ATASI CHAKRABORTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Court is not satisfied with the progress in the investigation.

(2.) The writ petitioners are some of the members of the Kalyani Bar Association. They filed a complaint that a pig let which had been rescued and brought up by them, was forcefully taken away by some miscreants. The pig stayed in the court compound.

(3.) It is alleged that on March 25, 2022 at about 5-40 hours, four unknown persons entered the Court premises in a swift desire and forcefully took away the animal.