LATIKA GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard Learned Advocates appearing for the parties. The instant Writ Petition has been filed by the petitioner being widow of the deceased Rabin Ghosh alleged to have been killed in false encounter by one Tapasbrati Chakraborty, Office-in-charge of Jangiapara Police Station, seeking relief of direction upon the Central Bureau of Investigation (CBI) to investigate the alleged false police encounter alternatively appropriate and comprehensive investigation into the case in terms of the direction of the Additional Chief Judicial Magistrate (ACJM), Serampore in his order dated 28th September, 2011 passed in G.R. No. 131 of 2010.

(2.) Relevant facts involved in brief in the instant Writ Petition as appears on perusal of relevant records are hereunder.

(3.) First Information Report was filed by one Ashok Porel on 14th February, 2010 against Tapasbrati Chakraborty, Officer-in-charge of Jangiapara Police Station, District - Hooghly being Case No. 23/10 dt. 14.02.2010 U/S- 147/148/149/323/324/325/326/307/353/332/333 IPC and 25/27 Arms Act , 9(b)(ii) I.E Act and 9 M.P.O. Act. And Jangiapara PS Case No. 24/10 dt. 14.02.2010 U/S- 147/148/149/323/324/325/307 IPC and 25/27 Arms Act , 9(b)(ii) I.E Act.