RATNA BOSE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Since a very short point is involved in the revision, the matter is taken up for final hearing.

(2.) On the allegation that during minority of the victim girl she was ravished by the accused persons, Chinsurah Police Station Case No.287 of 2021 dtd. 9/7/2021 under Ss. 363/365/366 of the Indian Penal Code as well as under Ss. 4 and 6 of the Protection of Children from Sexual Offences Act and Ss. 4/5/6 of the Immoral Traffic (Prevention) Act, 1956 was registered against the accused persons. On completion of investigation police submitted charge sheet which gave rise to S.C.(SPL) No.30 of 2021.

(3.) After recovery of the victim girl she was sent to Chandannagore Prabartak Seva Niketan Home. In the meantime, the victim girl attained majority. The mother filed an application with birth certificate of the victim girl for her custody. The learned trial Judge called for a report from the Child Welfare Committee, Hooghly and the Investigating Officer vide order dtd. 21/5/2022. Next date was fixed on 1/6/2022. However, no report was filed either by C.W.C., Hooghly or the Investigating Officer of the case. The learned trial Judge vide order dtd. 1/6/2022 again fixed 4/7/2022 for production of the victim girl and report from the C.W.C., Hooghly as well as the Investigating Officer.