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High CourtsSingle Bench(2011) 05 CAL CK 0058

Smt. Saraswati Sinha and Another vs State of West Bengal and Others

Calcutta High Court · Decided on 5 May 2011

HON’BLE JUDGES
Jayanta Kumar Biswas, J
CASE NUMBER
Writ Petition No. 7255 (W) of 2011
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Judgment

7 paragraphs · 329 words

Jayanta Kumar Biswas, J.—The Court: It is submitted that notice of the case has been given to the Respondents. However, none appears for them.

2.

Counsel submits that inspite of serious allegations made in the complaint dated April 8, 2011 (at p. 60), the superintendent of Police, North 24-parganas has not taken any action. He prays for an order directing the Superintendent of Police to take action and also to give necessary protection to the Petitioners.

3.

The allegations made in the complaint are very serious in nature and they have been made against some police officers. In my opinion, the Superintendent of Police ought to have taken immediate steps for ascertaining the element of truth in the allegations. I think it will be appropriate to direct him to look into the matter at once and also to see that the Petitioners'' lives are protected.

4.

For these reasons, I dispose of the petition ordering as follows. The Superintendent of Police, North 24-Parganas shall look into the complaint at once for ascertaining the element of truth in the allegations made therein, take steps, if the allegations are true and give necessary protection to the Petitioners'' lives.

5.

The Superintendent of Police shall inform the Petitioners in writing within four days from the date of communication of this order about the steps he has taken in terms of this order.

6.

If any case is registered against any one, then the Superintendent of Police shall depute an Additional Superintendent of Police for investigating the case and completing investigation within three months from the date of registration of the case.

7.

Nothing herein shall prevent the Superintendent of Police and the State Government from initiating departmental proceedings, if it is found that any police officer has committed any wrong. If the Superintendent of Police is of the view that immediate protection to the Petitioners is necessary, then he will make arrangement from his reserve pool at once. No costs. Certified xerox.