Calcutta High Court (Appellete Side)
The Indian Penal Code And Section 6 Of The ... vs In Re: Surojit Chowdhury @ Chhotka on 9 August, 2023
09.08.2023 Sl. No.13 akd [Adjourned] C. R. M. (DB) 677 of 2023 In Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 13.02.2023 in connection with Taratala Police Station Case No.192 of 2014 dated 15.09.2014 under Section 376D of the Indian Penal Code and Section 6 of the POCSO Act.
And In Re: Surojit Chowdhury @ Chhotka ... ... Petitioner Mr. Deepak Prahladka Mr. Sarfaraj Hossain Ms. Reshmi Khatun ... ... for the petitioner Mr. Apalak Basu Ms. Sanghamitra Mridha ... ... for Sanlaap Mr. Saswata Gopal Mukherji .. ld. Public Prosecutor Mr. Rudradipta Nandy .. ld. Addl. Public Prosecutor Mr. Joydeep Roy .. Jr. Govt. Advocate Mr. Amanul Islam ... ... for the State Report of the Commissioner of Police, Kolkata is placed on record. From the report it appears that a team of officers of the Detective Department has been deployed to find out the whereabouts of the missing victim girl.
In course of investigation, the team has approached the Director, Unique Identification Authority of India (UIDAI), West Bengal for getting information pertaining to issuance of duplicate Aadhaar card, passport, ration card, BPL card, PAN card, bank account etc. of the missing girl.
In response to the query, the Deputy Director, UIDAI, RO, Ranchi by letter dated 21.07.2023 observed the identity particulars of the missing girl, save and except by an order of this court, may not be 2 disclosed. It is also noted that an opportunity of hearing to the affected persons is required to be given.
The present case relates to the mysterious disappearance of a girl who is a victim of sexual abuse. Inspite of extensive searches, her whereabouts are not known. Investigating Agency suspects that the biometrics of the victim girl may have been utilised to prepare second hand identity documents. In this backdrop, identification details are paramount for the purpose of tracing out and protecting the life and safety of the victim girl.
Under such circumstances, let notice be issued upon the parents of the victim girl seeking their response with regard to sharing of identity details of their daughter in order to enable the Investigating Agency to trace out her whereabouts.
Investigating Agency is directed to issue notice upon them and place on record the receipt and their response on the adjourned day.
Let notice be also issued upon the office of the Unique Identification Authority of India (UIDAI), West Bengal region through the office of the learned Additional Solicitor General of India.
Let the matter appear under the same heading on 18.08.2023. (Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.)