GANG-RAPE ORDERS BY VILLAGE KANGAROO COURT IN WEST BENGAL Vs. STATE

JUDGEMENT

(1.) The news item published in the Business & Financial News is taken on the file of this Court. The District Judge, Birbhum District, West Bengal, is directed to inspect the concerned place and submit a report to this Court within a period of one week from today. List on 31st January, 2014.

(2.) The Registry is directed to communicate this order to the District judge immediately.

(3.) Pursuant to our direction dated 24th January, 2014 the District Judge, Birbhum District, West Bengal, alongwith Chief Judicial Magistrate and Team of Persons inspected the place in question and submitted a report to this Court. In the report, we do not find any information about the steps taken by the Police against the persons concerned.