SAMIR MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Report filed on behalf of the State is taken on record. Learned counsel appearing on behalf of the petitioner submits as follows. The petitioners are the owners of the property in question. The private respondents are local antisocials owing allegiance to the ruling political dispensation. They want to grab the petitioners' property and are continuously creating pressure to oust the petitioners' from their own residence. Often, they would block the pathway. Sometimes they would threaten and intimidate or abuse the petitioners in filthy language. On a few occasions, the petitioners were even assaulted by the miscreants. Complaints were made before the police station, but no effective steps have been taken. The torture continues unabated.

(2.) Learned counsel appearing on behalf of the private respondents denies the allegations made in the writ petition and submits that there are case and counter-case regarding the disputes between the private parties.

(3.) Learned counsel appearing on behalf of the State relies on the report and submits as follows. On the complaint of the petitioners, a specific FIR being Kasba Police Station Case No.39 dtd. 30/1/2024 was registered under Ss. 324, 506 and 114 of the Penal Code. After investigation, a charge sheet dtd. 27/2/2024 has been filed under Ss. 324, 506 and 114 of the Penal Code. The respondent nos.5 and 6 are on Court bail.