JAYANTA KUMAR BISWAS,J. - (1.) THE petitioners in this art. 226 petition dated May 2, 2007 are seeking the following final reliefs : "(a) Declare the actions of the respondents as impugned herein as thoroughly illegal, arbitrary and without jurisdiction; (b) Issue a Writ in the nature of Mandamus commanding the respondent CID authorities to forthwith and/or immediately furnish to the petitioners the outcome of the investigation conducted by them as regards to the petitioners the outcome of the investigation conducted by them as regards the cause of the petitioners sons death and to act in accordance with law by acting in the manner stated hereinabove; (c) Issue a Writ in the nature Mandamus commanding the respondent University to forthwith and/or immediately undertake the investigation to nab the culprits who killed the petitioners only son and to act in accordance with law by acting in the manner stated hereinabove;"
(2.) ONE Soumik Bose, son of the petitioners, was doing the electrical engineering course at Shibpur Bengal Engineering and Science University. On August 9, 2006 he was admitted to hospital with severe injuries. He died on August 12, 2006. On August 18, 2006 the state government asked its criminal investigation department to take up the case and investigation. Alleging that the police did not care to inform them about the fate of the investigation and claiming that the university was liable to pay damages, the petitioners brought this petitioner. The state has filed an affidavit dated March 7, 2008 stating that after completing investigation the criminal investigation department submitted a final report dated July 6, 2007. Mr Adhikary, counsel for the state, has produced a status report dated March 16, 2010 signed by D.D.I., Howrah, D.D., C.I.D., West Bengal. It has been stated in the report that the criminal case is pending before the Chief Judicial Magistrate, Howrah, and that a notice dated December 7, 2009 was issued to the complainant informing him the next date of the case fixed for May 21, 2010.
(3.) MR . Bhattacharjee, counsel for the petitioners, submits that in view of the allegations made in the petition it will be appropriate for this court to examine the investigation report submitted by the criminal investigation department to the chief judicial magistrate. I do not see any reason why in exercise of power under art.226 I should examine the report. The report is to be examined for deciding whether it is to be accepted. The decision cannot be taken by the high court in exercise of power under art.226. It is to be taken by the magistrate competent for the purpose.;