Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs In Re : Subir Kumar Ray Chaudhuri - on 17 April, 2015
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 2. 7-04-15
gn.
CRM No. 3081 of 2015 In the matter of an application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 01.04.2015 in connection with Belur P.S. FIR No. 162/2014 dated 03.06.2014 under Sections 407/34 IPC.
And In Re : Subir Kumar Ray Chaudhuri - petitioner Mr. Sukhendu Sekhar Roy Mr. Shakeel Mohammed Akhter ... for the petitioner Mrs. Subhasree Patel ... for the State Mr. Sudhir Kumar Mehta...for the de facto complainant The petitioner, apprehending arrest in connection with Belur P.S. FIR No. 162/2014 dated 03.06.2014 under Sections 407/34 IPC, has approached this court for anticipatory bail.
It is pointed out to us that in response to a summon issued under Section 160 Cr. P.C., the petitioner reported to the Investigating Officer of the case and his statement has been recorded. It is further submitted from the side of the State that investigation is still continuing and uptil now, no materials transpire that may need the petitioner's custody.
Having regard to above, nothing survives in this application and accordingly, this application stands disposed of.
(Ashim Kumar Roy, J.) (Malay Marut Banerjee, J.) 2