J.K. Biswas, J. - (1.) 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.;