Calcutta High Court (Appellete Side)
Pg (Mousumi Mondal vs State Of West Bengal & Ors.) on 4 April, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1
46 04.04.2014 W.P.10059(W) of 2014
pg (Mousumi Mondal vs. State of West Bengal & Ors.)
Mr. Joydeep Acharya
Ms. Saheli Mukherjee......for the petitioner
Mr. Asit Datta
Mr. Debabrata Mondal.....for the State
It is claimed on behalf of the petitioner that
after registration of Nandigram Police Station Case No. 94
of 2014 dated March 12, 2014 under Sections 341/325/
379/308/34 of the Indian Penal Code on the basis of her
complaint, no investigation is being conducted and that
the accused persons have been constantly threatening
her with dire consequences and for withdrawal of such
complaint.
Mr. Acharya, learned advocate appearing for
the petitioner submits that the matter was brought to the
notice of the Superintendent of Police, Purba Medinipur
by a representation dated March 25, 2014, yet, there has
been no improvement in the situation. Accordingly, he
prays for appropriate orders on the police authorities to
ensure safety and security of the petitioner and her
family members.
Instructions furnished to Mr. Datta, learned
advocate for the official respondents by the Officer-in-
Charge, Nandigram Police Station reveals that none of the accused has been arrested since reportedly they have fled away just after the occurrence. However, the allegation of 2 threats received by the petitioner has not been found to be proved and that all probable sources have been engaged to trace out the whereabouts of the absconding accused.
Having heard learned advocates appearing for the parties, I direct the Superintendent of Police, Purba Medinipur to ensure the safety and security of the petitioner and her family members by making appropriate directions, as he considers fit and proper in the circumstances according to the wise exercise of his discretion.
The officer-in-charge shall continue his efforts to arrest the absconding accused for the purpose of bringing them to book.
A report shall be filed by the Officer-in- Charge, Nandigram Police Station on May 07, 2014 reporting developments in investigation in the meanwhile, when the writ petition shall be listed under the heading 'To Be Mentioned'.
(DIPANKAR DATTA,J.)