Calcutta High Court (Appellete Side)
Kaustuv Ray vs Unknown on 16 October, 2023
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
16.10.2023 Serial no. 1 [G.S.D] CRM (SB) 187 of 2023 In re : An Application for Bail under Section 439 of the Code of Criminal Procedure in connection with ECIR/KLZO-1/29/2021/1362 under Section 3 of the Prevention of Money Laundering Act, 2002 punishable under Section 4 of the said Act (corresponding to M. L. Case No. 13 of 2021).
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In the matter of : Kaustuv Ray ... ... Petitioner Mr. Y. J. Dastoor Mr. Mritunjay Chatterjee Mr. Tusar Hazra ... ... For the Petitioner Mr. Dhiraj Trivedi Mr. Arijit Chakraborti ... ...For the E.D. Mr. Chakraborti, ld. advocate appearing for the Directorate of Enforcement (E.D.), prays for filing Affidavit- in-opposition.
Let such affidavit-in-opposition be filed within a period of two weeks from date.
Affidavit-in-reply, if any, be filed by 13 th of November, 2023.
Let advance copies of the affidavits be exchanged by and between the parties by 30th of November, 2023.
Let the application for bail be listed on 17 th of November, 2023.
2Mr. Dastoor, ld. Senior Advocate, prays for interim bail.
In the circumstances, without considering the documents of the Directorate of Enforcement, I am not inclined to take up the same.
Mr. Dastoor insists on his document to grant the petitioner's interim bail application.
The prayer for interim bail is rejected, as there is no separate application to that extent.
Parties to act on a server copy of this order duly collected from the official website of the Hon'ble High Court, Calcutta.
Urgent Photostat certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(Tirthankar Ghosh, J.)