JAGADISH CHANDRA SING Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application seeking police protection and taking of steps on complaints made.

(2.) It does not appear that the private respondents could be served with notice. Report filed on behalf of the State is taken on record. Learned counsel appearing on behalf of the petitioner submits as follows. The petitioner is the owner of the property in question. Some persons might have been aggrieved with the son of the petitioner who had allegedly acted as an agent in a chit fund matter. Taking advantage of this situation, the private respondents and other miscreants of the locality had tried to grab the property belonging to the petitioner. In fact, they were able to oust them from their own residence. However, with police help, they returned back. But, the private respondents and others are continuously harassing, intimidating and disturbing the petitioner and his family members. The petitioner's wife is sick and has to be taken to a hospital and/or doctors for treatment. The private respondents are not even allowing that. The police are not registering any complaint.

(3.) Learned counsel appearing on behalf of the State relies on the report filed earlier and submits as follows. On the complaint of the petitioner, a proceeding has been initiated under Sec. 107 of the Code. The police are keeping a close watch on the developments in the locality. Merely because the petitioner's son might be involved in some wrong doing, if at all, the petitioner and his family members cannot not be subjected to atrocities by the local people including the private respondents.