- (1.) Mr. Singh, learned Public Prosecutor, assisted by Mr. Ayan Basu, learned counsel representing the State and Senior Superintendent of Police (Headquarters), CID, West Bengal, submits that there were some lapses on the part of the Special Superintendent of Police (Headquarters), CID, West Bengal, by not producing the original affidavit of Mr. Dilip Kumar Ganguly, former Inspector-in-Charge of Burdwan Police Station before this Court in compliance with the direction given by this Court. He further submits that the Special Superintendent of Police (Headquarters), CID, West Bengal, has tendered unconditional apology for the lapses on her part.
(2.) Mr. Swapan Banerjee, learned counsel representing Dilip Kumar Ganguly, former Inspector-in-Charge of Burdwan Police Station submits that the affidavit sworn by Mr. Ganguly was handed over to his junior, but the same could not be produced in the Court due to some gap in communication between the parties. He further submits that Mr. Ganguly has tendered unconditional apology for the lapses on his part in compliance with the direction given by this Court.
(3.) Mr. Bhaskar Prasad Banerjee, learned counsel representing the petitioner has pointed out from the copy of report of post-mortem examination of the deceased Ramen Samanta that the Autopsy Surgeon and the videographer handed over the cassette of videography of post-mortem examination of the deceased to the Investigating Officer of the case. He further submits that it is not clear whether video cassette/or compact disc was prepared from the videography of the post-mortem examination of the deceased. He further submits that necessary direction is required to trace out the original video cassette/compact disc of videography of post-mortem examination report of the deceased to ascertain how post-mortem examination of the deceased was conducted.;