TAPABRATA CHAKRABORTY,J. - (1.) Affidavit of service filed by the petitioner be kept on record.
(2.) The present writ petition has been preferred inter alia praying for issuance of necessary direction upon the respondents to transfer all the documents and papers pertaining to the investigation in respect of Uttarpara Police Station case no. 147 of 2015 dated 12th May, 2015 under Sections 341/323/326B/354B/ 504/506/427/34 of Indian Penal Code (in short, IPC) and Uttarpara Police Station Case no. 419 of 2016 dated 26th July, 2016 under Sections 307/354B/325/341 of IPC to the Criminal Investigation Department.
(3.) Mr. Chatterjee, learned advocate appearing for the petitioner submits that the petitioner resides with her daughter at 75/A/3 Haranchandra Banerjee Lane, Konnagar, District - Hooghly. Since 2009 the miscreants are disturbing the petitioner's peaceful residence and are continuously threatening the petitioner of dire consequences. Such fact was brought to the notice of the respondent no. 7 by lodging a complaint on 12th May, 2015. In the same it was stated that the miscreants entered into the house of the petitioner by jumping over the fence and threw acid into the house and the miscreants were all drunk and they abused the members of the petitioner's family and even threatened to kill them. The investigation was hurriedly concluded in the said criminal case and charge sheet was filed 31st July, 2015 in lesser sections being Sections 341/323/354B/427/504/506/34 of IPC omitting Section 326B. Thereafter again on 26th July, 2016 when the petitioner and her elder daughter were returning home the said miscreants backed by a promoter sheltered by the ruling party attacked them with iron rods and assaulted them. A complaint to that effect was also lodged and on the basis of the same Uttarpara Police Station case no. 419 of 2016 dated 26th July, 2016 under Sections 307/354B/325/341 of IPC was initiated. In the said criminal case also the police authorities hurriedly filed a charge sheet on 30th November, 2016. The said miscreants were freely roaming around in the locality and threatening the petitioner and her daughter but no steps were taken by the police authorities. Aggrieved thereby, a further complaint was lodged on the basis of which Uttarpara Police Station case no. 93 of 2016 dated 14th February, 2016 under Sections 295/295A/153/298 of the IPC was registered.;