Calcutta High Court (Appellete Side)
Surajit Halder vs The State Of West Bengal & Ors on 16 April, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1 Sl. No.65.
16‐04‐2019 S.D. W.P. 3618 (W) of 2019 With CAN 3227 of 2019 Surajit Halder vs. The State of West Bengal & Ors.
Mr. Surajit Halder .......Petitioner in person. Mr. Subhabrata Datta, Jr. Govt. Adv., Mr. Bani Brata Datta ...For the State.
In re: CAN 3227 of 2019 This is an application for restoration. The causes shown in the application are accepted as sufficient.
W.P. 3618 (W) of 2019 is restored to its original file and number.
2CAN 3227 of 2019 is disposed of without any order as to costs.
The writ petition is treated as on the day's list and is taken up for consideration.
The petitioner appears in person and complains that, the police wanted bribe from him. He wants that, disciplinary proceeding should be initiated against the delinquent police officer.
State is represented.
It appears from the records that, the petitioner was allegedly assaulted on September 14, 2018. He lodged a complaint to the police on such date. The police investigated on such complaint and did not find any material to substantiate the charges. The police filed appropriate report with the Jurisdictional Court.
The allegation is that, the police wanted bribe from the petitioners and since the petitioners did not pay the same, a report adverse to the petitioners was filed.
Such allegations remain unsubstantiated. Nothing is placed on record to suggest that the police misconducted the investigation.
In such circumstances, the police having taken steps as noted above, no further interference is called for. 3
W.P. 3618 (W) of 2019 is disposed of without any order as to costs.
Urgent photostat certified copies of this order, if applied for, be made available to the parties upon compliance of the formalities.
(Debangsu Basak, J.) 4 5 6 7