MOUSUMI NARAYAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) On the allegation that the petitioner was harassed, threatened with dire consequences and molested by the opposite party Nos. 2 and 3, Kasba Police Station Case No.254 of 2021 was registered on 20/8/2021 against the private opposite parties under Ss. 341/354B/506/114 of the Indian Penal Code. The accused persons/private opposite parties were granted interim bail and subsequently confirmed bail by the jurisdictional Magistrate holding, inter alia, that the opposite parties have complied with Sec. 41A of the Code of Criminal Procedure.

(2.) Even thereafter the accused persons committed the same offence which compelled the petitioner to lodge another complaint at Anandapur Police Station. Police registered Anandapur Police Station Case No. 63 dtd. 5/4/2022 against the private opposite parties. The learned ACJM granted bail to both the private opposite parties vide order dtd. 3/11/2021 when they surrendered before the said Court. Now, the petitioner has come up with an application for cancellation of bail alleging the post bail conduct by the opposite parties.

(3.) Today the learned advocate for the petitioner has filed a supplementary affidavit stating, inter alia, that not only the opposite parties are threatening the petitioner to withdraw the case but also the learned advocate for the petitioner in this Court was threatened by one Goutam Ghatak, inspector of Missing Person Bureau, Barasat Police District. A complaint was made by the learned advocate for the petitioner to various authorities of the police department including the Chief Minister of the State of West Bengal.