- (1.) While CRR 780 of 2013 has been filed by one Sk. Najmul Arfin alias Sheikh Arfin alias Arfin Sheikh alias Arfin Najmul, CRR 100 of 2013, on the other hand, has been filed by one Shri Chandi Puila. In CRR 780 of 2013, the petitioner has prayed for quashing of the entire criminal proceedings being Anandapur P.S Case No. 36 of 2011 dated 6.6.2011 u/s 147/148/149/448/326/307/302/ 506/ 201 & 120B read with Sections 25 and 27 of the Arms Act and which led to Sessions Trial No. XIX of January 2012 and which is pending before the learned 4th Additional Sessions Judge, Paschim Mednipore. The petitioner has further prayed for quashing the charge sheet submitted in relation to that case as well as the Order dated 19.2.2013 passed by the said learned 4th Additional Sessions Judge.
(2.) In CRR 100 of 2013, the petitioner Chandi Puila has also prayed for similar relief of quashing the said criminal proceedings and both the petitioners have prayed for interim stay of the said Sessions Trial Case No. XIX of January 2012.
(3.) Before we proceed to deal with this matter, we would like to reiterate our Order dated 24.7.2013 which would indicate as to why this Bench had to hear this matter notwithstanding the fact that we have Roster relating to Criminal Appeals. The said Order would indicate that by an administrative decision taken on 25.3.2013, Hon'ble the Chief Justice directed that this matter to be placed along with CRM 9995 of 2011 before the regular Division Bench.;