Calcutta High Court (Appellete Side)
Sk. Liakat Ali vs The Inspector In Charge Basirhat Police ... on 28 May, 2015
Author: Arindam Sinha
Bench: Arindam Sinha
1 28.05.2015
(Sm)/GB W.P. 11184 (W) of 2015 SK. Liakat Ali Versus The Inspector in Charge Basirhat Police Station & Ors.
Ms. Reshmi Ghosh, Mr. Ibrahim Shaikh.
......For the petitioner.
Mr. Bellal Shaik.
......For the State.
Affidavit of service filed be kept on record. The petitioner has complained of police inaction. Ms. Ghosh, learned counsel appearing on behalf of the petitioner submits that all steps have been taken by her client in the matter of seeking assistance from the police authorities.
Mr. Shaik, learned counsel appearing on behalf of the State submits upon handing up the communication received from the Inspector-in-Charge, Basirhat Police Station, North 24-Parganas that it appears from such communication that upon information received the S.I. along with force went to the spot and served status quo order of the Learned Court and directed the named persons who had threatened the complainant to comply with the same. The S.I. had also initiated a prosecution under section 107/116 (C) of the Criminal Procedure Code against the said named persons and there was a possibility of serious breach of peace.
In the circumstances, the police authorities are directed to be vigilant. The communication handed up by the petitioner be kept on record.
2Let this matter be listed as per convenience of the Regular Bench.
(ARINDAM SINHA, J)