ANUPAM KANJI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Petitioner complains of perfunctory investigation with regard to a police complaint. In addition thereto, petitioner has grievances against the West Bengal Medical Council and the Hospital concerned.

(2.) State, West Bengal Medical Council and the Hospital authority are represented.

(3.) Learned advocate appearing for the State submits that, the police requested for an opinion from an expert. The Court in seisin of the criminal cases also requested the expert to give an opinion. The police are awaiting such opinion. So far as the opinion is concerned, the same is being considered by the Court in seisin of the criminal proceeding. A writ Court need not interfere on such aspect. So far as the other aspects are concerned, it would be appropriate to permit the parties to file affidavits.