RAGAIBUL HAQUE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Court: Affidavit of service filed in Court be taken on record.

(2.) The writ petitioner submits that the respondent nos.1 to 3 are the State agencies who are shirking from their responsibilities and duties in not nabbing the respondent no. 4, accused who had subjected his son to torture and he is the person responsible for the unnatural death of his son.

(3.) It is pointed out that on 18th March, 2021 at about 10.30 p.m. the petitioner when returned home knocked at the door of the residence but none responded from inside. Thereafter the petitioner with the help of the others broke opened the main door and found the dead body of his 19 years old son Mohammad Rashed Haque, hanging from the ceiling fan.