Calcutta High Court (Appellete Side)
Tapan Kumr Paul vs The State Of West Bengal on 14 December, 2011
Author: Kanchan Chakraborty
Bench: Kanchan Chakraborty
1 07 14.12.2011
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s.d. C.R.M 13338 of 2011 Tapan Kumr Paul-Vs- The State of West Bengal In re : Application under section 439 of Code of Criminal Procedure filed on 8th December, 2011 in connection with Arambag P. S. Case No. 662 dated 17-11-2011 corresponding to G. R. Case No. 1498/11 under sections 419/420/34 of the Indian Penal Code.
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In the matter of : Tapan Kumar Paul ......petitioner.
Mr. Asok Biswas ......for the petitioner. Mr. Binoy Kumar Panda .....for the State.
The petitioner is seeking bail under Section 439 Cr. P. C. in connection with the case relating to an offence punishable under Sections 419/420/34 of the Indian Penal Code registered under Arambagh Police Station Case No.662 dated 17-11-2011.
The petitioner/accused Tapan Kumar Paul, an accused arrested in connection with Arambagh P. S. Case No. 662 dated 17- 11-11.
The allegations and aspirations attributed to this petitioner are that he and the co-accused Aloke Ghosh mis-represented themselves as doctor and Superintendent of Arambagh S. D. 1 2 hospital. Aloke Ghosh promised a job to the daughter of one Shyamal Mete in exchange of Rs. 15,000/- . Rs.15,000/- was paid by Shyamal Mete to Aloke Ghosh. Thereafter, Aloke Ghosh and Tapan Paul are found missing. Shyamal Mete was cheated and accordingly a case was initiated against this man and Aloke Ghosh. This accused was arrested in connection with this case on 22-11-11. The co- accused has not yet arrested. It is too early to grant bail. The investigation is going on in full swing.
Having heard the learned advocate appearing on behalf of the petitioner as well as the learned advocate appearing on behalf of the State and having considered the materials in the case diary, I find it expedient not to allow the petitioner's prayer for bail. Therefore, the prayer for bail is rejected at this stage.
The application for bail is, thus, disposed of. Criminal Section is directed to supply urgent certified copy of this order to the petitioner upon compliance of necessary formalities.
( Kanchan Chakraborty, J. ) 2 3 3