Calcutta High Court (Appellete Side)
Bandana Barui Patra And Others vs State Of West Bengal And Others on 3 July, 2023
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
03.07.2023.
Court No.13
Item No. 14
pk
W.P.A. No. 15629 of 2023
Bandana Barui Patra and others
Versus
State of West Bengal and others
Mr. Rajdeep Majumder,
Mr. Moyukh Mukherjee,
Mr. Sarthak Mondal
...For the petitioners.
Mr. Animesh Banerjee, Ld. Sr. Standing Counsel
Mr. Suddhadev Adak
... For the State.
1.The petitioners are candidates in ensuing Panchayet Election. They are unable to enter into a particular area under Nandigram Police Station. They are being prevented by certain sections of persons. They could not lodge a formal complaint with the Nandigram Police Station, as they have not been able to come out of their residences out of fear and intimidation by certain persons.
2. For the sake of free and fair election, this Court directs Nandigram Police Station to provide security to the petitioners in the form of one armed constable each, to enable them to campaign in the forthcoming election.
3. Nandigram Police Station shall also ensure that the petitioners are able to enter and exit freely their houses at any point of time. Strict vigil shall be maintained by the Police to ensure safety and security of the petitioner.
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4. Let a copy of the writ petition along with a copy of this order be sent to the O. C., Nandigram Police Station.
5. The writ petition is disposed of.
6. There will be no order as to costs.
7. All parties are directed to act on a server copy of this order duly downloaded from the official website of this Court.
(Rajasekhar Mantha, J.)