KALIDAS MUKHERJEE,J. - (1.) This is an application under Section 407 of the Code of Criminal Procedure praying for transfer of the Criminal Case being G.R. Case No. 42 of 2009 arising out of Purulia Town P.S. Case No. 9/09 under Sections 493/376/292 Indian Penal Code. The case of the petitioners, in short, is that the petitioner No. 2 is the victim girl and daughter of petitioner No. 1. The father of the petitioner No. 2 is a Government employee and was posted at State Armed Police, 13th. Bn. Simulia Purulia in the year 1995 and remained there till 2005. In the year 2009 the petitioner No. 2 was a student of Class VIII at Santhamoyee Balika Vidyyalaya, Purulia and had a friendship with one Kuldip Adhikary @ Bubai (Accused).
(2.) The accused by way of misrepresentation and taking advantage of the minority of the victim girl, used to have physical relation with her and took several obscene photographs of the victim girl in his mobile phone and distributed the same amongst his friends to blackmail the victim girl. The petitioner lodged a complaint with the Purulia Town P.S. and the Purulia Town P.S. Case No. 09/09 was started under Sections 493/376/292 Indian Penal Code and Section 4 of the Indecent Representation of Women (Prohibition) Act 1986.
(3.) It has further been alleged in Paragraph 11 of the application that after the said incident, the accused person and his associates started threatening the victim girl and her mother and, as such, the petitioners left Purulia on 17.01.09 and started living in their own house at Kotalpur, Bankura. The victim is now a student of Class XI in the Kotalpur Girls High School at Kotalpur, Bankura.;