Calcutta High Court (Appellete Side)
M/S. Lansdowne Service Station And ... vs State Of West Bengal And Others on 2 February, 2015
Author: Soumitra Pal
Bench: Soumitra Pal
1
W.P. 8615(W) of 2013
2 .2. 2015
M/s. Lansdowne Service Station and others
Versus
State of West Bengal and others
Mr. Kallol Basu,
Mr. Binoy Das,
..for the petitioners.
Mr. Md. Yasin Ali,
Mrs. Tapati Samanta Ghosh,
..for the State.
Let affidavit of service filed today be kept on record.
In the writ petition the petitioners have prayed for a direction upon the police
authorities to ensure that their safety and security are not disturbed by the alleged
activities of the private respondent nos. 4 and 5.
Denying the allegation in the writ petition, learned advocate for the State submits, on instruction that after complaint was lodged on 3rd January, 2013, the matter was investigated and the case under TI case no. 325 dated 11th June, 2012 under section 341/323/506 of the Indian Penal Code was instituted against the respondent no.5. The respondent no.5 was arrested and was granted bail till 8th March, 2013. Thereafter, chargesheet has been submitted vide challan no. 410/12. Submission is another counter case was indexed vide case no. 324 under section 341/324/114 of the Indian Penal Code against the petitioner employees and Charge has been submitted vide challan no. 349/12.
2Since steps have been taken pursuant to the complaint and title suits are pending as evident from the petition, no order is passed on the writ petition. The writ petition is disposed of. The petitioners are at liberty to apply before the appropriate forum ventilating their grievances, if any and if so advised.
Let the written instruction filed on behalf of the State be kept on record. No order as to costs.
Urgent photostat certified copy of this order, if applied for, be furnished on priority basis.
(Soumitra Pal, J. )