CAPTAIN SHRI PRAKASH & ANR. Vs. THE STATE OF WEST BENGAL & ANR.
LAWS(CAL)-2017-7-98
HIGH COURT OF CALCUTTA
Decided on July 14,2017

Captain Shri Prakash And Anr. Appellant
VERSUS
The State Of West Bengal And Anr. Respondents

JUDGEMENT

SANKAR ACHARYYA, J. - (1.) This revisional application has been filed by Captain Shri Prakash and Prasad Ranjan Ghosh who are the Principal and Senior Administrative Officer respectively of Haldia Institute of Maritime Studies and Research to drop the proceedings of Sessions Case no. 21/January/2014 pending in the Court of learned Additional Sessions Judge, Haldia in the district of Purba Medinipur.
(2.) The petitioners have been made accused in the Sessions Case in which charge sheet was submitted against the accused persons including the petitioners under Sections 304/120 B/34 of the Indian Penal Code.
(3.) On a complaint of one Rajeshwar Prasad, Haldia P.S. Case no. 20/12 dated 09.02.2012 was started under Sections 302/120 B/34 of the Indian Penal Code. As per FIR complainant's son Shivam Raj was a student in Haldia Institute of Maritime Studies and Research and he used to stay in college hostel. Said Shivam died by drowning in swimming pool of Haldia Dock Institute on 07.05.2011. Accused persons have been made responsible in the FIR for the death of Shivam Raj.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.