SHEO PRAKASH BHATTER Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner is one of the Directors of Tirupati Cold Storage, a Private Limited Company. On 19/5/2022, there was an incident of leakage of Ammonia gas in the above-named cold storage causing damage of agricultural products of approximately 2000 farmers. The administrative authority on due consideration and upon deliberation with the petitioner fixed compensation amount. Being aggrieved, the petitioner challenged the order of compensation before this Court invoking constitutional writ jurisdiction. Subsequent to such proceeding, the petitioner also filed writ petitions for various other reliefs, last being No.WPA 11276 of 2022 which was disposed of by a Co-ordinate Bench on 8/7/2022 allowing the prayer of the petitioner for police protection on his cost.

(2.) In view of such circumstances, the instant criminal revision is disposed of directing the Investigating Officer of Memari Police Station Case No.401 of 2022 to interrogate the petitioner in his residence on a particular date and time to be mentioned by the Investigating Officer. The petitioner is also directed to remain present in his residence to facilitate the Investigating Officer to interrogate in connection with Memari Police Station Case No.401 of 2022.