Calcutta High Court (Appellete Side)
Of 2018) vs In Re: Amitava De on 10 April, 2019
1 10.04.19
Sl. No.92 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 Petitioner renews his prayer for anticipatory bail. It is submitted on behalf of the petitioner that he is ready and willing to refund the misappropriated money to the West Bengal Financial Corporation. A cheque of Rs.4 lakhs is handed over to the learned advocate appearing for the West Bengal Financial Corporation today in court.
Let this matter appear under the same heading four weeks hence. 2 Petitioner shall not be arrested in connection with this case for a period of five weeks from date or until further orders, whichever is earlier on condition that he shall meet the Investigating Officer once in a week until further orders and shall deposit his passport to the Investigating Officer within seven days from date. (Manojit Mandal, J.) (Joymalya Bagchi, J.)