Calcutta High Court (Appellete Side)
Sunil Chandra Dey & Anr vs 4.03.19 The State Of West Bengal & Ors on 14 March, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1
W.P. No.5486 (W) of 2019
Sunil Chandra Dey & Anr.
v.
14.03.19 The State of West Bengal & Ors.
SL-38
Ct-08 Mr. Shaharayar Alam ... for the petitioners.
(S.R.)
Mr. Lalit Mohan Mahata
Mr. Prasanta Behari Mahata ... for the State.
The petitioners complain of police inaction.
Learned advocate appearing for the petitioners
submits that, the respondent no.5 drove the petitioners
out of their residence. The police have not taken any step.
Learned advocate appearing for the State, on the basis of written instructions, submits that, the complaint of the petitioners was registered as First Information Report and was investigated upon. On completion of such investigation, the police have submitted charge-sheet being New Jalpaiguri Police Station, Charge-sheet No.226/17 dated April 30, 2017.
The police having taken steps, as noted above, no further interference is called for.
W.P. No.5486 (W) of 2019 is disposed of without any order as to costs.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
2(Debangsu Basak, J.)