Bonani Dhara v. The State Of West Bengal & Ors.

Joymalya Bagchi, J.:— It is submitted on behalf of the petitioner that the private respondents who are accused of sexual harassment of the petitioner at workplace are continuing their unlawful and harassing activities. No steps have been taken by the police authorities in the matter.

2. Report is filed on behalf of the State wherefrom it appears that on the complaint of the petitioner Ramnagar PS CR No. 256/16 dated 23.11.2016 has been registered for investigation and charge sheet has been filed against the respondent nos. 7 to 12 under Sections 376(2)(k)/354A/354D/509/506/120B/34 of the IPC. Further complaint of the petitioner, has already been diarised and proceeding under Section 107 Cr.P.C has been instituted against the employees of the company of the private respondents.

3. Report is kept on record. Copy of the report be handed over to the learned counsel for the respective parties.

4. Learned counsel for the private respondents denies and disputes such allegations.

5. Under such circumstances, I observe that criminal case registered at the behest of the petitioner shall be proceeded with utmost expedition and be concluded at an early date.

6. Petitioner as victim of crime is entitled to appear before the criminal court and ventilate her grievance therein in accordance with law.

7. As the petitioner claims to be a victim of sexual harassment, officer-in-charge, Ramanagar P.S shall ensure that her peaceful living is in no way disturbed by any unlawful activities of the accused persons in any manner whatsoever.

8. With the aforesaid directions, the writ petition is disposed of.

9. Affidavit-in-opposition having not been called upon the allegations made in the writ petition are not deemed to be admitted by the respondents.

10. Certified copy of this order, if applied for, be given to the parties on priority basis.