SUMITRA BHATTACHARYYA (NEOGI) Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These petitions are at the instance of the practicing advocates of this Court. WPA (P) 139 of 2022 is at the instance of one lady practicing advocate whereas in WPA (P) 142 of 2022 as many as eight lady practicing advocates of this Court have come to this Court raising the issue relating to two incidents of rape of minor girls.

(2.) It is disclosed in the petition in WPA (P) 139 of 2022 that on or about 23/3/2022 a minor girl aged about 11 years of village Nehalpur has been subjected to brutal torture and gang rape at a lonely place. Newspaper report has also been placed on record stating that she was not only raped but a stick was also pierced into her private parts. It is submitted by the learned counsel for the petitioner that on account of the brutal act her private parts are damaged and intestine has been ruptured.

(3.) In WPA (P) 142 of 2022 another incident of rape upon a minor girl within the jurisdiction of English Bazar Police Station has been highlighted wherein it is alleged that one of the neighbours by tying her hands and feet and raising a firearm had committed rape.