SATYA SANDHI Vs. SUBIR GANGULY

JUDGEMENT

(1.) The Court : This application has been filed, inter alia, for a direction upon the Registrar and/or suitable officer of High Court, Calcutta to take effective steps for filing an application under section 340 Cr.P.C. for commission of offence punishable under sections 199 and 209 read with section 120B of the Indian Penal Code by one Subir Ganguly, Honorary Joint Secretary of Cricket Association of Bengal.

(2.) It appears that by judgement and order dated 9th October, 2013 the intra court appeal was disposed of directing the Registrar of Society Non-Trading Corporation to take a decision after giving an opportunity of hearing to all concerned, including the appellant, and to examine the question of maintainability of the concerned application and pass a reasoned order thereon. By the said order all connected applications were disposed of.

(3.) It appears that one of such connected applications was G.A. 3151 of 2013 wherein similar prayer had been made under section 340 Cr.P.C. for institution of criminal proceeding under sections 199 and 209 read with section 120B of the Indian Penal Code against the said Subir Ganguly. In the present application the writ petitioner/applicant has renewed such prayer.