SAIDUL MULLICK Vs. SANTANU

JUDGEMENT

(1.) On consent of both the parties this matter is taken up for hearing treating the same as on day's list.

(2.) The petitioner/applicant appears in person and submits that the order dated March 23, 2018 passed by this Court has not been complied with in toto. It is his submission that several members of his group have still not been able to enter into the Basulichak village. The petitioner/applicant further submits that the police are acting in collusion with some of the other groups in the said village and preventing them from entering into the village.

(3.) Mr. Samar Dey, Sub-Inspector of Police, Arambagh Police Station appears and submits that the allegations made by the petitioner/applicant are false and without any basis. He submits that all the people who have approached the police authorities on March 23, 2018 were escorted by the police inside the village. He further submits that the police picket has been formed in Basulichak Primary School and the police authorities are maintaining law and order in the village. He also submitted a report dated April 4, 2018 issued by Mr. Santanu Mitra, Inspector-in-Charge, Arambagh Police Station, Hooghly Rural Police District.