Calcutta High Court (Appellete Side)
Shirdi Industries Ltd vs The State Of West Bengal & Anr on 10 September, 2018
Author: Md. Mumtaz Khan
Bench: Md. Mumtaz Khan
10.9.2018 11 Ct-42 ar C.R.R 1040 of 2018 Shirdi Industries Ltd.
Vs. The State of West Bengal & Anr.
Mr. Milan Mukherjee, Sr. Adv Mr. Sandipan Ganguly Mr. Niloy Sengupta Ms. Swati Agarwal ... For the Petitioner Mr. Ayan Bhattacharyya Mr. Arijit Ghosh Mrs. Swarnali Ghosh ... For the O.P no. 2 Mr. Ranabir Roy Chowdhury Mr. Mainak Gupta ... For the State Affidavit of service filed in Court be kept on record.
The instant revision has been preferred by the petitioner under Section 482 of the Code of Criminal Procedure praying for quashing of the proceedings of G.R. Case No. 519 of 2018 pending before the Court of the learned Chief Metropolitan Magistrate, Calcutta as also the order dated April 13, 2018 passed by the learned Chief Metropolitan Magistrate, Calcutta.
Mr. Ayan Bhattacharyya, learned advocate, appears for the O.P no. 2 and Mr. Ranabir Roy Chowdhury, learned advocate, appears for the State. They are willing to contest the application.
2Learned Advocate for the petitioner submits that in the meantime no coercive steps be taken by the I.O. as the petitioner will cooperate in the investigation and there will be no hindrance in the investigation from their side. Learned Advocate for the opposite party no.2 opposes such prayer. However, learned advocate appearing for the State submits that investigating officer is present in court and no coercive action will be taken in the mean time provided cooperation is made in the matter of investigation from the side of the petitioner.
Let the matter appear one week after Puja Vacation under the heading "Contested Application".
(Md. Mumtaz Khan, J.)