Calcutta High Court (Appellete Side)
Iifl Finance Limited @ India Infoline ... vs The State Of West Bengal And Others on 12 March, 2024
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
D/L82 C.R.R.1017 of 2024 12.03.2024
Bpg.
In Re: An application under Section 482 of the Code of Criminal Procedure, 1973;
IIFL Finance Limited @ India Infoline Finance Limited Versus The State of West Bengal and others Mr. Navanil De Mr. Sayantan Bhattacharjee Ms. Monami Mukherjee.
...for the petitioner.
Mr. Arijit Ganguly.
...for the State.
Petitioner is directed to serve a copy of the revisional application upon Mr. Arijit Gaguly, learned advocate, who ordinarily appears on behalf of the State. His appointment may be regularised by the concerned authorities.
The investigation relates to Uttarpara Police Station Case No.486 of 2023 dated 29.12.2023 is in progress.
The grievance of the petitioner is in respect of the seizure of the gold which has been pledged with the petitioner company. So far as the criminal investigation is concerned, no fetter can be created upon the investigating agency if they are of the opinion that the gold is to be seized for the sake of investigation. There is a second prayer of the petitioner regarding officers and employees of IIFL. The investigation would continue, however, the officers of the company will cooperate with the investigation and in case the officers cooperate with the investigation, no coercive steps in respect of the officers who are employed and who may have no pecuniary 2 interest in respect of the transaction should not be harassed unnecessarily. It is reiterated that the company would depute the officers or a particular officer by the IIFL to deal with the investigation of the case who would cooperate.
With the aforesaid observations, CRR 1017 of 2024 is disposed of.
Pending connected application, if any, is consequently disposed of.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance of all requisite formalities.
(Tirthankar Ghosh, J.)