Smt. Soumi Mandal vs The State Of West Bengal & Ors
2021 Latest Caselaw 6015 Cal

02-12-2021
 ct no. 13
 Sl.20
    sp


                       WPA 16867 of 2021
                        Smt. Soumi Mandal
                               Versus
                  The State of West Bengal & Ors.

                       (Via Video Conference)

             Mr. Gopal Mondal
                                              ...for the petitioner

             Mr. Wasim Ahmed,
             Ms. Tuli Sinha
                                                  ...for the State



                   The writ petitioner complains of torture and

             obstruction and restraint by the respondent no.6

in entering into at 18A, Ram Kanta Bose Street,

P.O.- Bagbazar, P.S.- Shyampukur, Kolkata.

The Officer-in-Charge, Shyampukur Police

Station has submitted instructions to the learned

Government Pleader on November 15, 2021.

It appears therefrom that the petitioner has

been inducted in a flat by one Asit Kumar Saha.

There are disputes and differences between the

said petitioner and the said Asit Kumar Saha who

is his cousin brother.

This Court is of the view that the writ

petition has been filed for collateral purposes. The

dispute between the petitioner and the private

respondent is primarily civil in nature.

Hence, the instant writ petition shall stand

dismissed with cost assessed at Rs. 5,100/-

payable by the petitioner to the Shyampukur

Police Station.

Urgent photostat certified copy of this

judgment, if applied for, be given to the parties

upon compliance of all formalities.

(Rajasekhar Mantha, J.)