SURAJ SINGH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) A minor girl who was a student of Class-VII in the year 2012 was found missing on and from 15/11/2012. She used to stay with her mother, younger brother and grandmother. The father of the said missing girl had expired. When the family members of the said girl could not find her in spite of thorough search, her mother lodged a missing diary on 15/11/2012 at Burtolla Police Station. However, the police failed to find out the said missing girl.

(2.) Subsequently, the mother of the victim girl came to know from the friends of her daughter that one Suraj Singh eloped her and took her to some unknown place. Suraj was actively aided and abetted by his uncle, Sanjay Singh.

(3.) After getting such information, the unfortunate mother lodged a complaint before the police on 7/12/2012 on the basis of which a case being Burtolla Police Station Case No. 565 dtd. 14/12/2012 was registered against Suraj Singh, Sanjay Singh and others.