Calcutta High Court (Appellete Side)
Amit Ruia And Anr vs State Of West Benga And Anr on 14 August, 2023
IN THE HIGH COURT AT CALCUTTA 14-08-2023 Criminal Revisional Jurisdiction Subha Item no. 36 CRR 2936 of 2023 Ct no.34 Amit Ruia and anr.
-versus-
State of West Benga and Anr.
Mr. Sandipan Ganguly, Sr. Advocate Mr. Karan Dudhwewala ....for the petitioners.
Mrs. Faria Hossain Mrs. Baisali Basu ....for the State.
Petitioners are directed to serve a copy of the revisional application upon Mrs. Baisali Basu, learned advocate who ordinarily appears on behalf of the State. Her appointment may be regularized by the concerned authorities in due course.
Petitioners are also directed to serve copy of the revisional application upon the opposite party no. 2 by speed post with acknowledgement due and file affidavit of service on the next date fixed for hearing.
In view of the nature of allegations made in the FIR, I am of the opinion that the revisional application is required to be heard out on merits.
Accordingly, let the revisional application appear under the heading "Contested Application" in the combined monthly list of December, 2023.
There shall be a stay of the proceedings till 22nd December, 2023 subject to the condition that the petitioners would be allowed 2 to operate the bank A/c. No. 50100173563478 maintained with the HDFC Bank, Kasba Branch subject to the sum of Rs.11 lakhs being kept attached for the purposes of Bhowanipore P. S. Case No. 139 dated 15.07.2023. The concerned Manager of the bank is directed to allow the petitioners to operate the account by attaching a segregated sum of Rs.11 lakhs for the purposes of this case.
All concerned parties are to act in terms of a copy of this order duly downloaded from the official website of this court.
[Tirthankar Ghosh, J]