ANINDYA SUNDAR DAS Vs. STATE OF WEST BENGAL & ORS
LAWS(CAL)-2013-8-125
HIGH COURT OF CALCUTTA
Decided on August 01,2013

Anindya Sundar Das Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

- (1.) Heard.
(2.) This public interest litigation has been filed in relation to heinous crime of gang rape and murder on 6th June, 2013 at Kamduni village, under Police Station Barasat, District North 24-Parganas.
(3.) The deceased Sipra Ghosh was a college student about 19 years of age and was a student of B.A, 1st Year of Derozio Memorial College, Rajarhat, and while she was returning home from her college after giving her final examination, it is alleged that, she was brutally gang raped and murdered. Certain newspaper reports have been referred to by the petitioner. The prime accused was the activist of a political party. As such, petition was filed so as to ensure fair investigation. It is also stated that in spite of various cases of crime against women, police vigilance has not been intensified. There has been a sudden uprise of criminal activities on and from the year 2009 especially against women due to callous attitude of the police administration. It is further apprehended that State investigation cannot be done in free and fair manner without being monitored by this court. Hence, the petition has been preferred.;


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