Calcutta High Court (Appellete Side)
Manura Bibi vs The State Of West Bengal & Ors on 5 October, 2021
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
05.10.2021
Ct. No.13
Sl. No.41
akd
W.P.A. 12443 of 2021 [via video conference]
[Manura Bibi -Vs- The State of West Bengal & Ors.]
Mr. Prantick Ghosh
... ... for the petitioner
Sk. Md. Galib
... ... for the State
The petitioner's grievance is that despite a complaint
having been lodged, the Basirhat Police Station has not taken
any steps in the matter.
Learned counsel for the State would submit a report of
the Inspector-in-charge, Basirhat Police Station dated
15.08.2021. The same is taken on record.
It appears from the report that the dispute is primarily with
regard to ancestral property between brothers and sisters. The
parties may thrash out their civil differences before a civil court.
Insofar as the written complaint lodged by the writ
petitioner against the private respondents, it appears that
Basirhat Police Station Case No.577 of 2021 dated 12.08.2021 under Sections 447/427/379/435/323/235/354B/506/34 of the Indian Penal Code has been registered. It is expected that the investigation into the aforesaid complaint be completed within a period of four months from date and final report be submitted before the jurisdictional Magistrate.
Insofar as the proceedings under Section 144(2) of the Code of Criminal Procedure taken out at the instance of the petitioner being M.P. Case No. 230 of 2021 is concerned, report has been duly submitted before the Executive Magistrate. 2 With the aforesaid observations, the writ petition shall stand disposed of.
There shall be no order as to costs.
All parties are to act on a server copy of this order duly downloaded from the official website of this court.
(Rajasekhar Mantha, J.)