Calcutta High Court (Appellete Side)
Rajdeep Roy vs Unknown on 28 September, 2021
32. 28.09.2021 Ct.32 Tanmoy Rejected C.R.M. 5396 of 2021 In Re: - An application for bail under Section 439 of the Code of Criminal Procedure filed on 12/08/2021 in connection with Special Case No. 52 of 2021 arising out of Habra Police Station Case No. 357 dated 26/04/2018 under Sections 420/406/409 of the Indian Penal Code.
And In the matter of: - Rajdeep Roy ...petitioner.
Mr. S. Mitter, Mr. Joy Chakraborty ...for the petitioner.
Mr. Ranabir Roy Chowdhury, Mr. Rudradipta Nandy, Mr. Mainak Gupta ...for the State.
The petitioner renews his prayer for bail. His prayer was first rejected on November 5, 2020 in C.R.M. 8668 of 2020. The second time his prayer was rejected on February 5, 2021 in C.R.M. 10749 of 2020. Against that order the petitioner went up to the Hon'ble Supreme Court by way of Special Leave Petition which was dismissed by an order dated June 1, 2021.
The petitioner says that if he is enlarged on bail, he undertakes to liquidate the dues of the Government which are to the tune of Rs.3,00,00,000/- approximately, in six installments.
We have considered the material in the Case Diary and the fact that twice before the petitioner's prayer was rejected by this Court and the Hon'ble Supreme Court did not interfere with the order rejecting the petitioner's prayer on February 5, 2021. We are told that charge-sheet has been submitted. Thereafter 2 only the petitioner could be apprehended and then supplementary charge-sheet has been submitted.
In view of the nature of the charge and the conduct of the petitioner and the earlier rejections of his prayer for bail, we are not inclined to entertain the petitioner's prayer for bail, at this stage.
Accordingly, the application for bail being C.R.M. 5396 of 2021 is dismissed.
All parties shall act in terms of server copy of this order downloaded from the official website of this Court. (Bivas Pattanayak, J.) (Arijit Banerjee, J.)