SUVENDU ADHIKARI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Learned counsel for the Union of India seeks time since, after a meeting held, fresh instructions are awaited.

(2.) This Court is of the view that the issue can put up at rest by granting liberty to the writ petitioner and the CRPF to place two CCTV cameras at the main gate as per their own security and risk assessment.

(3.) The State shall not be responsible.