Calcutta High Court (Appellete Side)
Anindya Sundar Das vs Union Of India And Others on 2 May, 2022
May 2, 2022
Sl. No.7-13
Court No.1
jks/s.biswas
WPA (P) 130 of 2022
The Court on its own Motion
In re: The Brutal Incident of Bogtui Village,
Rampurhat, Birbhum
With
WPA (P) 124 of 2022
Anindya Sundar Das
vs.
Union of India and others
With
WPA (P) 125 of 2022
Tarunjyoti Tewari
vs.
Union of India and others
With
WPA (P) 126 of 2022
Priti Kar
vs.
The State of West Bengal and others
With
WPA (P) 129 of 2022
Sayanti Sengupta
vs.
The State of West Bengal and others
With
WPA (P) 133 of 2022
Priyanka Tibrewal
vs.
Union of India and others
With
WPA (P) 138 of 2022
and
CAN 1 of 2022
2
Bharatiya Shanti Das and anothr
vs.
The State of West Bengal and others
Mr. Samim Ahammed,
Ms. Gulsanwara Pervin, Advocates
... for the intervenor
in WPA (P) 130 of 2022
Mr. Sabyasachi Chatterjee,
Ms. Debolina Sarkar,
Mr. Sayan Banerjee, Advocates
... for the intervenor
Mr. Phiroze Edulji,
Mr. Debapriya Samanta,
Ms. Avipsa Samanta,
Mr. Idratanu Das Mahapatra,
Mr. Abhijit Roy,
Mr. Subhadeep Chatterjee, Advocates
... for the petitioner
in WPA (P) 124 of 2022
Mr. Kumar Jyoti Tewari,
Mr. Arijit Majumdar,
Mr. Aniruddha Tewari, Advocates
... for the petitioner
in WPA (P) 125 of 2022
Mr. Koustav Bagchi,
Mr. Debayan Ghosh, Advocate
... for the petitioner
in WPA (P) 126 of 2022
Mr. Bikash Ranjan Bhattacharyya, Senior Advocate
Mr. Rabi Shankar Chattopadhyay,
Mr. Uday Shankar Chattopadhyay,
Mr. S. S. Chatterjee,
Mr. Santanu Maji, Advocates
... for the petitioner
in WPA (P) 129 of 2022
Ms. Priyanka Tibrewal
... Petitioner in-person
in WPA (P) 133 of 2022
Mr. S. R. Das
Mr. K. P. Mukhopadhyay,
Mr. Sayantan Rakshit, Advocates
... for the petitioners
in WPA (P) 138 of 2022
Mr. Dhiraj Trivedi, ld. Asst. Solicitor General
Mr. Shailendra Kumar Mishra,
Mr. Rishav Kumar Thakur, Advocates
... for the respondent/CBI
in WPA (P) 125 of 2022
Mr. Billwadal Bhattacharyya, ld. Asst. Solicitor General
Mr. Debu Chowdhury, Advocate
... for the CBI
in WPA (P) 126 & 129 of 2022
Ms. Amrita Pandey, Advocates
... for the Union of India
Mr. S. N. Mookherjee, ld. AG
Mr. Anirban Ray, ld. GP
Mr. Md. T. M. Siddiqui,
Mr. D. Ghosh,
Mr. N. Chatterjee, Advocates
... for the State
The C.B.I. has filed the second progress report in
respect of Bogtui incident which is perused and taken on
record.
The progress report in respect of the steps taken to
investigate the offence relating to the murder of Bhadu
Sk. has also been filed today which is perused and taken
on record.
Learned counsel for the petitioner in WPA (P) 124 of
2022 referring to Section 439(2) of the Cr.P.C. has
submitted that two of the accused persons in the
incidents have been granted bail in improper manner.
Hence, This Court should take up the issue of
cancellation of bail in exercise of suo motu power and in
support of his submission he has placed reliance upon
the judgment of the Hon'ble Supreme Court in the case of
R. Rathinam vs. State reported in (2000) 2 SCC 391.
Learned counsel for the C.B.I. has also informed this
Court that the two accused persons have been granted
bail without calling for the case diary and without any
notice to the C.B.I. He has also informed that the
application for cancellation of bail filed by the C.B.I. has
also been rejected and the name of one of that accused
even figures in the dying declaration of the victim.
Learned counsel for the C.B.I. is directed to place on
record the orders passed by the concerned Court granting
the bail as also rejecting the application for cancellation
of bail along with the affidavit.
List on 10th May, 2022.
[Prakash Shrivastava, C.J.]
[Rajarshi Bharadwaj, J.]
