CHANDAN JANA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Learned counsel for the petitioners vociferously argues that the report filed today by the Superintendent of Police, Purba Medinipur, pursuant to the order of the Hon'ble Justice Rajasekhar Mantha, dated February 22, 2022, is vague and insufficient in nature. Although additional police protection has been individually given to seven of the writ petitioners, no such protection has been given to the other fourteen.

(2.) Learned counsel categorically submits that, in view of the nature of the allegations in the representation given by the petitioners, the Superintendent of Police ought to have observed in favour of granting individual police protection to them due to the seriousness of the allegations.

(3.) Learned Advocate General, however, placing reliance on a report filed by the concerned Superintendent of Police, Purba Medinipur, submits that seven of the writ petitioners have already been afforded police protection individually.