LAWS(CAL)-2024-1-30

SWEETA DAS Vs. STATE OF WEST BENGAL

Decided On January 03, 2024
Sweeta Das Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) This is an application praying for direction upon the respondent authorities to treat the petitioner's complaint as an FIR and to provide protection to the petitioner and her husband against the illegal activities committed by the private respondents.