Calcutta High Court (Appellete Side)
Ardhendu Shekhar Ghosh vs State Of West Bengal & Ors on 20 May, 2025
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
20.05.2025 W.P.A. 10501 of 2025 Item No.92 Ct. No.35 dc.
Ardhendu Shekhar Ghosh versus State of West Bengal & Ors.
Mr. Ronojoy Chatterjee, Mr. Tamal Singha Roy ... For the Petitioner. Mr. K. J. Yusuf, AGP, Mr. Parikshit Goswami ... For the State. Affidavit-of-service filed in Court today be kept with the record.
Report submitted by the learned advocate appearing for the State be also kept with the record. A copy of the report be handed over to the learned advocate appearing for the petitioner.
The petitioner has informed Mandir Bazar Police Station on or about 04.05.2025 that lastly in the month of April 2025, some unknown miscreants came in front of his office with arms and ammunitions and told him to divulge a report relating to the legality of the application relating to 'Banglar Bari Prokolpo'. Petitioner protested to such act of the miscreants when he was threatened.
State has submitted a report which reflects that an enquiry has been conducted and the truth of the same was not substantiated.
Be that as it may, since the petitioner apprehends that his life would be at stake because of his regular job which he performs. In case the petitioner informs the police authorities that he is 2 unable to discharge his duties, police authorities would ensure that the petitioner may be able to reach his office without any hindrance from any person.
With the aforesaid observations, the writ petition being WPA 10501 of 2025 is disposed of.
There will be no order as to costs. All concerned parties shall act on the server copy of this order duly downloaded from the official website of this Court.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(Tirthankar Ghosh, J.)