Calcutta High Court (Appellete Side)
Chandra Bdr. Chetri & Ors vs State Of West Bengal & Anr on 4 December, 2017
Author: Debi Prosad Dey
Bench: Debi Prosad Dey
4.12.2017 p.b.
Ct. No. 35
CRR 3868 of 2017 Chandra Bahadur Chettri (Mithe) @ Chandra Bdr. Chetri & Ors.
Vs. State of West Bengal & Anr.
Mr. Supratim Dhar, Mr. Suman Dey, Mr. D. Nayek.
.....for the petitioner.
This is an application under Section 482 of the Code of Criminal Procedure for quashing of the proceeding being Spl. G.R. No.04 of 2017 (Reg. No.) 05/17 now pending before the Judge, Special Court under SC/ST (POA) Act Darjeeling arising out of Naxalbari P.S. Case No.66/17 dated 24th March, 2017 under Sections 4(1)(f)® of the Scheduled Castes and Scheduled Tribes (Prevention Authorities) Amendment Act, 2015.
Having considered the submissions made on behalf of the petitioner and after going through the materials on record, I find that the petition may be disposed of in the form of an Adjourned Motion subject to the service of copy of the notice upon the opposite parties within two weeks.
List the matter under the heading "Adjourned Motion" after expiry of three weeks.
(Debi Prosad Dey, J.)