Calcutta High Court (Appellete Side)
( Anil Saraogi vs C.B.I.) on 21 December, 2016
Author: Indrajit Chatterjee
Bench: Indrajit Chatterjee
1 21-12-2016 Item no. 220 aks..
C.R.R. 1549 of 2011 ( Anil Saraogi Vs. C.B.I.) With C.R.R. 1573 of 2011 (Ajoy Kumr Vs. C.B.I.) With C.R.R. 3512 of 2011 (C.B.I. VS. Ajoy Kumar & Ors.) with C.R.R. 1494 of 2011 ( Rukbanur Rahaman Vs. C.B.I. & Ors.) With C.R.R. 1499 of 2011 (S. M. Mohiuddin @ Pappu Vs. C.B.I) Mr. Sandipan Ganguly Mr. Ayan Bhattacharjee Mr. Sharequl Haque Mr. Anjan Datta ... for the petitioner. Mr. Asraf Ali ... for the C. B. I. Mr. Rajdeep Majumder Mr. Mayukh Mukherjee ... for the de facto complainant.
Let this matter be released and be placed before the appropriate Bench but at the same time, this court likes to pass an interim order of stay in respect of further proceeding of S. C. Case No. 103 of 2008 corresponding to G. R. Case No. 2632 of 2008 now pending before the learned Additional Sessions Judge, 2nd Fast Track Court, Bichar Bhawan for three weeks after X-mas vacation.
Let the mater appear before the appropriate Bench two weeks after re- opening of the court after X-mas vacation.
(Indrajit Chatterjee, J.) 2