Calcutta High Court (Appellete Side)
Of The Money Laundering Act vs In Re : Shri Sujay Krishna Bhadra on 17 July, 2023
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
17.07.2023 Item No.58 Ct.No.34 dc.
C.R.M. (SB) 129 of 2023 In Re : An Application for bail under Section 439 of the Code of Criminal Procedure filed in connection with ECIR No. KLZO-II/19/2022 dated 24.06.2022 under Sections 3 and 4 of the Money Laundering Act, 2002.
And In Re : Shri Sujay Krishna Bhadra ... Petitioner.
Mr. Soumen Mohanty, Mr. Ayan Poddar ... For the Petitioner. Mr. Phiroze Edulji, Mr. Samrat Goswami ... For the Enforcement Directorate.
Learned advocate for the petitioner is present. As per order dated 30.06.2023 passed by this Court, Mr. Edulji, learned advocate appearing for the Enforcement Directorate has submitted a compliance report. Let the same be kept on record.
No further order need be passed in this application. The application for bail, being CRM (SB) 129 of 2023, is, thus, 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 with all requisite formalities.
(Tirthankar Ghosh, J.)