REGENT COMPUTRONICS PVT. LTD.

Kingsuk Biswas Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

INDRA DEVI VS. STATE OF RAJASTHAN AND ANR. [REFERRED TO]
MATAJOG DOBEY NAND RAM AGARWALA VS. H C BHARI:H C BHARI [REFERRED TO]
K SATWANT SINGH K SATWANT SINGH VS. STATE OF PUNJAB [REFERRED TO]
PUKHRAJ VS. STATE OF RAJASTHAN [REFERRED TO]
B SAHA VS. M S KOCHAR [REFERRED TO]
K M MATHEW VS. STATE OF KERALA [REFERRED TO]
SURESH KUMAR BHIKAMCHAND JAIN VS. PANDEY AJAY BHUSHAN [REFERRED TO]
STATE OF ORISSA VS. GANESH CHADRA [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [REFERRED TO]
OM PRAKASH VS. STATE OF JHARKHAND [REFERRED TO]
D T VIRUPAKSHAPPA VS. C SUBASH [REFERRED TO]
DEVINDER SINGH & ORS. VS. STATE OF PUNJAB THROUGH CBI [REFERRED TO]
HARAPRASAD GHOSH VS. THE STATE OF WEST BENGAL & ORS. [REFERRED TO]
DEVENDRA PRASAD SINGH VS. STATE OF BIHAR [REFERRED TO]
D. DEVARAJA VS. OWAIS SABEER HUSSAIN [REFERRED TO]

JUDGEMENT

(1.) The present petitioners namely, Kingsuk Biswas and Prabhat Chatterjee @ Pravat Kumar Chattopadhyay are Assistant Sub-Inspector of Police who were implicated as accused persons in connection with custodial death of Kazi Nasiruddin in the charge-sheet submitted by the CBI in its charge-sheet no. 2 of 2014 arising out of CBI case no. RC2(S)/SCU.V/SC-II/CBI/New Delhi dtd. 22/5/2013.

(2.) The challenge of the petitioners in this revisional application are four- fold:

(3.) The petitioners in course of hearing of the present revisional application, canvassed on several points including the merits of the charge-sheet filed by the Investigating Agency but mainly emphasized on the continuance of the proceedings in the absence of an order of sanction under Sec. 197 of Code of Criminal Procedure. Such contentions would be evident in paragraph 5(xix) which is set out as follows:

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KINGSUK BISWAS Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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