- (1.) Leave granted.
(2.) In this appeal two following questions arises for determination : (a) Whether the Police officials appointed in the Bureau of Investigation shall continue to retain their power and authority under Cr.PC. In other words, whether after lodgment of FIR alleging commission of offences under West Bengal Sales Tax Act,1994 and IPC whether Police officials attached to the Bureau of Investigation, lose their power and authority to carry out investigation as regards alleged criminal offences. (b) Whether the words "Proceedings triable" contained in Section 6(2) of the West Bengal Taxation Tribunal Act, 1987 covers proceedings commencing from the beginning of the trial and not proceedings after lodgment of FIR
(3.) As regards the first question, the matter stand disposed of in terms of the Judgment of the Division Bench of this Court in the case of State of West Bengal V/s. Narsayan K. Patodia, 2000 4 SCC 447.;