REGENT COMPUTRONICS PVT. LTD.

Suvendu Adhikari Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
REJESH BAJAJ VS. STATE NCT OF DELHI [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
SUPERINTENDENT OF POLICE C B I VS. TAPAN KR SINGH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. ARAVAPALLY VENKANNA [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
RAMESH SHA VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF MADHYA PRADESH VS. SURENDRA KORI [REFERRED TO]
DOLATRAM TEKCHAND HARJANI VS. STATE OF GUJARAT [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
DINESHBHAI CHANDUBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
MUKUL ROY VS. THE STATE OF WEST BENGAL & ORS. [REFERRED TO]
P CHIDAMBARAM VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]

JUDGEMENT

(1.) This is an application for quashing of the proceeding being G.R. Case no. 990 of 2021 pending before the learned Additional Chief Judicial Magistrate, Contai, Purba Medinipur arising out of Contai Police Station Case No. 193 of 2021 dated 01.06.2021 under Sections 448/379/409/120B of the Indian Penal Code, 1860, and under Sections 51/53 of the Disaster Management Act, 2005.

(2.) I have had the advantage of hearing the detailed arguments advanced by the learned counsel appearing for the parties. The parties have filed their respective written notes of argument.

(3.) Mr. P.S. Patwalia, learned senior advocate appearing for the petitioner no. 1 submitted that the petitioners had been implicated in this case since they had changed their political affiliation from the ruling political party to the political party in opposition.

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SUVENDU ADHIKARI Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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