Calcutta High Court (Appellete Side)
Chandan Kumar Barik & Anr vs The State Of West Bengal & Ors on 5 February, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1 16 05.02. W.P. No.26199(W) of 2018 ns 2019 Chandan Kumar Barik & anr.
Versus The State of West Bengal & Ors.
Mr. Bhaskar Ch. Manna ... For the petitioners. Mr. Naren Ghosh Dostidar ... for the State.
The petitioners require police assistance. There is a document dated January 4, 2018 requiring the petitioners to deposit cost of Rs.11,768/- for providing police assistance.
Learned Advocate for the petitioners, on the basis of instructions, submits that, the petitioners are ready and willing to do so.
Learned Advocate appearing for the State, on the basis of written instructions, submits that police protection will be afforded after the petitioners deposit police costs at Government Treasury.
In such circumstances, WP No.26199(W) of 2018 is disposed of by permitting the petitioners to deposit police costs and obtain police assistance as noted above.
No order as to costs.
Urgent certified website copies of this order, if 2 applied for, be made available to the parties upon compliance of the requisite formalities.
( Debangsu Basak, J. )