Calcutta High Court (Appellete Side)
CRM/2085/2019 on 25 June, 2019
1 25.06.2019
Sl. No.21 AP CRM 2085 of 2019 In Re: An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 19.02.2019 in connection with Electronics Complex Police Station Case No. 73 dated 17.07.2017 under Sections 418/420/406 of the Indian Penal Code which corresponds to G.R. Case No.496 of 2017. In Re: Prasun Biswas & Ors.
... ... Petitioners Mr. S. Ganguly, Sr. Adv., Mr. R. Kumar ... for the petitioner.
Ms. D. Deb ... for the State.
Affidavit-in-reply filed in Court today be kept with the record. Learned Senior Advocate for the petitioners submits that his clients are ready and willing to deposit the set top boxes which are in their possession to the investigating agency.
Investigating agency shall submit report in that regard on the next date of hearing.
Interim order, granted earlier, is extended till three weeks or until further orders, whichever is earlier.
The matter is adjourned for two weeks. (Manojit Mandal, J.) (Joymalya Bagchi, J.)