Calcutta High Court (Appellete Side)
Saja @ Srijon Roy vs Unknown on 19 November, 2018
1 19.11.2018
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21. as C.R.M. 9126 of 2018 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure.
In the matter of : Saja @ Srijon Roy.
...Petitioner.
Mr. Y. J. Dastoor, Mr. Sandipan Ganguly, Mr. Subhasish Dasgupta, Ms. Koel Dasgupta.
...for the Petitioner.
Mr. Saswata Gopal Mukherjee, Ld.P.P., Mr. Prodipta Kr. Ganguly.
...for the State.
Mr. Pritam Majumdar.
...for the de-facto complainant. It is submitted on behalf of the petitioner that he is being falsely implicated in the series of cases.
Learned Public Prosecutor submits that the petitioner is one of the conspirators in manufacturing forged and fake documents for providing appointments of the Indian Railways. The conspirators dishonestly have uploaded a fake website for the purpose duping of innocent job seekers and have misappropriated large sums of money through such criminal activities. 2 Report be filed disclosing the progress of investigation in the matters including the number of cases already pending against the petitioner. Explanation should also be enclosed why the petitioner has not been shown arrested in the criminal cases which disclose his complicity of the said crimes.
Let this matter appear on Tuesday (27.11.2018). Xerox photostat plain copy of this order countersigned by the Assistant Registrar (Court) be given to the learned Advocate appearing for the State on usual undertaking. (Ravi Krishan Kapur, J.) (Joymalya Bagchi, J.)