Calcutta High Court (Appellete Side)
Firoj Shah vs The State Of West Bengal And Ors on 5 October, 2018
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
1
Sl 10
05-10-2018
ct no. 14
s.d.
W. P. 9580(W) of 2018
Firoj Shah
-versus-
The State of West Bengal and ors.
Ms. Anubrata Dutta
..for the petitioner.
Mr. Amitesh Banerjee
Ms. Ipsita Banerjee
...for the State.
]
A report has been submitted by the Officer-in-Charge,
Basirhat Police Station dated 5th October, 2018. It appears
therefrom that the investigation is still on and that sincere effort
has been made to trace out the missing girl. It also appears from
the report and has submitted by the learned counsel appearing for
the State that the missing girl may be available in the custody of a
missing boy who is respondent no. 5 herein. Both parties are
majors.
Learned counsel appearing for the petitoner also submits that the father, writ petitioner herein is worried that the missing girl under the garb of a love affair, may be traficked. 2 It appears to this Court that the missing girl may herself have choosn to remain untracked. Howegver, let the investigation into the complaint be completled by the Basirhat Police Station within a period of three months from the date of the communication of a copy of this order and suitable report may be submitted to the Learned Additional Chief Judicial Magistrate, Basirhat.
Needless to mention that the authorities shall continue in their efforts to trace out the missing girl.
Let the report of the Inspector-in-Charge, Basirhat Police Station, Basirhat Police District dated 05.10.2018 submitted to the learned senior advocate for the State be kept with the record.
With the above observation, W. P. 9580(W) of 2018 is, hereby, disposed of.
There will be no order as to costs.
(Rajasekhar Mantha, J.)