SHIV SHANKAR AGARWAL Vs. STATE OF WEST BENHAL

JUDGEMENT

(1.) Despite service of notice, the private respondent No.6 is not represented.

(2.) Affidavit-of-service filed in Court today be taken on record.

(3.) Learned Counsel appearing for the petitioner submits that the flat being Flat No:205, 2nd Floor, Managaldeep Building, 6/1A, Moira Street, Police Station : Shakespeare Sarani, Kolkata - 700017 is owned by and is standing the name of his client. It is submitted that the petitioner is living under grave threat and discomfort because of the conduct of his son and daughter in law. It is submitted that the daughter -in-law of the petitioner being respondent No.6 is inflicting torture on him. The petitioner is unable to take meals regularly as his daughter in law is preventing entry of maids to cook and serve food to him.