ANURADHA TALWAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) We have heard the learned Counsel for the parties at length. We have also perused the case diary.

(2.) In this case an application has been made by the petitioner for anticipatory bail apprehending arrest in a criminal case registered against her and a large number of other persons under sections 147/148/149/186/332/333/325/326/353/307 of the Indian Penal Code. It is submitted that the petitioner is a lady aged about 48 years. She is a President of Paschim Banga Khey Majoor Samity. This is a trade union of agricultural labourers. In her capacity as a President of the union and as a social worker, she has been appointed as an adviser to the Commissioner by the Supreme Court in connection with W.P. No. 196 of 2001 for upholding and safeguarding the "Right to Food" and "Right to Work" in the State of West Bengal. She has been agitating on behalf of the agricultural labourer and land owners against the acquisition of land at Singur for setting up the Tata's Small Car Project. While she was participating in the agitation she has been implicated in this false criminal case.

(3.) Learned Counsel appearing for the petitioner submits that the petitioners has been deliberately implicated so that, she is unable to continue to participate in the agitation. Bald assertions have been made against her without there being any material on the record.