GANESH CHANDRA DHAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Datta, learned counsel appearing for the petitioner. Also heard Mr. P. Saha, learned counsel appearing for the respondents.

(2.) The petitioner has filed an application under Sec. 107 Cr.P.C. before the court of Executive Magistrate, Mohanpur, West Tripura. The Executive Magistrate had issued an order directing the local PS to make inquiry into the matter, as complained by the petitioner, but, till today no further proceeding has been made.

(3.) In view of this, the court of Executive Magistrate is directed to complete the proceeding within a period of 3 (three) months from today.