Calcutta High Court (Appellete Side)
Goutam Ghosh vs Unknown on 9 January, 2020
1 09.01.2020
Court No.28 SL No.158 AP CRM 3804 of 2018 In Re: - An application for bail under Section 439 of the Code of Criminal Procedure.
And In the matter of: Goutam Ghosh ....Petitioner.
Mr. T. Quasimuddin, Ms. S. Chaudhuri ...for the Petitioner.
Mr. A.K. Maiti, Ld. A.P.P., ...for the State.
It is submitted on behalf of the petitioner that he is in custody for about 825 days. None of the witnesses examined till date has disclosed the role of the petitioner in the alleged crime.
Learned lawyer for the State opposes the prayer for bail and submits that the instant case relates to misappropriation of hundreds of crores of rupees by Pincon Group of Companies and the petitioner is one of the accused persons.
We note that the petitioner was director of some of the companies of the Pincon Group of Companies in the year 2011-2012.
Report with regard to the progress of the matter be filed on the next date of hearing. 2 Let this matter appear in the list under the same heading on 27th April, 2020.
(Suvra Ghosh, J.) (Joymalya Bagchi, J.)