COASTAL ENERGEN PVT Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ appeal is directed against the order passed by the learned Single Judge of this Court in W.P.(MD)No.11192 of 2015, dtd. 5/6/2017.

(2.) The appellants filed the writ petition for issuing a writ of certiorari, to quash the criminal case registered on the file of the second respondent police, namely, the Station House Officer of a Police Station in the State of West Bengal, in Cr.No.241 of 2014. The writ petition was dismissed by the learned Single Judge of this Court, holding that the High Court of Madras either under Sec. 482 of Criminal Procedure Code or under Article 226 of Constitution of India, cannot quash the criminal case, that has been registered outside the State of Tamil Nadu.

(3.) The brief facts that are necessary for the disposal of this appeal are as follows: