LexSTATE OF WEST BENGAL versus SUDHIR DEY AND ANR.
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I STATE OF WEST BENGAL v. SUDHIR DEY AND ANR. December 4 1984 [P.N. BHAGWATI, AMARENDR.\ NATH SEN AND RANGANATH MISRA, JJ.) 253 Constitution of India, 1950-Art. 136-Criminal Special Leave Petition- Judicial interference in police investigation by High Court by appointing Sptcial Ofiicer to inquire into the allegations of an offence·Specia/ 0/ilcer already comple- ted his inquiry-Question of /aw as to when judicial interference In lnveMigation permissible already decided by Supreme Court in another case-Whether leave should be granted on the same point. The petitioner challenged the order of a Division Bench of I he Calcutta High Court admitting the respondents to bail and also appointing the Deputy lnspector General, Central Bureau, of Investigation as a Special Officer to inquire into the allegations relating to an offence of murder. Dismissing the petition, HELD : (I) A prayer for special leave in a bail matter of this type would notfordinarHy be entertained by the Supreme Court. Therefore, counsel for the petitioner rightly does not seek to challenge the release on bail of the respon- dents, [254F] (2) In the instant case, the criininal case itself has in the meantime been quashed by the Calcutta High Court. State ~f West Be11[fa/ & Ors. etc. v. Sampat Lal & OrS. [1982] 2 S.C'R. 256. the legal aspects have been indicated and the principle to be plied to a case of this type has also been: stated. Keeping all these aspects inview and particularly the fact that the Special Officer had made a eport which indicates that the main fabrics of the 3llegations are true, Court does not feel inclined to grant leave. The Special Leave Petition is accordingly dismissed. [255E-F] CRIMINAL APPELLATE JURISDICTION Petition For special Leave to Appeal (Criminal)No 1454/83 From the Judgment and Order dated 20.6.83 of the Calcutta High Court in Criminal Misc. Case No. Nil of 1983 under Sec. 439 of Oriminal Procedure Code. A B c D E F G ll 254 SUPREME COURT REPORTS [1985) 2 s.c.R. A Somnath Chatterjee, HK Puri, S. Ghosh and VK Bahl, for the B c D F G petitioner. KG Bhagat, Additional Solicitor General, RN Poddar and Miss Halida Khatoon, for the Union of India. A.K. Sen, Sib Das s,merjee, Shri Naraian, for the respondent. Judgment of the Court was delivered. RANGANATH MISRA, J. This special leave application under Article 136 of the Constitution is directed against tthe order of a Division Bench of the Calcutta High Court dated June 20,1983, admitting the respondents to bail and making the following direction: "Undoubtedly, if the allegations of this nature are made against the responsible officers of the West Bengal Police, it will tarnish the image of the entire police force. ·Under the circumstances we direct the petitioners to hand over a copy of the petition with its annexures to the Deputy Inspector General, Central Bureau of Investigation, 13 Lindsay Street, Calcutta, who will act as' a Special Officer of this Court and enquire into the allegation made in this petition and its annexures and submit a report to this Court as to the truth of the allegation contained therein. This report must be submitted by 27th June. 1983. In the meantime we direct the petitioners to be released forthwith on their executing P.R. Bond of Rs. 250 each." So far as the question of release on bail of the respondents is concerned, petitioner's counsel does not seek to challenge it. In fact, a prayer for special leave in a bail matter of this type would not ordinarily be entertained in this Court. Challenge, however, is to the other part of the direction relating to enquiry by the Special Officer. The Special Officer appointed in this case by the High Court has as a fact completed the enquiry and sent his report which under our direction has been brought here and we had the advantage of perusing it. The Special Officer has found some of the allegations of the respondents to be trqe, L ! • • ' ..... WEST BANGAL v. SUDHIR DEY (Ranganath Misra, J.) 255 We have by a separate judgment delivered today in Criminal No. 570/83, dealt with the enquiry relating to the death of two teenagers by the names Tirthankar Das Sharma and Sanjib Chatterjee. Respondent I, a retired Police Sub-Inspector was engaged as an investigating officer by the private detective agency- The Secret Eye. Respondent 2 happens to be the driver of a motor car of the Ananda Bazar Patrika, a leading
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