The petitioner's son went missing in the night between 4/12/2024 and 5/12/2014. He lodged an FIR on 5/12/2024 by specifically naming one Sahidul Khan and some others as accused. He mentioned that he had last seen the victim together with the said prime accused Sahidul. But, the Investigating Agency did not investigate the case properly and excluded the prime accused Sahidul from the charge sheet. Protest petitions had to be filed twice. Further investigations were directed. In spite of this, the said prime accused was not added in the array of charge sheeted accused. There was a specific order passed by the learned Magistrate on 4/8/2016 that a Sec. 164 statement of the petitioner should be recorded. Yet, the same was not done. After submission of charge sheet, charges have been framed. Subsequent prayer for further investigation was turned down by the learned Trial Court/Sessions Court on the ground that the points could be taken up in terms of Sec. 319 of the Code of Criminal Procedure.

(2.) Learned Additional Public Prosecutor representing the State relies on the written note, which is taken on record, and the case diary and submits as follows. A thorough investigation has been done in the case. There are statements of independent witnesses who had seen the other accused along with the victim near the place of occurrence in the dead of night. That is why, they were made accused in this case. No further material was available against the alleged accused, Sahidul. That is why, he was not charge sheeted. It is true that there was a mistake in non-complying with the order of the learned Magistrate in recording a statement of the petitioner under Sec. 164 of the Code. But, that does not vitiate the entire investigation. In any event, all these issues can fairly be taken up in an application under Sec. 319 of the Code of Criminal Procedure. The proceeding is at a mature stage and charges have been framed, although, evidence have not been recorded. After the writ petition was filed, the prosecution prayed for recording of a statement of the petitioner under Sec. 164 of the Code, but the prayer was turned down. Ordinarily, a Court would refrain from directing further investigation at a mature stage of trial.

(3.) It appears that in the instant case, only charges have been framed and no evidence has been recorded as yet.