Biswanath Somadder, A.C.J. - (1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.
(2.) The instant appeal arises out of a judgment and order dated 7th March, 2019, passed by a learned Single Judge in WP 5077 (W) of 2019 (Prabhat Kumar Chattopadhyay vs. The State of West Bengal & Ors.).
(3.) By the impugned order, the learned Single Judge has posted the writ petition for further consideration on 26th March, 2019 and has also issued certain directions, which includes submission of a report by the Officer-in-Charge of the local Police Station.;