Calcutta High Court (Appellete Side)
Sri Jugal Pora vs The State Of West Bengal & Ors on 8 February, 2023
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
08-02-2023
ct no. 13
Sl.25
sp
WPA 28420 of 2022
Sri Jugal Pora
-Versus-
The State of West Bengal & Ors.
Mr. Sudip Kushari
... for the petitioner
The petitioner is aggrieved by alleged
inaction on the part of the Ghatal Police Station,
Paschim Medinipur in respect of a complaint dated
May 3, 2022, against his son second son, namely,
Ganasakti Pore and his daughter-in-law, namely,
Smt. Prativa Pore.
It is alleged that the said son and daughter-in-
law have assaulted him repeatedly and have forced
him out of the house.
The Ghatal Police Station has registered FIR
after 7 months on December 3, 2022 under Sections
447/323/506/34 of the IPC.
The private respondents have also registered a
complaint against the petitioner.
The Ghatal Police on the petitioner's complaint have offered to assist him to return to his residence on three occasions. The petitioner did not return out of fear.
2Across the bar, the learned counsel for the petitioner submits that his client is not willing to return to his residence.
The Ghatal Police Station shall escort the petitioner and his wife back to his residence. The Ghatal Police Station shall also ensure that the petitioner and his wife are not harmed in any way by the private respondent. Appropriate communication shall be made to the private respondents in this regard.
Let a further report be submitted by the Ghata Police Station on the adjourned date.
It shall be notified to the private respondent that this matter shall be taken up on February 15, 2023.
The report of the Ghatal Police Station, Paschim Medinipur, dated 07.02.2023, addressed to the learned Government Pleader, is kept with the record.
(Rajasekhar Mantha, J.)