LAWS(CAL)-2018-8-137

ADDITIONAL DIRECTOR GENERAL OF POLICE, CRIMINAL INVESTIGATION DEPARTMENT, WEST BENGAL Vs. GOPAL KUMAR AGARWAL & ORS

Decided On August 27, 2018
Additional Director General Of Police, Criminal Investigation Department, West Bengal Appellant
V/S
Gopal Kumar Agarwal And Ors Respondents

JUDGEMENT

(1.) By consent of the parties the appeal and the stay application are taken up for hearing together.

(2.) The sister of the writ petitioner/respondent died of burn and bullet injury. The writ petitioner lodged a FIR against amongst others, the husband of the deceased. The local police, i.e. Ranigunj Police, started investigation. The writ petitioner approached the learned Single Judge by filing W.P. 1241(W) of 2018 complaining of inaction and/or tardy investigation on the part of the local police authorities.

(3.) When the matter was first taken up by the learned Single Judge on 19th January, 2018 it was reported that the Criminal Investigation Department (CID) of the West Bengal Police had taken over the investigation from December 12, 2017. The matter was thereafter taken up by the learned Single Judge from time to time. On 21st August, 2018 the learned Single Judge directed handing over of the investigation to the Central Bureau of Investigation (CBI). Being aggrieved, the Additional Director General of Police, CID, West Bengal, is in appeal before us.