- (1.) This writ petition has been presented by the petitioners praying for, inter alia, following relief: "a) A writ of and/or in the nature of Mandamus thereby directing the respondent authorities; i) To act and proceed in accordance with law; ii) To render necessary and adequate police help to the writ petitioners for smooth running of their factory lying and situated at Village -Baniara, Post Office - Begri, Police Station -Domjur, District -Howrah; iii) To ensure free ingress and egress of the Directors of the writ petitioner No.1 Company as also their fellow officers in the said factory;"
(2.) It appears that the respondent no.4, who runs a security agency, was appointed by the petitioners for guarding the factory premises. There are disputes inter se between the petitioners and the respondent no.4 in regard to payment of security charges. It is not in dispute that based on a complaint of the respondent no.4, Domjur Police Station F.I.R. No. 435 of 2016 dated May 09, 2016 under sections 409/417/419/506 of the Indian Penal Code has been registered whereas on the complaints of the petitioners, two F.I.R.s being Domjur Police Station F.I.R. No. 465 of 2016 dated May 20, 2016 under sections 447/341/506/34 of the Indian Penal Code and Domjur Police Station F.I.R. No. 473 of 2016 dated May 23, 2016 under sections 341/417/ 420/379/406/120B/506 of the Indian Penal Code have been registered and investigation of all three F.I.R.s is in progress.
(3.) The writ petition stands disposed of expressing hope and trust that the Officer -in -Charge, Domjur Police Station shall ensure conduct and completion of investigation of the aforesaid F.I.R.s in accordance with law whereafter appropriate police reports under section 173(2) of the Code of Criminal Procedure shall be filed before the relevant magistrate at an early date with intimation to the respective complainants.;