Sujit Chakraborty vs State Of West Bengal And Others
2022 Latest Caselaw 5509 Cal

August 16, 2022
Sl. No.25
Court No.1
s.biswas
                                         WPA (P) 360 of 2022
                                           Sujit Chakraborty
                                                   vs.
                                    State of West Bengal and others

                  Mr. Abhrotosh Mazumder, Sr. Adv.
                  Mr. Moyukh Mukherjee, Advocate
                                                              ... for the petitioner
                  Mr. Amitesh Banerjee, Sr. Standing Counsel
                  Ms. Ipsita Banerjee, Advocate
                                                                  ... for the State
                  Mr. Billwadal Bhattacharyya, Asst. Solicitor General
                  Mr. Ayanabha Raha, Advocates
                                                                    ... for the CBI

                       Learned counsel for the petitioner is permitted to

                  implead AIIMS, Kalyani as respondent in the petition and

carry out necessary correction in the cause title of the

petition and file affidavit of service on the next date of

hearing.

Learned counsel for the CBI has also referred to

Section 17A of the Prevention of Corruption Act, 1988

and has placed reliance upon the judgment of the Hon'ble

Supreme Court in the matter of Yashwant Sinha and

others vs. Central Bureau of Investigation and

another reported in (2020) 2 SCC 338 paragraphs 116

to 119. Referring to the FIR (Annexure P-1), he has

submitted that the offence under the provision of

Prevention of Corruption Act has been registered.

List on 22nd August, 2022 high up in the list.

[Prakash Shrivastava, C.J.]

[Rajarshi Bharadwaj, J.]