SUMITRA BHATTACHARYYA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In respect of Matia incident supplementary report in the form of affidavit disclosing the progress of investigation has been filed by the learned Advocate General. It is also disclosed that the investigation is being carried out under the supervision of Smt. Damayanti Sen, IPS, Special Commissioner of Police.

(2.) The report in the form of affidavit by the respondent no.4 has also been placed on record in respect of providing street light connections in the streets of the villages which is stated to be one of the causes for increasing incidents of molestation and rape. The report only relates to Malda.

(3.) Learned counsel for the respondent no.4 has stated that the street light is provided in the villages as per the demand made by the local bodies and on payment of the requisite amount by them.