NILADRI SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In WPA (P) 258 of 2022 the plea raised by the petitioner is that since 9/6/2022 some unruly persons have destroyed public property in the name of protesting against unwanted comment of one person. These protesting persons have created terror by burning tyres, the National Highway No.6 was blocked, buses were burnt and passengers were attacked. It is also alleged that the unruly mob is pelting stones, bricks and are carrying swords, lathis, knives. The allegation is that the police is standing as mute spectator and that the BJP party offices had been burnt. A supplementary affidavit has been filed giving instances of the damage caused by the unruly mob on 10/6/2022 as under:

(2.) In the writ petition the prayer is to deploy military or Central Para Military Forces in the State to control the lawlessness and to direct the National Investigation Agency to investigate.

(3.) In WPA(P) 256 of 2022 also similar incidents have been highlighted and the prayer has been made to recognise each and every person responsible for road blocking of National Highway at Howrah Ankurhati area on 9/6/2022 and to register FIR against the persons responsible and also to charge them with heavy penalty for causing destruction of the public property and take stern action against them to ensure that no such incident takes place in future. Further prayer is for investigation by NIA.