TAHER ALI SHEIKH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application praying for quashing of an order dtd. 9/2/2024 imposing restrictions under Sec. 144 of the Code of Criminal Procedure in Sandeskhali Police Station area, lifting ban on internet services imposed on 10/2/2024 in the Sandeskhali II CD Block, direction upon the respondent authorities not to prevent the movement of the villagers from one area to another and to ensure that the accused mentioned in the complaint dtd. 8/2/2024 and all other complaints do get access to justice.

(2.) Leave was earlier granted to move the application without complying with the requirement of prior service to the respondents.

(3.) Affidavit of service filed on behalf of the petitioners is taken on record.