Calcutta High Court (Appellete Side)
Hayder Ali Gazi @ Haider & Ors vs State Of West Bengal & Ors on 24 August, 2017
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
24.08.2017
731.
as
W.P.21913 (W) of 2017
Hayder Ali Gazi @ Haider & Ors.
Versus
State of West Bengal & Ors.
Mr. Imbrahim Shaikh.
...for the Petitioners.
Mr. T. M. Siddique,
Mr. Nilotpal Chatterjee.
...for the State.
supplementary affidavit filed in Court today be kept with the record.
Petitioners have approached this Court praying for investigation by
superior Police Officer with regard to the riot which broke out in Baduria,
Swarupnagar and Basirhat on 4.7.2017 in connection with certain objectionable
posts uploaded in the social media. Criminal cases being Swarupnagar Police
Station Case No.541 of 2017 dated 5.7.2017 under Sections
147/148/149/427/379/323/307/506/353/332/333 of the Indian Penal Code and Section 3 PDPP Act and Section 9 MPO Act and Swarupnagar Police Station Case No.540 of 2017 dated 4.7.2017 under Sections 147/148/149/427/379/323/307/506/353/332/333 of the Indian Penal Code and Section 3 PDPP Act and Section 9 MPO Act were registered for investigation against the petitioners.
I am informed that public interest litigations have been filed being W.P.18041 (W) of 2017 and W.P.18255 (W) of 2017 over the self-same incident which are pending before the Hon'ble Division Bench of this Court.
In order to avoid conflict of decision, I consider it prudent that this matter be placed before the Hon'ble Division Bench dealing with the said public interest litigations.
Hence, this writ petition is released from my list.
( Joymalya Bagchi, J.)