AVEEK SARKAR Vs. STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2015-4-9
HIGH COURT OF CALCUTTA
Decided on April 01,2015

AVEEK SARKAR Appellant
VERSUS
STATE OF WEST BENGAL AND ORS. Respondents

JUDGEMENT

- (1.) In this revisional application under Sections 397/401 read with Section 482 of the Code of Criminal Procedure the petitioner challenges the proceedings in CGR Case No. 1200 of 2012 under Section 295A of the Indian Penal code pending before the Ld. Chief Judicial Magistrate (for short CJM), South 24 Parganas at Alipore arising out of Garden Reach Police Station Case No. 53 dated 20th March, 2012.
(2.) The petitioner also challenges the order dated 11th April, 2013 passed by the Ld. CJM, South 24 Parganas at Alipore directing the issuance of warrant of arrest against him pursuant to earlier order dated 22nd November, 2012.
(3.) It is, inter alia, pleaded in CRR 2337 of 2013 that the petitioner is working for gain as the Editor of the English daily newspaper, 'The Telegraph' which is owned by ABP Pvt. Ltd. The petitioner is also the Editor of the Bengali news daily, 'Ananda Bazar Patrika', as also the Director of ABP Pvt. Ltd.;


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