Calcutta High Court (Appellete Side)
Of 2018) vs In Re: Amitava De on 9 July, 2019
1 09.07.19
Sl. No.51 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. Amitava De ... ... Petitioner [in person] 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 Mr. A. C. Kundu .. Advocate ... ... for the WBFC Mr. Debajyoti Deb .. Advocate ... ... for the State Let this matter appear under the same heading on 5th November, 2019. Petitioner shall not be arrested in connection with this case till 13th November, 2019 or until further orders, whichever is earlier on condition that he shall cooperate with the investigation in accordance with law and meet the Investigating Officer once in a month until further orders.
(Manojit Mandal, J.) (Joymalya Bagchi, J.) 2