Calcutta High Court (Appellete Side)
Abhijit Chakraborty vs Unknown on 10 July, 2015
Author: R. K. Bag
Bench: R. K. Bag
1 0.7.2015
.
p.b.
CRM 6334 of 2015 In re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 7.7.2015 in connection with Durgapur Police Station Case No.301 dated 12.6.2015 under Section 407 of the Indian Penal Code.
And In the matter of: Abhijit Chakraborty. ....Petitioner.
Mr. Amajit De ...for the petitioner.
Mr. Ayan Basu .....for the State.
The petitioner has prayed for bail under Section 439 of the Code of Criminal Procedure in connection with Durgapur Police Station Case No.301 dated 12.6.2015 under Section 407 of the Indian Penal Code.
It is submitted on behalf of the petitioner that the petitioner is detained in custody for 30 days and that he is innocent and he has been working in Kotak Mahindra on deputation.
Learned counsel appearing on behalf of the opposite party State submits that the petitioner was entrusted with the dues to collect money from the customers for depositing in the bank, but he misappropriated more than Rs.6 lakh along with another co-accused persons and the investigation is still in progress.
I have perused the materials available in the case diary. On consideration of the nature of allegation made against the petitioner and the materials available in the case diary, I cannot persuade myself to grant bail to the petitioner at this stage. The prayer for bail is rejected. 2 The application for bail is disposed of.
(R. K. Bag, J.)