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Judgment
This writ application has been filed challenging the inaction on the part of the police authorities in taking steps on the basis of the complaint dated August 14, 2018 filed by the petitioners, who are senior citizens of the locality, where the alleged offences have been committed.
The learned Advocate for the State respondents submits on the basis of written instructions given by the Inspector-in-Charge, Sonarpur Police Station, that pursuant to the complaint of the petitioners which was sent through speed post Sonarpur P.S. Case No. 1437/2018 dated August 28, 2018 under Sections 448/420/406/506/34 of the Indian Penal Code has been started and Sub-Inspector Mr. Pranab Biswas is investigating the case. It is also seen that persons have already been examined under Section 161 of the Code of Criminal Procedure and notice under Section 41(A) of the Code of Criminal Procedure has also been issued upon the respondent nos. 4&5.
As adequate steps have been taken by the police authorities at this stage and as investigation is still continuing, this writ application stands disposed of with the hope and trust that the police authorities shall complete the investigation and reached to its logical conclusion as per the provisions of law.
This writ petition is thus disposed of.
There will be, however, no order as to costs.
Urgent photostat certified copy of this order be given to the parties on priority basis, if the same is applied for.