In Re vs Siddhartha Sankar Roychowdhury @ Shirdhartha Sankar

Tirthankar Ghosh, J

Affidavit of service filed by the petitioner be kept with the record.

Superintendent of Police, Bangoan is directed to conduct an enquiry and submit a report before this Court fixing responsibility upon the police officer in

respect of the case diary and other materials relating to investigation arising out of Bongaon P. S. Case No. 352 of 1999 dated 05.11.1999 being non-

traceable.

It is further directed that if any misplacement has taken place in the G. R. section of the court, the Superintendent of Police would be at liberty to take

steps against the concerned official of the police responsible for upkeep of the records of the G. R Section. The orders reflect that from the year 2014,

the records have been misplaced.

Accordingly, the Superintendent of Police, Bongaon will try to find out and fix responsibility upon the officers concerned. While submitting such report,

the Superintendent of Police will also take into account whether any seized materials were there in the police malkhana in connection with the referred

case.

Needless to state that the offences complained of are under Section 302/34 of the Indian Penal Code and Section 25/27 of the Arms Act and because

of such lapses, there has been no progress of the case. Let such report be submitted by 21st February, 2020.

Let the matter appear before this court on 24th February, 2020 under the heading “Personal Appearanceâ€. The Superintendent of Police,

Bangaon is further directed to depute an officer at least of the rank of sub-Inspector who would supervise the aforesaid issues.

Let a Photostat plain copy of this order, duly counter-signed by the Assistant Registrar(Court) be given to the learned advocate appearing for the State

after compliance of the necessary requisite formalities.