Calcutta High Court (Appellete Side)
Cl (Binod Kumar Singh vs The State Of West Bengal on 8 September, 2016
Author: Dipankar Datta
Bench: Dipankar Datta
1 647 08.09.2016
W.P.21445(W) of 2015 CL (Binod Kumar Singh vs. The State of West Bengal pg & Ors.) Ms. Barnali Daw Gupta..........for the petitioner The petitioner is aggrieved because certain police officers to whom a complaint dated April 02, 2015 was addressed have not acted on the basis thereof.
If at all the complaint discloses a cognizable offence and the police despite being informed has not taken any action, the petitioner is not without a remedy. He ought to approach the relevant magistrate with a complaint under section 156(3) of the Code of Criminal Procedure or section 200 thereof, as the case may be, in accordance with law.
Reserving the liberty of the petitioner to approach the magistrate, the writ petition stands disposed of. There shall be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be furnished to the parties expeditiously.
(DIPANKAR DATTA,J.)