NIVEDITA TALAI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred challenging the proceedings of Bantra Police Station Case No.55 of 2021 dtd. 7/3/2021 under Ss. 341/323/506/34 of the Indian Penal Code and Sec. 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) On the basis of letter of complaint addressed to the Officer-in-Charge, Bantra Police Station by one Subhajit Talai, the instant case being Bantra Police Station Case No.55 of 2021 dtd. 7/3/2021 was registered for investigation.

(3.) The allegations made in the letter of complaint were to the effect that the complainant's aunt (father's elder brother's wife) Mrs. Nivedita Talai goes to the red light area and is involved in flesh trade. The complainant and his father Arup Talai protested against such acts and for the said reasons on 7/3/2021 at about 5.00 p.m., Nivedita assaulted his father with fist and blows and with wooden stick. When Nivedita was beating his father, complainant recorded the same in his mobile camera. Thereafter, when the complainant and his father were passing through Parboti Cinema Hall at about 7.45 p.m., they saw Nivedita Talai and Ramakant Surelia were sitting there and they started hurling abusive language towards them stating that as they belong to Scheduled Caste and Scheduled Tribe community they and their family have no right to stay in the family and they should go and live in the jungle, the said abuse was followed by further scurrilous, vulgar and foul aspersions. The complainant, therefore, requested the police authorities to take steps against Mrs. Nivedita Talai and Ramakant Surelia.