ANJANA MISHRA Vs. INDRAJIT RAY

JUDGEMENT

(1.) BY this common order, we dispose of the present batch of writ petitions (except OJC 8296/97), as they are closely interlinked.

(2.) THE starting point of the various cases is a report lodged by Mrs. Anjana Mishra (in short. 'Anjana')alleging dowry torture and other, abberations, which set law into motion. Her husband, Shri Subash Chandra Mishra (in, short. 'Subash'), sister -in -law Smt. Rajlaxmi Misra, (in short, 'Rajlaxmi',). and Ors. were named to be the culprits.

(3.) ANOTHER petition, namely, O. J. C. No. 8639 of 1997, was filed by one Biswanath Hota, a member of the Indian Police Service, making various allegations about false implication and malicious action. There were allegations against the Deputy Inspector General of Police, Central Range (in short. 'DIG, Central Range''), who was investigating the case filed by Mrs. Anjana against her husband and Ors. A prayer was made that the said case be investigated by the C.B.I. The said case was disposed of with direction that the order passed on OJC No. 8296/97 would apply to the said petition.