- (1.) Petitioners herein are aggrieved by the investigation so far conducted by the State police to trace out their missing daughter. It has been submitted on behalf of the petitioners that their daughter, Ankita Roy was not found in the house at about 7.00 O clock in the morning on 11th July, 2007 and a missing diary thereafter was lodged on the same day with the English Bazar Police Station by the petitioner No. 2.
(2.) It has been specifically submitted on behalf of the petitioners that the respondent No. 7 has abducted their daughter with malafide intention and ill motive.
(3.) Initially, the investigation was being carried out by a Sub-Inspector of Police attached to the English Bazar Police Station, Malda. Since there was no progress in the investigation even after a lapse of considerable period, this Court by the Order dated 24th July, 2009 directed the Inspector General of Police, Crime Investigation Department to take over the investigation from the Investigating Officer of the English Bazar Police Station and take necessary steps to recover the missing daughter of the petitioners as well as the Respondent No. 7. Although the investigation was taken over by the Crime Investigation Department pursuant to the Order dated 24th July, 2009, till date we find no progress in the investigation and the missing daughter of the petitioners has not yet been traced out. The Inspector General of Police, Crime Investigation Department, West Bengal submitted a report before this Court on 30th July, 2009 narrating the steps taken by the police to trace out the missing daughter of the petitioners. In the said report, Inspector General of Police, Crime Investigation Department, West Bengal prayed for granting further two months time for the recovery of the victim daughter of the petitioners and also the Respondent No. 7 herein.;