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Cal HC | Lady IPS Officer directed to investigate in the recent matter of 4 rape cases in the villages

Calcutta High Court: The Division Bench of Prakash Shrivastava, CJ. and Rajarshi Bharadwaj, J. took up a petition and directed Damayanti Sen, IPS presently working as Special Commissioner of Police to Kolkata Police to investigate in the matter of rape cases at village Nehalpur, Nandipara, incident on Dol Purnima and English Bazar.

Advocate General had informed that in respect of rape of a minor girl at village Nehalpur, the statement of the victim under Section 164 Cr.P.C. had to be recorded that day. In respect of the incident at Nandipara, Kuchenkora area he submitted that the culprit has been arrested and his confessional statement has been recorded. It was informed that in respect of another incident of rape of a minor girl on the day of Dol Purnima, he has submitted that two persons have been apprehended, one of them is minor and that the statement of victim under Section 164 Cr.P.C. has been recorded. He has also submitted that medical examination of the victim as also the accused has been done and the protection as directed by this Court has been extended.

Petitioner suggested the name of Smt. Damayanti Sen, IPS stated to be posted as the Special Commissioner of Police to Kolkata Police, for supervising the investigation due to her previous performance and independent way of working in earlier investigations.

Court was of the opinion that looking at the nature of incidents and the allegations which have been made senior lady police officer should be appointed to supervise the investigation. Considering the material pointed out, the Court directed the investigation of the incidents at village Nehalpur, Nandipara, incident on Dol Purnima noted above as also the incident of rape at English Bazar will be done under the supervision of Smt. Damayanti Sen, IPS presently working as Special Commissioner of Police to Kolkata Police.

Progress of the investigation report to be filed in the next hearing on 20-04-2022.[Sumitra Bhattacharyya (Neogi) v. State of West Bengal, WPA(P) 139 of 2022, decided on 12-04-2022]


Suchita Shukla, Editorial Assistant has reported this brief.

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