Calcutta High Court (Appellete Side)
Monoranjan Roy vs Unknown on 8 April, 2020
08.04.2020 SL No.12 AP/Samrat CRM 2895 of 2020 (Via Video Conference) In Re: - An application for bail under Section 439 of the Code of Criminal Procedure.
And In the matter of: Monoranjan Roy ....Petitioner.
Mr. Manas Dasgupta ...for the Petitioner.
Mr. Saswata Gopal Mukherjee, Ld. P.P, Mr. N. Ahmed, Ld. A.P.P., Mr. S. Ahmed ...for the State.
Mr. Bikash Ranjan Bhattacharya, Senior Advocate ... for the depositors.
Petitioner undertakes to affirm and stamp the petition/application as per Rules within 48 hours of resumption of normal functioning of the Court. Subject to such undertaking, the application is taken up for hearing through video conference.
Learned counsel appearing for the petitioner submits that the petitioner is suffering from high diabetes. There is every possibility of his contracting with Covid-19 infection in the correctional home. It is further submitted that assets of the company have been attached and steps are being taken for repayment of depositors before the one-man Committee.
Learned Public Prosecutor opposes the prayer for bail and submits that the petitioner is one of the directors of the Pincon Group of Industries and the trial has substantially progressed.
Learned senior counsel appearing on behalf of the depositors submits that the petitioner and other accused persons undertook illegally floated money circulation schemes and/or 2 collective investment schemes defrauding a number of depositors resulting in substantial loss to them.
We have considered the materials on record. The allegations against the petitioner are serious. Hence, we adjourn hearing of the matter on merits for two months.
Keeping in mind the age and health condition of the petitioner we direct the correctional home authorities to take necessary preventive/protective measures necessary to protect him from any contagious infection. In the event there is any deterioration in the health condition of the petitioner while in the correctional home, such information be forthwith communicated to his family members and the petitioner would be at liberty to approach this court for necessary relief.
The parties shall act in terms of the copy of the order downloaded from the official website of this court.
Put the application after the summer vacation. (Joymalya Bagchi, J.) (Dipankar Datta, J.)