Calcutta High Court (Appellete Side)
Adwaitya Das vs Unknown on 7 August, 2023
07.08.2023 C.R.M. (A) 2842 of 2023 ML. 81 Court No. 29 In Re: - An application for anticipatory bail under Section 438 of Suvayan the Code of Criminal Procedure filed in connection with (Allowed) Patashpur P.S. Case No. 422 of 2020 dated 26.11.2020 under Sections 409/420 of the IPC corresponding to G.R. Case No. 1166 of 2020 pending before the learned ACJM, Contai, Purba Medinipur. And In the matter of: Adwaitya Das ....petitioner. Mr. Ramashis Mukherjee Mr. Abhinaba Chatterjee ...for the petitioner. Mr. Rudridipta Nandy, APP Mr. Subrato Roy ...for the State. 1.
Heard learned Counsel for both the parties.
2. The amount of about Rs. 15 lakh is alleged to have been misappropriated by the present petitioner. As charge-sheet is stated to have been filed, we do not find any justification for custodial interrogation.
3. Regard being had to facts and submissions, factum of permanent residence of the petitioner, nature of allegation and completion of investigation, it is directed that the petitioner shall surrender before the learned Additional Chief Judicial Magistrate, Contai, Purba Medinipur within 15 days from today in the G.R. case No. 1166 of 2020 arising out of aforesaid P.S. case. On his appearance and application for bail the petitioner shall be released on bail on such terms and conditions as deemed just and proper in the facts and circumstances of the case.
4. The learned ACJM is directed to act upon the server copy of this order, if required.
5. Accordingly, the prayer for the anticipatory bail is allowed. 2
6. The application being CRM (A) 2842 of 2023 is disposed of.
(Chitta Ranjan Dash, J.) (Partha Sarathi Sen, J.) 3