Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re: Swapan Bhandari on 26 April, 2017
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 3 26.04.2017 SK Court No.26 CRM 1854 of 2017 In the matter of an application for bail under Section 439 of the Code of Criminal Procedure filed on 06.03.2017 in connection with Chhatna Police Station Case No. 156 of 2016 dated 17.09.2016 under Sections 406/409/420 of the Indian Penal Code.
And In Re: Swapan Bhandari Petitioner. Mr. Soumik Ganguli ......For the Petitioner. Mr. Debojyoti Deb ... For the State.
The petitioner after being in custody for 129 days was granted interim bail on April 11, 2017. On that day through his learned lawyer and on his own volition and without prejudice to his rights and contentions, four demand drafts, totaling to Rs. 2,92,000/- were handed over to Sanjib Goswami, the de facto complainant of the case, who was present in court and identified by the investigating officer of the case, towards the liquidation of alleged misappropriated amount.
Today, again another demand draft for Rs. 90,000/- drawn in favour of Sanjib Goswami, the de facto complainant, has been brought and handed over to him, who is present in court and identified by the investigating officer of the case. The 2 accused himself is personally present in court and on his own volition without prejudice to his rights and contentions, he expressed his desire to hand over the said draft to the de facto complainant.
Having regard to the above development, this interim bail stands confirmed.
The instant application for bail is, thus, disposed of.
(Ashim Kumar Roy, J.) (Amitabha Chatterjee, J.)