ARIJIT MAJUMDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These public interest petitions have been filed with the prayer to transfer the investigation to the respondent No.5 National Investigation Agency.

(2.) In WPA(P) 145 of 2022, the case of the petitioner is that on 29th of March, 2022 an explosion occurred in the house in Sardarpara area, Phoolmalancha Panchayat near Basanti in South 24 Parganas. The said explosion was the result of bombs being stockpiled in the house and in that explosion one person namely Farukh Sardar had died. According to the petitioner, this incident is a part of a series of such incidents which had taken place in recent past involving stockpiling of the weaponry, arms, ammunition, artillery and bombs which had caused great loss of life, limb and property. In paragraph 8 of the petition, the petitioner has given list of such incidents within a period of one year which is as under: "8. The petitioner states that the aforementioned blast is only the tip of the iceberg and a representative list of the various blasts that have taken place in the last one year is summarised by the table to follow. It is stated that this list is representative and not exhaustive. Incidents of recent bomb blasts in West Bengal between 1/4/2021 to 1/3/2022 <FRM>JUDGEMENT_94_LAWS(CAL)8_2022_1.html</FRM>

(3.) According to the petitioner, the case registered on the basis of incident of 29/3/2022 is a scheduled offence under the National Investigation Agency Act, 2008 (for short, "the NIA Act"), therefore, it is required to be investigated by the respondent No. 5 NIA.