Calcutta High Court (Appellete Side)
(Mijanur Islam Mondal vs The State Of West Bengal on 10 April, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
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10.04. 2014 rrc W. P. 10270 (W) of 2014 (Mijanur Islam Mondal Vs. The State of West Bengal & Ors.) Mr. Ibrahim Shaikh .....For the petitioner Mr. Surojit Samanta Mr. Priyabrata Batabyal .....For the State The allegation of the petitioner that he has been arrested without any specific case being registered against him by the police officers attached to Basirhat Police Station has been completely denied by the Inspector-in-Charge, Basirhat Police Station in the instructions furnished to Mr. Samanta, learned advocate for the State. According to him, the petitioner was never arrested.
In view thereof, this writ petition ought to be decided on affidavits.
Let affidavit-in-opposition be filed by four weeks from date; reply thereto, if any, may be filed within one week thereafter.
The writ petition shall be treated as ready for hearing on expiry of the period fixed above for exchange of affidavits and thereafter the parties shall be at liberty to mention it for consideration before the appropriate bench.
(Dipankar Datta, J.)
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