SUBHRANGSHU DASGUPTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Yet another instance of an outrageous and shockingly improper order passed by Shri B. Mondal, Sessions Judge-in-charge, Alipore has surfaced before us.

(2.) The petitioner hereinabove is the informant of Thakurpukur PS Case No. 166(7)08 dated 10.07.2008 under section 364/34/302/201 of the Indian Penal Code.

(3.) On the basis of his information relating to the death of his brother Snehangshu Dasgupta, the opposite party No.2 (Amit Rai @ Amit Roy) along with others was arrested and was produced before the learned Chief Judicial Magistrate, Alipore on 11/07/2008.