DEBASREE ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Submission of learned counsel for the State is that he had placed the submission before the Writ Court that the dog was able to identify the writ petitioner and her minor son, on the basis of the telephonic conversation from the OIC. He submits that an enquiry from the neighbours can be conducted to find out whether the writ petitioner was having any such dog.

(2.) Let the enquiry in this regard be conduced by the concerned police authority having the territorial jurisdiction over the place where the writ petitioner is residing and to submit the report before this Court within two weeks.

(3.) Meanwhile, the direction contained in the order of the learned Single Judge will not be given effect to subject to the condition that the appellants will permit the son of the writ petitioner to visit the dog once a week making due provision for his safety.