Calcutta High Court (Appellete Side)
Munsekh Aali Molla vs The State Of West Bengal & Ors on 30 March, 2022
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
30-03-2022
ct no. 13
Sl. 14
sp
WPA 4792 of 2022
(Through Video Conference)
Munsekh Aali Molla
-Versus-
The State of West Bengal & Ors.
Mr. Sudarsan Haldar,
Mr. Kushal Chatterjee
.....for the petitioner
The respondents are not represented.
Affidavit of service filed in Court today is taken on record.
The Officer-in-Charge, Jibantala Police Station, South 24 Parganas, shall submit a report on the allegations of the petitioner and clarifying, as to what steps were taken pursuant to the petitioner's complaint dated March 7, 2022.
Superintendent of Police, South 24 Parganas, being respondent no.3, shall also look into the matter and ensure that an appropriate report is submitted to this Court.
Let this matter stand adjourned and be listed on April 11, 2022.
(Rajasekhar Mantha, J.)