Calcutta High Court (Appellete Side)
Of 2018) vs In Re: Amitava De on 2 July, 2019
1 02.07.19
Sl. No.106 akd [Adjourned] C. R. M. 4027 of 2019 In Re: An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 09.04.2019 in connection with Arambagh Police Station Case No. 562 dated 02.12.2018 under Sections 420/406 of the Indian Penal Code. (G.R. Case No. 1194 of 2018) And In Re: Amitava De ... ... Petitioner Mr. Navanil De .. Advocate Mr. Samit Kumar Dutta .. Advocate Ms. Ayantika Roy .. Advocate ... ... for the petitioner Ms. Minoti Gomes .. Advocate Mr. Suddhadev Adak .. Advocate Ms. Arpita Mondal .. Advocate ... ... for the de-facto complainant Mr. Aritra Basu .. Advocate Mr. Abhijit Sarkar .. Advocate ... ... for the WBFC Mr. Debajyoti Deb .. Advocate ... ... for the State It is submitted on behalf of the petitioner that he has deposited a sum of Rs.4 lakhs with the West Bengal Financial Corporation.
Investigating Agency is directed to submit report in that regard on the next date of hearing.
Let this matter appear under the same heading one week hence.
2Interim order passed earlier is extended for a period of two weeks from date or until further orders, whichever is earlier.
(Manojit Mandal, J.) (Joymalya Bagchi, J.)