Calcutta High Court (Appellete Side)
Rajdeep Roy vs Unknown on 4 May, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
57 04.05.2022 (AD) C.R.M. (DB) 1177 of 2022 Court No.29 (Rejected) In Re: - An application for bail under Section 439 of the Code of Criminal Procedure in connection with Special Case No.52 of 2021 out of GR Case No.1416 of 2018 arising out of Habra P.S. Case No.357 dated 26.04.2018 under Section 420 read with Section 406 of Indian Penal Code, 1860.
And In the matter of: Rajdeep Roy ....petitioner.
Mr. Supratik Basu ...for the petitioner.
Mr. Rudradipta Nandy ... for the State.
Petitioner renews the prayer for bail. Learned Advocate appearing for the petitioner submits that the petitioner is in custody for 687 days.
Learned Advocate appearing for the State submits that the petitioner defrauded the State Government as well as the bank.
So far as the bank is concerned, there is a separate police case.
Considering the gravity of the offences and the involvement of the petitioner therein and considering the fact that there is hardly any material change in circumstances subsequent to the earlier orders of rejection, we are unable to grant bail to the petitioner. 2 Accordingly, the prayer for bail of the petitioner is rejected.
C.R.M. (DB) 1177 of 2022 is dismissed.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)