Calcutta High Court (Appellete Side)
Aparupa Poddar vs Unknown on 29 March, 2019
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1
1 29.03.2019
AB Court 28
C.R.R. 1403 of 2017
With
C.R.R. 2048 of 2017
In the matter of : Aparupa Poddar
...Petitioner.
Mr. Rajdeep Majumder,
Mr. Ayan Bhattacharya,
Mr. Danish Haque,
Mr. Moyukh Mukherjee,
Mr. Sharequl Haque ...for the Petitioner.
Mr. Kaushik Chanda, Ld. ASG,
Mr. Amajit De ...for the CBI.
Learned Additional Solicitor General appearing for the
CBI submits that investigation in the matter has progressed
considerably. He submits that requests have been made to the
US Department of Justice under the Mutual Legal Agreement
Treaty between the countries to obtain electronic evidence.
Forensic reports from Gandhinagar Laboratory relating to voice
samples are also awaited.
He further submits, on instruction, that it is expected
that investigation would conclude shortly and prayers may be
made for obtaining sanction for prosecution.
Learned lawyer appearing for the petitioner submits that
there is no legally admissible evidence connecting his client with
the alleged crime.
2
In the light of the aforesaid submissions made on behalf
of the parties, I adjourn the hearing of the matter for a period of
12 weeks awaiting further report with regard to progress of
investigation.
Interim order, granted earlier vide order dated
28.4.2017, shall continue for a period of 16 weeks or until further orders whichever is earlier.
Urgent Photostat Certified copy of this order, if applied for, be supplied expeditiously after complying with all necessary legal formalities.
(Joymalya Bagchi, J.)