Calcutta High Court (Appellete Side)
Dr. Keya Dey vs The State Of West Bengal & Others on 23 March, 2023
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
23.03.2023 Item No.6 Court No.13.
AB WPA No. 28839 of 2022 Dr. Keya Dey Vs The State of West Bengal & Others Mr. A. Mukherjee, Mr. A. Pradhan ...for the Petitioner. Mr. Debasish Ghosh, Ms. A. P. Moulick ...for the State. Supplementary Affidavit filed in Court today be kept on record.
The writ petitioner, with the leave of this Court, is personally allowed to make further submissions.
The Investigating Officer of the Bidhannagar Cyber Crime Police Station has filed a report, which is kept on record.
It appear that M/s Hotmail has replied back to the police stating that the petitioner's email id has not been hacked. Google and WhatsApp are yet to send a reply. The matter shall be pursued aggressively with the two organizations. The parent organization of M/s Google is META.
The petitioner submits that she has been informed by her former colleague at the CBI that her email was hacked repeatedly over a period of time. The particular Officer of the CBI is located at IT Head, CBI Office at Kolkata, CGO Complex, 2nd Avenue, DF Block, Sector - I, Bidhannagar, Kolkata and IT, 6 th 2 Floor, Lodhi Road, Flot No.5B, Jawharlal Nehru Stadium Marg, CGO Complex, New Delhi - 110003.
The petitioner further names three persons working in Bandhan Bank Limited who are responsible for hacking into the email id of their employees. The petitioner was one such employee. The petitioner, apart from the hacking incident, says that whenever she seeks to apply for a job, negative reports are sent to the prospective employers. She submits that she is being stalked.
The petitioner shall visit the Investigating Officer, and provide all necessary details and all evidence in her possession and the names of all persons likely to have been involved.
The Investigating Officer shall be free to contact the CBI, for ascertaining the veracity of the facts mentioned by the petitioner. The CBI is requested to cooperate with the Investigating Officer. The petitioner shall provide a detailed written communication to the Investigating Officer. She will meet him tomorrow (24.3.2023) at 2 p.m. at the Cyber Crime Police Station, Bidhannagar.
List the matter two weeks hence on 6.4.2023. 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.) 3