BIKASH BEJ Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The revisional applications being CRR 1474 of 2024 and CRR 1510 of 2024 involve common question of facts and law and arise out of the same case, as such both of them are decided and disposed of by a single order.

(2.) The revisional applications have been preferred for quashing of the notices dtd. 3/4/2024 issued under Sec. 160 of the Code of Criminal Procedure by the Central Bureau of Investigation, SCB, Kolkata in connection with RC0562021S0052 dtd. 21/12/2021 under Ss. 302/34 IPC.

(3.) The background of the case refers to the order passed by the Hon'ble High Court, Calcutta in WPA No 16932 of 2021 which is related to post poll violence and wherein Marishda PS Case No. 71 of 2021 dtd. 30/3/2021 was transferred to the CBI pursuant to the order dtd. 31/1/2023.