JAHANGIR KHAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner and the Respondent-State are represented by their respective learned senior advocates.

(2.) On behalf of the Respondent-State Mr. Mazumder, learned senior advocate and Additional Advocate General has filed a Report dtd. 25/6/2026, as submitted by the I.C., Falta P.S., which is taken on record.

(3.) By filing the instant writ petition the writ petitioner has basically prayed for the following reliefs:-