CHAKINA KHATUN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Challenge in this revisional application is to the order passed by learned Additional District and Sessions Judge, Basirhat, North 24 Parganas in S.C. No. 13 (7) 09, S.T. No. 2(12) 09 arising out of Basirhat Police Station Case No. 199 dtd. 3/6/2006 under Sec. 376/493 of the Indian Penal Code.

(2.) In consonance with the statutory mandate as laid down under Sec. 228A of the Indian Penal Code, I am not inclined to disclose the name of the lady who set the criminal administration of justice into motion, allegedly being exploited sexually by Siraj Gazi, the accused person. She will, hereinafter, be referred to as a victim girl.

(3.) Briefly stated, the accused Siraj Gazi picked up a relationship with the victim girl, promised to marry her, gained her confidence, and established sexual relation with her. Consequent upon such sexual union the victim girl became pregnant and Siraj Gazi refused to shoulder the responsibility. The victim girl informed the local Police Station about the incident and having found commission of offence, cognizable in nature Officer-in-charge of Basirhat Police Station registered Basirhat P.S. Case No. 199 dtd. 3/6/2006 under Sec. 376/493 of the Indian Penal Code and took up investigation which culminated into submission of charge sheet against the accused person.