JYOTSNA PAUL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In compliance of this Court 's order dated 28.06.2021 Mr. Amit De Sarkar, Officer-in-Charge, Jadavpur Police Station is present before this Court with his report to this effect that on 2nd January, 2021 the writ petitioner had been to Police Station along with her daughter Dalia Paul(Mondal) and informed the duty officer that her daughter-in-law picked up quarrel and threatened the petitioner over the issue of family dispute and as per her request a general diary being GD Entry No.111 dated 02.01.2021 was diarised for future reference.

(2.) On 8th March, 2021 the petitioner again visited the Police Station and wanted to file a general diary as her son and his wife picked up quarrel with her using filthy language and also threatened her on 7th March, 2021 but complaint of physical assault was ever made to the duty officer. The report was diarised being GD No.582 dated 08.03.2021 and the said GD was duly signed by the petitioner concerned. Thus, it is submitted by Mr. Amitesh Banerjee, learned counsel for the respondent no. 3 that since no complaint disclosing cognizable offence was made, no First Information Report could be registered.

(3.) The report further reflects that on 7th March, 2021 at about 6 PM the respondent no.4 called at the Police Station and informed the duty officer that his mother and sisters were not allowing him and his wife to enter the house and has threatened to throw out all their belongings. The duty officer thereafter informed the Mobile Patrol Van to go to the spot and after much persuasion, the writ petitioner allowed them to enter the house. On that day at about 8:30PM, the respondent no.4 went to the Police Station and submitted written complaint stating that his mother has been mentally torturing him and his wife and has even stopped the water connection for which they are suffering great distress.