ASHIM KUMAR ROY, J. - (1.) Pursuant to our order passed yesterday, the Superintendent of Police, Burdwan, with the Investigating Officer of the case, are personally present in court.
(2.) Today, the original case diary has been produced. It appears that the xerox copy of the case diary which was handed over to the learned Counsel, for the State, on 22.12.2011 and was produced before us on yesterday does not contain all the pages now we find in the original case diary. Accordingly, we direct the Superintendent of Police, Burdwan to make necessary enquiry in this regard and to fix the person responsible for the same and to proceed against him in accordance with law and shall file compliance report in due course.
(3.) Now coming to the question of bail, we find from the case diary that a suicidal note was left by the victim before she committed suicide. Now, having regard to the same and other materials on record, we incline to allow the petitioner's prayer for bail.;