LAWS(CAL)-2023-2-72

RAUNAK HAJARI Vs. STATE OF WEST BENGAL

Decided On February 20, 2023
Raunak Hajari Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceeding in G.R. No. 6458 /19 arising out Belgharia P.S. Case No. 30/2019 dtd. 14/1/2019 under Ss. 377/506/120B of the Indian penal Code including F.I.R., Charge Sheet No. 355/19 dtd. 28/8/2019 and order dtd. 5/1/2019 for taking cognizance, now pending before the Court of Ld. A.C.J.M. at Barrackpore, District- North 24 Parganas.

(2.) The petitioner's case is that on 14/1/2019 one Souvik Singh student of 1st Year DMLT (Diploma in Medical Lab Technology) of Sagar Dutta Medical College, Belghoria, North 24 Parganas lodged a written complaint before the Officer-in-Charge, Belghoria Police Station and on the basis of the said complaint Belghoria P.S. Case No. 30/19 dtd.14/1/2019 under Sec. 377/506/120B of the Indian Penal Code was registered for investigation.

(3.) The allegations levelled in the said complaint are inter-alia that on 10/1/2019 one Dr. Raunak Hajari and a DMLT internee Mr. Suman Dey forced him to go to Amta to attend a meeting of Dr. Nirmal Majhi. After coming back, Dr. Raunak Hajari asked the complainant to go to the Doctor's quarter inside the hospital campus at around 6 pm, and then Dr. Raunak locked the door. Dr. Raunak Hajari then undressed himself and forcefully undressed the complainant. Then he forced the complainant to massage his private part with several creams. The complainant was sexually tortured till 08.20p.m. The accused threatened the complainant not to disclose this fact to anybody otherwise he would spoil the complainant's career. Next morning, the DMLT internee Suman Dey also threatened the complainant not to tell about the incident to anybody.