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[Cites 4, Cited by 0]

Calcutta High Court (Appellete Side)

Money Circulation Scheme (Banning) Act vs In Re: Sk. Jasim Hossain & Anr on 7 August, 2019

                                               1

 07.08.19
 Sl. No.156
   akd
 [Adjourned]
                                     C. R. M. 7048 of 2019

In Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on
02.08.2019

in connection with Belghoria Police Station Case No. 432 of 2013 dated 10.10.2013 vide CBI SPE SCB Kolkata Case No. RC-58/S/2014-CBI/SCB/Kolkata under Sections 420/506/120B of the Indian Penal Code and Sections 4/5/6 of Prize Chit and Money Circulation Scheme (Banning) Act, 1978. (G.R. Case No. 6325 of 2011) And In Re: Sk. Jasim Hossain & Anr.

... ... Petitioners Md. Sabir Ahmmed .. Advocate Mr. Bikash Chandra Halder .. Advocate ... ... for the petitioner Mr. Anirban Banerjee .. Advocate ... ... for the CBI Let this matter appear under the same heading two weeks hence.

(Manojit Mandal, J.) (Joymalya Bagchi, J.)