LAWS(CAL)-2024-2-192

RAHAMAN BAIDYA Vs. STATE OF WEST BENGAL

Decided On February 08, 2024
Rahaman Baidya Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

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

(2.) Report filed by the State is taken on record.

(3.) A copy of the notice purportedly given by Jibantala Police Station under Sec. 160 of the Code to the petitioners as filed in Court is also taken on record.