ASHIM KUMAR ROY, MALAY MARUT BANERJEE,JJ. - (1.) Further investigation of the CBI Special Crime Branch, Kolkata case no. RC -1(S)/11/Kol dated 19.01.2011 was undertaken by the CBI pursuant to an order passed by the Apex Court on October 8, 2013 in connection with Writ Petition (Crl) No. 159 of 2012. The above application was moved before the Apex Court by the widow of the victim Madan Tamang, who was killed on May 21, 2010.
(2.) After completion of the further investigation the CBI on May 29, 2015 submitted supplementary charge -sheet under section 150/506/302 IPC and under section 147/148/149/427/506/302/120B IPC respectively against the petitioners and comprehensive report before the Principal District and Sessions Judge, Bichar Bhavan, Kolkata.
(3.) Having regard to the fact, upon receipt of the supplementary charge -sheet learned Chief Judge, City Sessions Court, Calcutta issued warrant of arrest against the petitioners, on the prayer of the CBI. Apprehending arrest they have now applied for anticipatory bail before this court.;