J.K. Biswas, J. - (1.) In Compliance with order dated July 08. 2004 made by Pranab Kumar Chattopadhyay, J. Police authority concerned has submitted a report dated July 29, 2004. It shall be kept with the records.
(2.) Police authority has not supported the allegations made by the Petitioners. I agree with advocate for the Petitioner that conclusion reached by the police authorities who have submitted the report may be wrong. But the question is what relief I can give to the Petitioner in exercise of my writ powers.
(3.) Advocate for the Petitioners submits that since the second Petitioner was subjected to severe torture and humiliation, I should direct the police to register an FIR and make investigation.;