JAGABANDHU MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In view of urgency pleaded in the writ petition Rule 26 of the Writ Rules regarding service of notice upon the respondents is dispensed with.

(2.) This is an application under Article 226 of the Constitution of India praying for a direction upon the respondents authorities to show cause as to why the Vakalatnama dropped in the drop box of the respondents has not been provided to the learned lawyer of the accused under trial, S. Dasgupta.

(3.) The petitioner is the brother-in-law of the accused under trial prisoner, Subhasish Dasgupta who has been arraigned as an accused in Beliaghata Police Station Case no. 5 of 2022 dtd. 2/1/2022 under Ss. 120(B)/395/397/307 of the India Penal Code read with Sec. 25(1B)(a)/27 of the Arms Act.