DEBANGSU BASAK,J. - (1.) The petitioner complains that, a writing dispatched by Speed Post on April 24, 2017 has not been registered by the concerned police station as a First Information Report (F.I.R). although the same discloses commission of cognizable offences.
(2.) Learned Advocate for the petitioner submits that, the petitioner is a resident of Debra Police Station of District? Paschim Midnapore. An incident of sexual assault had happened in Kalimpong, District - Darjeeling in the course of her employment with a polytechnic college. The petitioner claims to be raped by the Chairman of the college. The police are yet to register the complaint as a FIR and take steps thereon. He draws the attention of the Court to the fact that, Debra Police Station had called upon the petitioner to give a statement.
(3.) Learned Advocate appearing on behalf of the State submits that, Kalimpong Police Station is yet to register the complaint as a F.I.R. as the Kalimpong Police Station did not receive such complaint.;