- (1.) THIS writ application has been brought before this court alleging purported police inaction in connection with Titagarh P.S. Case No. 261/2011 under Sections 456/506//34 IPC by the defacto -complainant of the said case.
(2.) THE learned Counsel appearing on behalf of the petitioner submitted before this court that pursuant to an order passed under Section 156(3) of the Code of Criminal Procedure, the aforesaid case being Titagarh P.S. Case No. 261/2011 was registered and after conclusion of investigation, police has submitted final report vide Annexure 'P -4' to this writ petition before the Additional Chief Judicial Magistrate, Barrackpore, North 24 Pgs. Aggrieved by submission of final report, the petitioner filed a naraji petition being Annexure 'P -5' to this writ petition and the learned court without accepting the final report directed the police to undertake further investigation.
(3.) PURSUANT to that order, investigation was again commenced and police once again submitted final report disclosing that during investigation they did not get anything against the accused persons showing their involvement in the commission of the offence. He contended that such final report was submitted by a perfunctory investigation and no importance was given to the statements of the witnesses and the conclusion arrived at by the Investigating Officer of the case is wholly against the materials gathered during the investigation. He then contended that this is a case of clear instance of police inaction and therefore, the intervention of this court is very much necessary for ends of justice.;