Calcutta High Court (Appellete Side)
Sk. Mahammad And Others vs State Of West Bengal And Others on 3 July, 2023
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
03.07.2023.
Court No.13
Item No. 15
pk
W.P.A. No. 15632 of 2023
Sk. Mahammad and others
Versus
State of West Bengal and others
Mr. Rajdeep Majumder,
Mr. Moyukh Mukherjee,
Mr. Sarthak Mondal
...For the petitioners.
Mr. Animesh Banerjee, Ld. Sr. Standing Counsel
Mr. Suddhadev Adak
... For the State.
1.Affidavit of service filed in Court is taken on record.
2. The petitioners are participating in the ensuing Panchayet Election. They are candidates, supporters and campaigners.
3. 15 cases have been registered by the Nandigram Police Station against them. The details of the cases provided by the learned advocate for the petitioners are set out as hereunder :
(i) Nandigram PS Case No.838/2021 dated 19.12.2021.
(ii) Nandigram PS Case No.797/2021 dated 27.11.2021.
(iii) Nandigram PS Case No.705/2021 dated 23.10.2021.
(iv) Nandigram PS Case No.798/2021 dated 27.11.2021.
2
(v) Nandigram PS Case No.794/2021 dated 26.11.2021.
(vi) Nandigram PS Case No.799/2021 dated 27.11.2021.
(vii) Nandigram PS Case No.126/2023 dated 25.01.2023.
(viii) Nandigram PS Case No.924/2023 dated 22.06.2023.
(ix) Nandigram PS Case No.1639/2022 dated 14.12.2022.
(x) Nandigram PS Case No.131/2022 dated 28.02.2022.
(xi) Nandigram PS Case No.525/2021 dated 16.08.2021.
(xii) Nandigram PS Case No.102/2022 dated 15.02.2022.
(xiii) Nandigram PS Case No.87/2023 dated 18.01.2023.
(xiv) Nandigram PS Case No.105/2023 dated 21.01.2023.
(xv) Nandigram PS Case No.86/2023 dated 17.01.2023.
4. Let no coercive steps be taken against the petitioners by the Police in respect of the aforesaid 15 FIRs until 15th July, 2023.
5. Let no coercive steps also be taken against the petitioners by the Police except in respect of cases 3 under section 302 of the IPC until 15th July, 2023 only.
6. In the event, the State is desirous of taking any coercive measures against any of the petitioners in respect of any new case, they shall be free to approach this Court for appropriate relief.
7. The writ petition is disposed of.
8. There will be no order as to costs.
9. All parties are directed to act on a server copy of this order duly downloaded from the official website of this Court.
(Rajasekhar Mantha, J.)