Calcutta High Court (Appellete Side)
Rajesh Kumar Jhunjhunwala vs Unknown on 15 November, 2018
58 15.11.2018 Aloke Court 28 C.R.M. 9994 of 2018
In Re : An application for bail under Section 439 of the Code of Criminal Procedure.
And In the matter of: Rajesh Kumar Jhunjhunwala ...Petitioner Mr. K. Thakkar Mr. Pawan Kr. Gupta ... for the petitioner Mr. A.K. Maity, ld. A.P.P. Mr. S. Bardhan ... for the State It is submitted on behalf of the petitioner that petitioner was an additional director of the company which was subsequently taken over by Pincon Group who were carrying on collective investment schemes. It is further submitted that co-accused similarly circumstanced with the petitioner has been enlarged on bail.
Mr. Maity, learned additional public prosecutor is requested to submit report with regard to the extent of involvement of the petitioner in the aforesaid collective investment schemes.
The matter is adjourned for two weeks. (Ravi Krishan Kapur,J.) (Joymalya Bagchi, J.)