Calcutta High Court (Appellete Side)
Kailashpati Pal vs The State Of West Bengal & Ors on 12 April, 2023
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
12-04-2023
ct no. 13
sl. 331
pk
WPA 20699 of 2022
Kailashpati Pal
-Versus-
The State of West Bengal & Ors.
Ms. Koushikee Banerjee,
Mr. Sabyasachi Mukhopadhyay
...for the petitioner
Mr. Asish, Kumar Guha
Mr. Joyak Gupta
... for the State.
Supplementary affidavit filed in Court is taken
on record.
The writ petitioner is aggrieved by alleged
inaction on the part of the Ketugram Police Station
to investigate into the FIR No. 209 of 2022 dated
11.05.2022 under Section 306 of the IPC.
It appears from the report of the Police that
the FIR was investigated and due process of law was
followed. Final report being FRMF No. 357 of 2022
dated 23.08.2022 under Section 306 of the IPC has
been filed.
It appears from the submissions of the learned
counsel for the State that the victim girl had a love
affair with the respondent no. 11, and both of them
are minors.
2The petitioner may take steps against the said FRMF, inter alia, under Section 173(8) of the Cr. P. C. The writ petition is disposed of. There will be no order as to costs. All parties are directed to act on a server copy of this order duly downloaded from the official website of this Court.
(Rajasekhar Mantha, J.)