MOMENUL HAQUE SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) A chronological event leading to the instant writ application is that on 26/8/2020, the marriage of the petitioner was solemnized with Mousumi Khatoon, daughter of Maijuddin Sarkar and there was a commitment to meet the claim of huge amount of money by the wife but as the relationship became souring, the wife of the petitioner claimed the amount against the divorce although the petitioner was very much eager to continue with the marital relation with his wife.

(2.) On 21/2/2021 at about 7.20 p.m., the private respondents forcibly entered into the rented house of the petitioner at Buniadpur and looted Rs.5.00 lakh cash, snatched gold ornaments and other valuable goods and also kidnapped the petitioner and the petitioner was beaten up by the private respondents on illegal demand of Rs.10.00lakh in cash and for that the petitioner was inflicted injury by knife. It is also in the complaint that the private respondents were attempting to commit murder of the petitioner and the family members of the petitioner. The petitioner was injured and for that he was admitted in a village hospital and disclosed all the facts to the District Magistrate. It is pointed out that the petitioner is a teacher in a Madrasha.

(3.) On 28/2/2021, the private respondents attacked the petitioner with deadly weapon in his house and tried to kidnap the old aged parents of the petitioner, but they could not do any mischief as being opposed by the local people. So, the petitioner complained to the Officer-in-Charge, Kumarganj Police Station and to the State Authorities on 28/2/2021 and 1/3/2021, but no step has been taken as yet against the private respondents.