- (1.)Heard Mr. P Roy Barman, learned senior counsel assisted by Mr. K Nath, learned counsel appearing for the petitioner as well as Mr. P Saha, learned counsel appearing for the respondents.
(2.)The petitioner filed one complaint to the Officer in-charge of the Madhupur Police Station which was later on registered as Madhupur PS Case No.2022MDP007 under Ss. 326/379/435/506/34 IPC on 6/3/2022. The complaint has been claimed to have been filed on the very day when the offence took place i.e. on 1/3/2022. The petitioner by filing this writ petition has urged for directing the respondents to treat the complaint filed by the petitioner as the First Information Report (FIR) for purpose of investigation and prosecuting the offenders.
(3.)Despite the complaint was filed by the petitioner to the Officer-in-charge of the Madhupur Police Station disclosing cognizable offences, no specific case was registered before 6/3/2022. According to the petitioner, the police failed to discharge their duties and to book the accused person on the teeth of time. At the time of filing the writ petition, the petitioner did not have any knowledge that a specific case has been registered after 5/6 days.
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