Calcutta High Court (Appellete Side)
Uttam Kumar Roy vs Unknown on 20 September, 2018
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2 20.09.2018
AB Court No.28
W. P. No. 15241 (W) of 2018
In the matter of : Uttam Kumar Roy
...Petitioner.
Mr. Ranadeb Sengupta,
Mr. Debasish Mukhopadhyay,
Mr. Anirban Banerjee ...for the Petitioner.
Mr. Sudip Guha ...for the Resp. No.7 to 9.
Mr. Jishnu Chowdhury,
Mr. Robiul Islam ...for the State.
Report on behalf of the State is placed on record.
It appears from the report particularly the admit
card issued by the Board of Secondary Education as
well as the admission register in the primary school
where the victim was admitted, she was born on
8.7.1999 and is presently a major. Her statement has
been recorded under Section 164 Cr.P.C. wherefrom it
appears that she is voluntarily residing with Sanjit Roy.
In view of the aforesaid fact, we are of the opinion
that no case of wrongful detention of the victim, who is
a major, has been made out.
The writ petition for habeas corpus is,
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accordingly, disposed of.
Since no affidavit is called for, none of the
allegations made in the writ petition shall be deemed to
have been admitted by any of the respondents.
Urgent Photostat Certified copy of this order, if applied for, be supplied to the parties expeditiously after complying with all necessary legal formalities. (Ravi Krishan Kapur, J.) (Joymalya Bagchi, J.) 3