Calcutta High Court (Appellete Side)
Central Bureau Of Investigation vs Soumen Ghosh And Others on 4 April, 2023
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
D/L30 C.R.R.1463 of 2021 04.04.2023
Bpg.
In Re: An application under Section 407 of the Code of Criminal Procedure;
Central Bureau of Investigation Versus Soumen Ghosh and others Mr. Kollol Mondal, Mr. Anirban Mitra.
...for the CBI/petitioner.
Ms. Sreyashee Biswas, Ms. Puja Goswami.
...for the opposite party nos.4 and 5. Mr. S.M. Obaidullah, Mr. Roni Chowdhury.
...for the opposite party nos.6 to 9.
Mr. Mondal, learned advocate appearing for the CBI/petitioner files a report. Let the report be kept with the record.
Report reflects that pursuant to the decision of the Hon'ble Supreme Court in respect of companies involved in such transactions so far as Tower Group of Companies under the name of M/s. Tower Infotech Limited is concerned, R.C.2252018E008 has been registered before the learned ACJM, Siliguri. As several cases are pending at different jurisdictions, the Investigating Agency has prayed for transfer of Arambagh Police Station Case No.316 of 2013 dated 17.05.2013 under Sections 420/406/120B of the Indian Penal Code from the court of the learned Additional Chief Judicial Magistrate, Arambagh, Hooghly to the court of the learned 2 Additional Chief Judicial Magistrate, Siliguri.
For convenience of the parties, the documents relating to Arambagh Police Station Case No.316 of 2013 dated 17.05.2013 be handed over by the Investigating Officer of this case to the Investigating Officer of the CBI. So far as the records of the court before the learned Additional Chief Judicial Magistrate, Arambagh, Hooghly is concerned, let the same be transmitted to the court of the learned Additional Chief Judicial Magistrate, Siliguri within a period of 15 days.
So far as the accused persons who were released on bail in connection with Arambagh Police Station Case No.316 of 2013 dated 17.05.2013 is concerned, learned Additional Chief Judicial Magistrate, Siliguri will allow them to continue on the same bail, but a fresh bond may be submitted to the satisfaction of the learned Additional Chief Judicial Magistrate, Siliguri.
With the aforesaid observations, CRR 1463 of 2021 is disposed of.
Pending 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.) 3