(1.) The petitioner is Additional Director General of Police, C.I.D., West Bengal. He has approached this Court with a prayer to invoke the inherent power as envisaged in Section 482 of the Code of Criminal Procedure to have the proceedings of Case No.RC-04(S)2014 under Section 120B/420/406/409 of the Indian Penal Code and Sections 416 of the Prize Chits and Money Circulation Scheme (Banning) Act, 1978, pending before the Court of Learned Judge Special Court, C.B.I., Barasat, North 24 Parganas, quashed so far he is concerned. (Qua Petitioner).
(2.) The factual matrix therefore, would thus be relevant in the matter of assessment of the situation as to whether the relief/reliefs sought for by the petitioner is/are available under the provisions contained in Section 482 of the Code of Criminal Procedure.
(3.) In Writ Petition (C)No.401 of 2013 with No.402 of 2013 and T.P.(C) No.445 of 2014 on 09.05.2014, the Apex Court directed the transfer of all cases registered in different police stations of the State against Sarada Group of Companies including Crime No.102 registered in Bidhannagar Police Station, Kolkata (North) on 06.05.2013 for the offences punishable under Section 406/409/120B I.P.C. and all cases in which the investigation is yet to be completed, registered against any other company up to the date of the order of Apex Court, from the State Police Agency to the Central Bureau Of Investigation (C.B.I.).