Calcutta High Court (Appellete Side)
Directorate Of Enforcement vs The State Of West Bengal & Ors on 28 July, 2023
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
28.07.2023 IN THE HIGH COURT AT CALCUTTA Item No.98 CRIMINAL REVISIONAL JURISDICTION Ct.No.34 dc.
C.R.R. 1413 of 2021 Directorate of Enforcement versus The State of West Bengal & Ors.
In Re: An Application under Sections 397 and 401 read with Section 482 of the Code of Criminal Procedure, 1973. Mr. Samrat Goswami ... For the Petitioner. Mr. S. G. Mukherjee, Ld. P.P., Mr. Rudradipta Nandy, Ms. Debjani Sahu ... For the State. Mr. Sabyasachi Banerjee, Mr. Anirban Guhathakurta, Mr. Avijit Chowdhury ... For the Opposite Party No.2.
The Assistant Director of Enforcement Directorate viz., Nirmal Kr. Mosha at whose instance the case was registered by the CID and which initially alleged that there were seal of the Enforcement Directorate being forged would appear personally with a report regarding the steps taken after the communication was received from the I.O. of the case belonging to the Economic Offences Wing, CID, West Bengal on 18.05.2023.
List this revisional application under the heading "To Be Mentioned" on 01.08.2023.
The documents submitted by Mr. Mukherjee, learned Public Prosecutor be kept on record.
All concerned parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Tirthankar Ghosh, J.)