STATE OF WEST BENGAL Vs. CHANCHAL NANDI

JUDGEMENT

(1.) The above noted analogous appeals have been preferred against a common order dated 6th of September, 2021 in the writ petition, being WPA 11803 of 2021, passed by the Hon'ble Single Bench.

(2.) The Writ Petitioner in WPA 11803 of 2021, i.e. the Writ petition on which the common order dtd. 6/9/2021 of the Hon'ble Single Bench came to be passed, is the Respondent No. 1 in two of the above notedanalogous appeals being MAT 993 of 2021 and MAT 970 of 2021 (respectively MAT-I and MAT-II). The writ petitioner is a political leader presently owing allegiance to a political party which is in opposition to the present ruling party of the State. The writ petitioner originally owed allegiance to the present ruling party and, inter alia, alleges that upon shifting his allegiance to the party presently in the opposition, at least six First Information Reports(FIRs) have been filed against him in four different police stations of the State. The writ petitioner alleges victimization and harassment by the State machinery as a counterblast to the change in his political allegiance.

(3.) The prayers in the writ petition are primarily protection from the vexatious criminal proceedings launched against the Writ petitioner and, in the alternative, since the writ petition has lost faith in the impartiality of the State machinery, to transfer investigation of the FIRs registered against him to the Central Bureau of Investigation (CBI).