PALLABI CHATTERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This petition has been filed with a prayer, inter alia to direct investigation of following incidents of rape by an independent agency:

(2.) Learned counsel for petitioners has submitted that the investigations are not being done properly in these cases and the victims and the witnesses have not been extended protection, therefore intervention of this Court is required.

(3.) Learned Advocate General has submitted on instruction in respect of the first incident, the arrest of accused was made and thereafter bail was granted by the court and application for cancellation of bail has been filed which is likely to come up today. In respect of the second incident, he has submitted that the accused is a neighbour and the medical examination has been done and the investigation is also being carried out properly. In respect of the third incident, he has submitted that it is a case where the accused persons are relatives of the victim and two arrests have been made. MLC has been done and the statements of the victim and the witness have been recorded under Sec. 164 Cr.P.C. In respect of the fifth incident, he has submitted that the arrest has been made and the statement has been recorded under Sec. 164 Cr.P.C.