NAHIMA MONDAL Vs. THE STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2016-3-134
HIGH COURT OF CALCUTTA
Decided on March 18,2016

Nahima Mondal Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

INDRA PRASANNA MUKERJI, J. - (1.) On 29th July, 2013 the writ petitioner was elected as a member of the Punisole Gram Panchayat under Onda Development Block, Bankura.
(2.) On 1st August, 2013 a first information report was lodged against her.
(3.) On 19th August, 2013 the oath under Section 197 was administered to the elected members. According to Mr. Debjit Mukherjee, learned counsel for the petitioner, the petitioner did not take the oath because of the pending first information report.;


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