STATE OF WEST BENGAL Vs. REBEKA KHATUN MOLLA

JUDGEMENT

(1.) Leave granted.

(2.) The State of West Bengal and its authorities are before us challenging the order dtd. 6/11/2024 passed by a Division Bench of the High Court at Calcutta whereby the investigation of FIR No.244/2024 under Ss. 55, 79, 351 (3), and 352, 67 of the Bharatiya Nyaya Sanhita, Sec. 67 of the Information Technology Act, 2000 and Ss. 12 and 17 of the Protection of Children from Sexual Offences Act, 2012 registered at Falta Police Station, Diamond Harbour, South 24 Parganas, has been entrusted to the Central Bureau of Investigation (CBI).

(3.) We have heard learned Senior counsel for both sides and perused the record.