Calcutta High Court (Appellete Side)
Mikhail @ Mikail Mondal vs The State Of West Bengal And Another on 23 August, 2016
Author: R.K. Bag
Bench: R.K. Bag
1 S/L.91. C.R.R. No.1085 of 2016 August 23, 2016 With Bpg. C.R.A.N.2785 of 2016 In the matter of : Mikhail @ Mikail Mondal Versus The State of West Bengal and another Mr. Mrinal Kanti Mukherjee.
...for the petitioner.
Mr. Manjit Singh, Public Prosecutor, Mr. Anand Keshari.
...for the State.
Re: C.R.A.N.2785 of 2016.
The petitioner Mikhail @ Mikail Mondal has prayed for direction to the Officer-in-Charge of Bongaon Police Station to pay interest accrued on Rs.6,00,000/- deposited with the State Bank of India in compliance with the direction given by learned single Judge of this Court on December 14, 2015 in connection with CRR 3768 of 2015.
By referring to the order dated December 14, 2015 passed by His Lordship Hon'ble Justice Sudip Ahluwalia in connection with CRR 3768 of 2015, learned counsel for the petitioner submits that the petitioner has received Rs.6,00,000/- as directed by the Court, but the interest accrued on that amount was not returned to the petitioner from the court within the stipulated period of time.
Mr. Anand Keshari, learned counsel representing the State has filed one report submitted by the Inspector-in-Charge of Bongaon Police Station, which is kept on record. It appears from the said report that the Inspector-in-Charge of Bongaon Police Station has sought for permission from the senior police officer for return of Rs.65630/- as interest accrued on Rs.6,00,000/- deposited with the State Bank of India.
2Since the Officer-in-Charge of Bongaon Police Station has admitted the fact that Rs.65630/- was accrued as interest on Rs.6,00,000/- deposited with the State Bank of India and since the petitioner is entitled to get the said amount of money as per order passed by learned single Judge of this Court on December 14, 2015 in CRR 3768 of 2015, the Officer-in-Charge of Bongaon Police Station is directed to ensure payment of Rs.65630/- to the petitioner within a period of four weeks from the date of communication of the order.
With the above direction, CRAN 2785 of 2016 is disposed of. With the consent of learned counsel representing both parties, CRR 1085 of 2016 also stands disposed of.
Urgent photostat certified copies of this order, if applied for, be given to the learned counsel for the parties upon compliance of all necessary formalities.
(R.K. Bag, J.)