Rongon Mukhopadhyay, J. - (1.) Heard Mr. Suraj Singh, learned counsel appearing for the petitioners and Mr. Tapas Roy, learned A.P.P. for the State.
(2.) In this application, the petitioners have prayed for quashing of the entire criminal proceedings in connection with Sonari P. S. Case No. 106 of 2005 corresponding to G. R. Case No. 2279 of 2005 registered for the offences punishable under Sections 153(A), 153(C), 290, 295(A), 188, 420/34 of the Indian Penal Code.
(3.) It has been stated by the learned counsel for the petitioners that the petitioners are the followers of religious sects of Ananda Marga. It has been stated that the Tandava Dance was performed in an enclosed area and the same would not constitute an offence. Learned counsel has further submitted that in the case of the other members of the religious sect the entire criminal proceedings have been quashed in connection with Cr.M.P. No. 1459 of 2013.;