SOUMEN NANDY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) CAN 3 has been filed by one Kuntal Ghosh ('KG' for short) for being impleaded as party in the pending writ proceeding claiming himself to be associated with student politics during his college days and an erstwhile member of the All India Trinamool Congress and also served as the Youth Wing Leader of the said political party. KG was arrested by ED on 21/1/2023 in connection with the money laundering case and is still in custody in the Presidency Correctional Home, Alipore.

(2.) A further application has been filed by KG being CAN 4 of 2023 praying for recalling a part/portion of the order directing investigation of the complaint of custodial torture lodged by KG. KG alleges that he is aggrieved by the said direction passed by this Court on 13/4/2023 where the Court directed investigation to be conducted in connection with the complaint of custodial torture lodged by him before the Hastings police station.

(3.) An application for intervention in the writ petition being CAN 5 of 2023 has been filed by one Abhishek Banerjee ('AB' for short) who has averred that he is a Member of the Parliament from Diamond Harbour Constituency and is also the General Secretary of All India Trinamool Congress, the ruling political party of the State of West Bengal.