SALEMA BIBI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Office of the CMOH (Chief Medical Officer of Health), Murshidabad, has addressed a medical examination Report to the Ld. Public Prosecutor, High Court, Kolkata, dtd. 9/5/2022. The medical report, however, does not indicate the mobility in the limbs of the petitioner's husband. The report also does not indicate under what circumstances the abrasion injuries were sustained by the petitioner's husband.

(2.) The Additional District Judge, 2nd Court, Berhampore, Murshidabad, has filed a report dtd. 10/5/2022, addressed to the learned Registrar General, and the same is taken on record. The statement of Azad Ali, the husband of the petitioner, has been recorded by the learned Additional Sessions Judge, 2nd Court, Murshidabad. The said statement records gory details of the torture inflicted upon him.

(3.) In view of the above, this Court is of the prima facie view that a certain degree of torture may have been inflicted on the husband of the petitioner. The matter requires a suitable investigation.