Calcutta High Court (Appellete Side)
(Asura Bibi vs Sankar Biswas & Ors.) on 14 September, 2016
Author: Dipankar Datta
Bench: Dipankar Datta
1
69 14.9.2016
jb. W.P. 18973(W) of 2016
(Asura Bibi vs. Sankar Biswas & Ors.)
Ms. Jayeeta Majumder
.... For the Petitioner
Mr. Tilak Mitra
Mr. Kishore Kr. Shaw
.... For the Respondent no. 1
Mr. Amitesh Banerjee .... For the State The petitioner is aggrieved since the Officer-in- Charge of Haridevpur Police Station has not taken any step to register a First Information Report on the basis of her complaint dated 9th August, 2016.
Learned advocate appearing for the petitioner submits that the petitioner was mercilessly assaulted by the accused whereupon they have taken forcible possession of her property.
Responding to a query of this Bench, learned advocate for the petitioner could not produce any medical document to substantiate the complaint that she has been mercilessly assaulted.
In that view of the matter, the writ petition is not entertained and the same is disposed of granting liberty to the petitioner to approach the Magistrate in accordance with the provisions of the Code of Criminal Procedure.
2(Dipankar Datta, J.)