RUBI KHATUN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application alleging police inaction and praying for police protection.

(2.) Affidavit of service filed in Court is taken on record.

(3.) Learned advocate for the petitioner submits as follows. The petitioner is the wife of a worker who belonged to the Indian National Congress, an opposition political party. The private respondents are the leaders and workers of the ruling political dispensation. After the panchayat elections of 2023, the private respondents attacked the petitioner's husband who succumbed to the severe injuries inflicted. First, the investigation is not being done properly. Secondly, most of the private respondents have not been arrested. They are roaming around freely and threatening the petitioner to withdraw her complaint. Even after the direction passed by this Court on 9/10/2023, the miscreants continue to do such mischief. The tower locations of the respective accused would bear out the same.