Calcutta High Court (Appellete Side)
Esma Parveen vs The State Of West Bengal & Ors on 3 July, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1 Sl. No.74.
3‐07‐2019 S.D. W.P. 10982 (W) of 2019 Esma Parveen vs. The State of West Bengal & Ors.
Mr. Md. Younush Mondal ....For the Petitioner.
Mr. Md. Galib ....For the State.
The petitioner complains of police inaction. Learned Advocate appearing on behalf of the petitioner submits that, two complaints were filed by the petitioner and that, the police have not taken any steps with regard any of them.
Learned Advocate appearing on behalf of the State submits, on instruction, that, the police received two complaints. One was, inter alia, under Section 498A of the Indian Penal Code, which was investigated into and charge sheet filed before the Jurisdictional Court. The other complaint relates to Talaknama. The same is under investigation. The husband of the petitioner was arrested as also some other accused. They are now on bail. Petitioner recorded under Section 164 Cr.P.C. The investigation thereto is in progress. 2 In such circumstances, the police having taken steps as noted above, no further interference is called for by the Writ Court.
W.P. 10982 (W) of 2019 is disposed of without any order as to costs.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
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