Calcutta High Court (Appellete Side)
Dated 17.07.2017 Under Sections ... vs In Re : Prasun Biswas & Ors. - on 26 February, 2019
1 26.02.2019Ct. No. 28
50 pk CRM No. 2085 of 2019 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 18.02.2019 in connection with Electronics Complex P.S. Case No. 73 dated 17.07.2017 under Sections 418/420/406 of the Indian Penal Code.
And
In Re : Prasun Biswas & Ors. - petitioners
Mr. Sandipan Ganguly, Sr. Adv.,
Mr. Rajiv Kumar for the petitioners
Mr. Debajyoti Deb for the State
Mr. Somopriyo Chowdhury,
Mr. Avishek Bhandari for the de facto complainant
The petitioners submit that they have outstanding dues to the tune of Rs. one crore and odd payable from the de facto complainant.
Learned lawyer for the de facto complainant denies and disputes such allegation and submits that such claim, even if accepted, cannot justify the wrongful conduct of the petitioners in withholding the set-top boxes.
Petitioners shall meet the investigating officer of the case and disclose the number of set-top boxes which are held by them and payments, if any, made by them in respect thereof to the de facto complainant.
Report in that regard shall be filed on the next date fixed for hearing. 2 The petitioners shall not be arrested in connection with this case for a period of three weeks or until further orders, whichever is earlier on condition that they shall meet the investigating officer of the case twice in a week.
List the matter two weeks hence.
(Manojit Mandal, J.) (Joymalya Bagchi, J.)