PALLABI CHATTERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Moynaguri incident: Learned counsel for petitioners in WPA(P) 168 of 2022 prays for filing certain additional material in support of incident of rape at Moynaguri. She submits that she will place it on record along with appropriate affidavit during the course of hearing.

(2.) Netra incident: Learned Advocate General has placed on record the progress report of investigation in the form of affidavit and also the case diary indicating various steps which have been taken after the previous order of this Court. The report discloses that the prayer for compensation to victim has been sent to the District Legal Services Authority but the submission of learned counsel for petitioners is that no compensation even in the form of interim compensation has been paid.

(3.) Namkhana incident: Learned Advocate General has produced the report in the form of affidavit disclosing the progress of investigation. He has also informed that Smt. Damayanti Sen, IPS, Special Commissioner of Police, Kolkata is supervising the investigation.