RAM SURESH KAHAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred against inaction and/or nonaction on the part of the Police authority in taking appropriate steps in respect of the complaint lodged by the petitioner in connection with being Ballygunj GRPS Case No.24/06 dtd. 13/10/2006 under Ss. 364/365/368/201/120B/114 of the Indian Penal Code, corresponding to G.R No. 200(1)/06 pending before the Court of the learned Additional Chief Judicial Magistrate, Sealdah, South 24 Parganas. Charge Sheet no.22/10 dtd. 19/9/2010 under Ss. 364/368/120B of the Indian Penal Code connection with Ballygunj GRPS case No.24/06 dtd. 13/10/2006 under Ss. 364/365/368/201/120B/114 of the Indian Penal Code and Charge Sheet no.11/2008 dtd. 28/2/2018 under Ss. 364/368/120B of the Indian Penal Code in connection with Ballygunj GRPS case No.24/06 dtd. 13/10/2006 under Ss. 364/365/368/201/120B/114 of the Indian Penal Code have been filed.

(2.) The petitioner's case is that the wife of the petitioner, namely Kamala Devi (hereinafter referred to as the "Victim Lady") used to earn her livelihood by working at Padma Pukur (Birshul Hat) as a tailor.

(3.) On 17/6/2006, the victim lady left from home along with her younger sister at about 10.00 hours for her place of work. They reached Santoshpur Railway Station to board the train, when the sister of the victim lady went o the ticket counter to renew her monthly pass leaving the latter at the platform to wait. However, after she returned from the ticket counter, the victim lady was not there and assuming that she may have left for her place of work, the sister of the victim lady did not wait and boarded the train to Park Circus Station.