SK. MUKTADER RAHAMAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) All four (4) applications in connection with aforesaid four C.R.M arising out of Nandigram Police Station Case (FIR) No. 224/2021 dtd. 13/5/2021 under Sec. 147 /148/ 149 /323 /325/ 302 of the Indian Penal Code (for short 'IPC '), are taken up together for decisions.

(2.) On 3/5/2021 at about 10.30 hours one Debabrata Maity, uncle of complainant, was severely injured and wounded due to sudden attack by unknown miscreants. The injured Debabrata Maity was taken to Nandigram Hospital wherefrom he was referred to Tamluk Sadar Hospital and lastly he was further referred to P.G Hospital Kolkata where said injured succumbed to his injuries on 13/5/2021 at about 11.30 a.m. hours. It was further alleged that miscreants indulged in violence with deadly weapons in the village Chillagram on 3/5/2021. On receipt of a complaint from one susanta Maity, nephew of said Debabrata Maity, Nandigram Police Station Case No. 224/2021 dtd. 13/5/2021 under Sec. 147 /148/ 149/323/325/ 302 was started.

(3.) During investigations of this case on 19/8/2021 a Special Bench of this Hon 'ble Court passed an order in WPA No. 143 of 2021 handing over a cluster of criminal cases including this case being no. Nandigram police Case No. 224/2021 dtd. 13/5/2021 under Sec. 147 /148/ 149 /323 /325/ 302 of the Indian Penal Code to the Central Bureau of Investigation (for short CBI).