SK. SAFIKUL ISLAM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Petitioners seek quashing of two first information reports lodged against them.

(2.) Learned senior advocate appearing for the petitioners submits that, none of the two first information reports discloses commission of any cognizable offences against the petitioners. He relies on 2019 SCC On Line Cal., 3941 (Sanmay Banerjee -vs- State of West Bengal and Ors.) and submits that, the Court can pass an interim order directing the authorities not to take any coercive measure against the petitioners and/or stay the first information reports.

(3.) Learned Advocate General along with Additional Advocate General appears for the State.