Chattisgarh High Court
Smt. Chirasree Sengupta And Ors vs State Of Chhattisgarh 38 Wps/4200/2012 ... on 18 May, 2018
Author: Manindra Mohan Shrivastava
Bench: Manindra Mohan Shrivastava
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRCA No. 133 of 2018
1. Smt. Chirasree Sengupta W/o Utpal Sengupta Aged About 31 Years R/o 233
Phase Ii Getanjali City, Behind S. E. C. L. Police Station Sarkanda, Bilaspur
Working As ( Director) Of Sahara Samay Web Portal, Registered Under M. S.
M. E. Delhi, Delhi
2. Vijay Kumar Sharma S/o Late S. Krishna Aged About 49 Years R/o 177/10,
Sindhi Toptdara, Ajmer, District Ajmer, Rajsthan, District : Ajmer, Rajasthan
3. Manish Shukla S/o R. B. Shukla Aged About 36 Years R/o Sarswati Nagar,
Ward No. 4 Pendra Road P. S. Gourella, District Bilaspur Chhattisgarh,
District : Bilaspur, Chhattisgarh
4. Utpal Sengupta S/o Uttam Sengupta Aged About 31 Years R/o 233 Phase Ii
Getanjali City, Behind S. E. C. L. Bilaspur P. S. Sarkanda, Bilaspur
Chhattisgarh, District : Bilaspur, Chhattisgarh
---- Petitioner
Versus
State Of Chhattisgarh Through Station House Officer, Police Station Tarbahar
Bilaspur District Bilaspur Chhattisgarh, District : Bilaspur, Chhattisgarh
---- Respondent
For Applicants : Shri Hemant Gupta, Advocate For State : Shri Dhiraj Wankhede, Govt. Advocates For Objector : Shri Pragalbh Sharma with Ms. Neha Gupta, Advocates Hon'ble Shri Justice Manindra Mohan Shrivastava Order On Board 18/05/2018 Learned counsel for the applicants has placed before this Court various orders passed in CrMP No.917/2017. He submits that the interim order passed on 27/02/2018, was not continued on subsequent dates. Therefore, the applicants are apprehending that now, they are likely to be arrested.
2. Whether the interim order is continuing or not, it would not be proper for this Court to comment upon. Considering that there was already an interim order passed in favour of the applicants / petitioners in CrMP No.917/2017, this Court is not inclined to entertain this application at this stage. This bail application is accordingly dismissed.
Sd/-
( Manindra Mohan Shrivastava ) Judge Deepti