- (1.) This writ petition filed by the petitioners is directed against the illegal detention of their respective sons, Swapan Roy and Raju Roy being juveniles in conflict with the law.
(2.) The petitioner No. 1, Bijoy Roy is the father of Swapan Roy, born on 14th June, 1994 and the petitioner No. 2, Bablu Roy is the father of Raju Roy, born on 21st March, 1994.
(3.) Pursuant to a written complaint lodged by one Ranjit Patra, son of Gouranga Patra, Lalgarh Police Station Case No. 4/2011 dated 7th January, 2011 was initiated against the petitioners under Section 148, 149, 326, 307 and 302 of the Indian Penal Code, read with Sections 25 and 27 of the Arms Act. Pursuant to an order dated 18th February, 2011, passed by this Court, the Central Bureau of Investigation took over the investigation of the case.;