SUBHADEEP GIRI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By this intra-court appeal, appellant has challenged orders dated 20th of January, 2023 and 24th of January, 2023 passed in WPA 1613 of 2023.

(2.) The respondent no. 6 herein (writ petitioner) had filed the petition with the plea that her minor daughter was victim of commission of sexual offence in the hands of the accused, therefore, on the written complaint, police had registered FIR No. 4 dated 10th of January, 2023 under Sec. 4 of the Protection of Child from Sexual Offences (Amendment) Act, 2012 and under Ss. 34, 376(2)(n) and 506 of the IPC. Being unable to face the agony, she had even tried to commit suicide on 1st of November, 2022 by taking poison. The statement of the victim was recorded under Sec. 164 of the Cr.P.C.

(3.) The grievance raised in the petition was that the police authorities, even after registering the FIR and having all the materials, were sitting tight over the issue and were in a mood to hurriedly close the investigation in connivance with the accused persons in view of the fact that the principle accused and his father are highly influential having political background. It was also alleged that the writ petitioner and her husband, i.e., parents of the victim were pressurized and were continuously threatened by the police authorities to withdraw the complaint.