SUPERINTENDENT OF POLICE, COOCH BEHAR Vs. MALATI BARMAN

JUDGEMENT

(1.) Heard Sri Jayjit Chowdhury, learned Additional Advocate General assisted by Sri Nabankur Paul, learned Counsel for the State/appellant and Mr. Sayak Chakraborti, learned Counsel for the respondents/writ petitioners through video conferencing.

(2.) Briefly stated the facts of the present case are that the respondents/writ petitioners have lodged a First Information Report No. 257 of 2023 dtd. 7/7/2023 under Ss. 448/323/325/326/307/34 Indian Penal Code read with Ss. 25(1-A)/27 of the Arms Act, P. S. Sahebgunj, District- Coochbehar in which 14 persons are named, as under;-

(3.) The writ petitioner/informant is the wife of the one of the injured victim, namely, Milan Barman. According to her, there is total inaction by the State Police, therefore, she filed a writ petition being WPA 2849 of 2023 (Malati Barman-vs.-The State of West Bengal and Ors) praying for the following reliefs:-