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Calcutta High Court (Appellete Side)

Section 58B And Subsection (5A) Of The ... vs In Re:- Amar Dam on 1 February, 2019

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01.02.2019

jb.

CRM No. 134 of 2019 Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 4th January, 2019 in connection with Berhampore Police Station No. 1115/2016 dated 18.11.2016 under Sections 406/420/120B of the Indian Penal Code and under Section 58B and subsection (5A) of the R.B.I. Act, 1949.

                         And
                  In Re:- Amar Dam
                                                                        ... Petitioner

                  Mr. Arindam Roy                .. for the petitioner



                  Mr. Swapan Banerjee
                  Mr. Suman De                    .. for the state




                  The   petitioner   seeks   anticipatory   bail     in   connection   with

Berhampore Police Station No. 1115/2016 dated 18.11.2016 under Sections 406/420/120B of the Indian Penal Code and under Section 58B and subsection (5A) of the R.B.I. Act, 1949.

It is fairly submitted on behalf of the State that the investigation has resulted in a final report being filed without any charges being pressed against any person.

In such view of the matter, C.R.M. 134 of 2019 is disposed of without any order but with liberty to the petitioner to apply afresh if any fresh investigation out of this complaint is directed and the petitioner reasonably apprehends arrest in connection with the same complaint.

A certified copy of this order be immediately made available to the petitioner subject to compliance with all requisite formalities.

(Suvra Ghosh, J.) (Sanjib Banerjee, J. ) 2