Calcutta High Court (Appellete Side)
Debashis Biswas vs The State Of West Bengal & Ors on 28 February, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1 Sl. No.59.
28‐02‐2019 S.D. W.P. 3085 (W) of 2019 Debashis Biswas vs. The State of West Bengal & Ors. Mr. Rasomay Mandal ....For the petitioner.
Mr. Subhabrata Datta Mr. Debashis Sarkar ....For the State.
The petitioner complains of police inaction. Learned Advocate appearing on behalf of the petitioner submits that, the complaint of the petitioner was not investigated into by the police.
Learned Advocate appearing on behalf of the State submits on instruction that, two complaints were received. The complaint of the petitioner was enquired into, and a mistake of fact report was submitted before the jurisdictional Magistrate. The other complaint resulted in a charge sheet.
In such circumstances, the police having taken steps as noted above, no further interference is called for. 2 W.P. 3085 (W) of 2019 is disposed of without any order as to costs.
Urgent photostat certified copies of this order, if applied for, be made available to the parties upon compliance of the formalities.
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