Calcutta High Court (Appellete Side)
Meghnad Pal & Ors vs State Of West Bengal & Ors on 22 May, 2024
Author: Jay Sengupta
Bench: Jay Sengupta
13 22.5.2024Ct. No. 14
SB W.P.A. 13474 of 2024 Meghnad Pal & Ors.
Vs. State of West Bengal & Ors.
Mr. Rajdeep Mazumder Mr. Moyukh Mukherjee Mr. Pritom Roy Ms. Shyanti Podder ... for the petitioners Mr. Akash Dutta ... for the State Learned counsel appearing on behalf of the petitioners submits as follows. From the report submitted by the police authorities incorporating a list of cases it appears that only petitioner no. 4 out of all petitioners is named in Nandigram P.S. Case No. 170 of 2024 and the petitioner nos. 5 and 7 have been named in Nandigram P.S. Case No. 376 of 2024. But the maximum sentence of the present offence is less than seven years. In Nandigram P.S. Case No. 167 of 2024 the petitioner no. 9 is named as an accused. The petitioners are all office bearers of the opposition political party. Atleast till the elections are over, some kind of protection may be granted to them. Incidentally, it has also been mentioned in the report that petitioner nos. 14, 15 and 17 are not having any case pending against the petitioners at Nandigram Police Station.
Learned counsel appearing on behalf of the State opposes such prayer.
It appears that petitioners are the office bearers of the opposition political party and the election to the Lok Sabha is on.
2In view of the above, let the police take no coercive step against the petitioner no. 4 in respect of Nandigram P.S. Case No. 170 of 2024, the petitioner nos. 5 and 7 in respect of Nandigram P.S. Case No. 376 of 2024 and the petitioner no. 9 in respect of Nandigrapm P.S. 167 of 2024 till 10.6.2024.
In the meantime, the petitioners shall be at liberty to pray for appropriate relief before the regular Court in this regard.
With these observations, the writ petition is disposed of. Parties shall act on a server copy downloaded from the official website of this Court.
(Jay Sengupta, J.)