Gang-Rape Ordered By Village Kangaroo Court In West Bengal, In Re

Order Dated 24-1-2014

Indian Woman Says Gang-Raped on Orders of Village Court Published in Business and Financial News Dated 23-1-2014

1. The news item published in the Business and Financial News dated 23-1-2014 is taken on the file of this Court. The District Judge, Birbhum District, West Bengal, is directed to inspect the place concerned and submit a report to this Court within a period of one week from today.

2. List on 31-1-2014.

3. The Registry is directed to communicate this order to the District Judge immediately.

Order Dated 31-1-2014

4. Pursuant to our direction dated 24-1-2014 the District Judge, Birbhum District, West Bengal, along with the Chief Judicial Magistrate and team of persons inspected the place in question and submitted a report to this Court. In the report, we do not find any information about the steps taken by the police against the persons concerned.

5. Accordingly, we direct the Registrar of this Court to forward a copy of the report of the District Judge, Birbhum, West Bengal, to the Chief Secretary, West Bengal and who in turn must submit a detailed report and the follow-up action taken by the police concerned to this Court within a period of two weeks.

6. List on 14-2-2014.

7. Mr Sidharth Luthra, learned Additional Solicitor General is requested to assist the Court. The Registry is directed to supply a copy of the report as well as the suo motu direction to Mr Sidharth Luthra, ASG.

8. The registry is directed to include the copy of the report in the paper book.

Court Masters