SUMITRA BHATTACHARYYA (NEOGI) Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Learned Advocate General has informed that in respect of rape of a minor girl at village Nehalpur, the statement of the victim under Sec. 164 Cr.P.C. will be recorded today. He has pointed out the opinion of the medical specialist to the effect that the victim is oriented to time, place and person and is in a fit condition to give the statement. He has submitted that he will produce report in respect of the various steps which have been taken during the course of investigation after 4/4/2022 by filing the report in the form of affidavit.

(2.) In respect of the incident at Nandipara, Kuchenkora area he has submitted that the culprit has been arrested and his confessional statement has been recorded.

(3.) In respect of another incident of rape of a minor girl on the day of Dol Purnima, he has submitted that two persons have been apprehended, one of them is minor and that the statement of victim under Sec. 164 Cr.P.C. has been recorded. He has also submitted that medical examination of the victim as also the accused has been done and the protection as directed by this Court has been extended.