- (1.) The Court : This court has been called upon to deal with an extra-ordinary situation where Chief Minister of the State can sit on a dharna outside the office of the Central Bureau of Investigation (for short, 'CBI') along with her supporters, which had investigated the case and was to present a charge-sheet in court against the accused who are senior party leaders of the party in power in the State, some of them being Ministers. Not only this, the Law Minister of the State was present in Court where the accused were to be presented along with mob of 2000 to 3000 supporters.
(2.) The case in hand was mentioned today to be taken up urgently by Mr. Y.J. Dastoor, learned Additional Solicitor General of India. He submitted that a letter of request has been sent by the CBI on official e-mail id of the Chief Justice of this Court and the Registrar General pointing out certain glaring facts regarding the manner in which the Chief Minister, Law Minister and other senior Ministers of the Government in the State of West Bengal along with their supporters in thousands were obstructing CBI in discharge of its official duties. A case was registered in terms of the order passed by this Court in WP No. 5243(W) of 2016 under Sections 120B IPC, Sec. 7, 13 (2) r/w 13 (1) (a) and (d) of the P.C. Act 1988 against number of accused. The allegation against them are that they had accepted substantial amount of illegal gratification from Mathew Samuel, a sting operator. Sanction for prosecution was granted by the competent authority and a charge-sheet was prepared to be filed before the jurisdictional court. The accused were arrested today in the morning and were to be produced in the court of CBI Special Judge (I) Kolkata. Immediately after their arrest, as they are political leaders of the party in power in the State, number of followers gheraoed the CBI office in Nizam Palace area and did not allow the CBI officers to move out of their office to enable them to produce the accused in court. The matter did not end here. The Chief Minister of West Bengal-Smt. Mamta Banerjee also arrived at the spot at 10.50 hours and sat on dharna along with the mob. Unconditional release of the accused was sought from the CBI office itself. It was under these circumstances that the matter was mentioned before this Court immediately in the after-noon today seeking a direction to the State to allow the CBI to discharge its function and enable them to produce the accused in court.
(3.) The prayer of Mr. Dastoor was accepted. The matter was directed to be taken up for hearing before the Division Bench today itself by passing the following order: 'Mr. Y.J. Dastoor, learned Additional Solicitor General of India mentioned a matter with reference to case no. RC 0102017A0010 and stated that he had already sent an e-mail to the Chief Justice of this Court and also the Registrar General bringing to their notice about the 'Dharna' outside of the office of the CBI at Kolkata and the unruly behavior of certain political persons, as a result of which, the CBI officials are not being allowed to discharge their official function. The case pertains to arrest of certain political persons. He also mentioned that similar protests have been made outside the court where the accused are to be presented after arrest. He also mentioned that the Chief Minister of West Bengal also arrived outside the office of CBI at around 11 a.m. and sat in a 'Dharna' along with other political supporters demanding unconditional release of the accused by the CBI itself. The life of the CBI officials is said to be in danger who are confined in their office. He also mentioned that Mr. Kalyan Bandopadhyay, MP had forcibly entered the CBI office and started heckling the officers and the staff. Considering the request made by Mr. Y.J. Dastoor, the registry is directed to list the aforesaid petition, which may be treated as filed on the judicial side, before this Bench today itself. The Additional Solicitor General of India and the Advocate General be informed about the listing of the matter. A copy of the communication sent by CBI to this Court be also sent by the Additional Solicitor General of India to the office of the Government Pleader on the designated E-Mail Id immediately. In view of the urgency pleaded by the learned Additional Solicitor General, we take cognizance of the matter on the basis of the communication sent to the Chief Justice in the form of a letter. However, we record the undertaking of the Additional Solicitor General that proper pleadings shall be brought on record by May 19, 2021.' This is how the matter is before this Court. ;