PROTIK PRAKASH BANERJEE,J. - (1.) The petitioner appears in person. The prayers are set out herein below. "1. Your petitioner seeks Rs. 20,00,000/- (Twenty lakh rupees) as compensation for denial of the petitioner's right to dignified life enshrined under Article 21 of the Constitution of India by considering the illegal arrest and detention. 2. The police authorities must be directed to arrest and detain the advocates indulge in attacking the petitioner multiple times inside the court premises and FIR must be chalked out against the attacker under attempt to murder charge so that the advocates can be prevented from any further conspiracy to prevent the administration of justice. 3. Direction must be issued against Director General of Police for taking disciplinary action against the SHO P.S Aberdeen Shri A.K.Singh for falsely implicating the petitioner in the charge of robberty inside the court premises and protecting the attackers from any lawful action. 4. Direction must be issued against the Director General of Police to conduct a departmental enquiry against the IO of the case and be given exemplary punishment and prosecute the SHO P.S.Aberdeen Shri A.K.Singh and Investigating Officer Shri P.Ram Raj and proportionate reduction in their pay. 5. Press release of the above hearing in the Daily Telegram, A and N Islands and the SHO P.S Aberdeen Shri A.K. Singh must tender a written apology to the petitioner and his family for their suffering for illegal arrest and detention. 6. Kindly pass an order directing the Superintendent of Police to show cause for Non Compliance with the Hon'ble High Court Order vide CRR No. 010 of 2017 dated 8th June, 2017 and Apex court Order vide Writ Petition No. 141/17, dated 20/09/2017 under pressure from advocate's union regarding safety of the petitioner from repeated attack by Advocates inside the court premises. 7. The cost of litigation arises out of the above petition to be completely borne by the Andaman and Nicobar Administration."
(2.) It is the case of the writ petitioner specifically stated in the body of the petition as follows: "2. Your petitioner has been falsely implicated in number of FIRs since 2012 on refusal of marriage proposal of a lady Ranjita Halder, whose father is highly influential being working in the office of the Chief Secretary. And the proceedings arising out of a First Information Report ("FIR") bearing FIR No. 156 of 2012 at Aberdeen Police Station registered under Section 504, 506 and 509 of Indian Penal Code, 1860 ("IPC") read with Sections 66A, 66C, 66E, 67A and 43 of the Information Technology Act, 2000 ("IT Act") and your petitioner was acquitted in the above mentioned FIR by an order dated 07/06/2018 in the court of Addl. Session Judge and then by hook or by crook on the basis of above mentioned FIR, three more FIRs has been registered bearing FIR No. 154/17 bearing G.R. No. 748.17, under section 195(A)/504/506 of IPC at P.S Pahargaon. And FIR No. 95/2016, bearing G.R. No. 802/2016, under section 354 (A)(i)(iv)/354(D)/507/509 of IPC, r.w. 67(A) of IT Act and FIR no.522/17, bearing G.R. No. 1862/17, under section 392/323 of IPC. 3. Your petitioner was repeatedly being attached by Ld.Advocates group inside the court premises and in this regard on the basis of oral submission made before the Hon'ble High Court Judge by the petitioner during the hearing of the CRR No. 010 of 2017 the Hon'ble Judge of the Calcutta High Court pleased to pass an order dated 8th June, 2017 mentioning about the cuts, bleeding and injury to the petitioner and directing the Superintendent of Police and SHO, P.S Aberdeen to take necessary steps to ensure safety and security to the petitioner's life and property. A copy of the Hon'ble Calcutta High Court Order dated 8th June, 2017, is annexed herewith and marked with the letter "P-2". 4. Your petitioner was attacked inside the court premises by Advocate Arul Prashant, Md.Tabreez, Rakesh Pal Govind, Sumit Karmakar, Anil Chakroborty, Tapan Das and others dated 01/06/17, 05/06/17 and 26/10/2017 with intention to prevent the administration of justice. And the SHO P.S Aberdeen is willing to register an FIR against them under pressure from Advocates Union. A colour printed photos of the injuries in the petitioners head and other vital parts is annexed herewith and marked with letters "P-3". 5. Your petitioner was being assaulted in several occasions by group of advocates including the advocate of the complainant lady, Mr. Arul Prashant to prevent the petitioner from appearing in the court of law seeking justice for complaining against their college advocates to the Bar Council of West Bengal for professional misconduct on their part. A copy of the correspondence received from the office of the Bar Council of West Bengal dated 06/04/.2017 is annexed herewith and marked with the letter "P-4".
(3.) Despite the aforesaid, none of the learned advocates named in the paragraph 4 or in paragraph 5 as the advocate for the complainant lady or even the complainant lady has been arrayed as parties. Reliefs have been sought for arrest of the advocates and for prosecution and punishment being awarded against the Station House Officer, Police Station Aberdeen by name and also the Investigating Officer by name. They have not been made parties either.;