Ranganath Misra, J. - (1.) This special leave application under Art. 136 of the Constitution is directed against the order of a Division Bench of the Calcutta High Court dated June 20, 1983, admitting the respondent 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, Centra 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 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 petitioner to be released forthwith on their executing P. R. Bond of Rs. 250/- each."
(2.) So far as the question of release on bail of the respondents is concerned, petitioner 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.
(3.) 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 true.;