JAYANTA KUMAR BISWAS,J. - (1.) The two petitioners in this WP under Article 226 dated January 31, 2012 are seeking the following principal relief: "b) Writ/Order/Direction in the nature of Prohibition do issue upon the respondents prohibiting them from taking any step and/or further step on the basis of the impugned criminal cases being Bizpur Case No. 332 dated 19.12.2009 under Sections 498A, 323/34 I.P.C. arising out of G.R. No. 4459 of 2009 and Bizpur P.S. Case No. 208 dated 05.06.2011 under Section 368 IPC and from exercising powers not warranted under the statute."
(2.) Mr. Roy Chowdhury appearing for the petitioners submits that case of the petitioners has been precisely stated in the document marked Annexure P1.
(3.) The document marked Annexure P1 is at p.43, and it is a letter dated August 18, 2011 of one Nibas Chandra Das to the officer in charge of Ranaghat police station. The letter was written regarding threats to kill and breach of peace.;