RADHARANI SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner is aggrieved by inaction on the part of the Dumdum Police Station in respect of a complaint of harassment by the private respondents son and daughter-in-law.

(2.) It is submitted that the son does not reside with the writ petitioner. There is serious matrimonial discord between the writ petitioner's son being the private respondent No.7 and the daughter-in-law being the private respondent No.8. It is stated that the daughter-in-law forcefully occupied some portions of the writ petitioner's premises.

(3.) Admittedly, there are proceedings filed by the daughter-in-law inter alia for residence under the provisions of the Domestic Violence Act, 2005 which are since pending.