J.K. Biswas, J. - (1.) The Court: The Petitioner in this Article 226 petition dated April 28, 2011 is seeking a mandamus commanding the Respondents to take necessary steps for investigating the case.
(2.) Referring to the First Information Report dated April 2, 2011 at p.19, Mr. Mukherjee appearing for the Petitioner submits that for undisclosed reasons the investigating officer has not arrested any of the persons named in the FIR.
(3.) Ms Roy appearing for the State has submitted that the girl alleging whose kidnapping the case was registered has since been recovered and produced before the Magistrate who has recorded her statement under Sec. 164 Code of Criminal Procedure and that the investigation of the case is in progress.;