PROSAD MONDAL Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS writ petition is filed alleging that the Sub Inspector of Police is insisting the petitioner to obtain registration stating that without registration the petitioner cannot be allowed to practice in indigenous medicine.

(2.) THE learned Government Pleader on instructions submits that no case is registered against the petitioner. As a matter of fact, another doctor has filed a complaint before the Police complaining that posters were pasted on the wall giving publicity to the complainant's clinic and over that the petitioner is pasting his posters. However, Police has not registered any case and hence no harassment is made against the petitioner. THE same is recorded. Writ Petition is closed.