Calcutta High Court (Appellete Side)
Bashiruddin Molla vs The State Of W. B. & Ors on 20 March, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1
20.03.2014
Item No. 67
SB
W.P. 5645 (W) of 2014
Bashiruddin Molla
Vs.
The State of W. B. & Ors.
Mr. G. C. Samanta..........for the petitioner.
Md. Mohiuddin............for the respondent no.9.
The petitioner is aggrieved because the police has not registered first information report on the basis of his complaint disclosing commission of cognizable offence by the private respondents. If at all what the petitioner claims is correct, he is not without a remedy. He ought to approach the relevant magistrate in terms of the provisions of the Code of Criminal Procedure for relief. The writ petition stands dismissed, without costs. This order shall not preclude the petitioner to approach the relevant magistrate in accordance with law.
Urgent photostat certified copy of this order, if applied for, be furnished to the parties as early as possible.
(DIPANKAR DATTA, J.)