Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs 1. Ashimananda Mridha And 2. Sujoy ... on 2 August, 2017
Author: Dipankar Datta
Bench: Dipankar Datta
1 02.8.2017 C.R.M. 5997 of 2017 Rejected 262 ML Sc In the matter of : An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 23rd June, 2017.
And In the matter of : 1. Ashimananda Mridha and 2. Sujoy Joddar @ Sujoy Jodder.
Petitioners Mr. Tirthankar Das Mr. Satadru Lahiri.
..... For the Petitioners
Mr. Saswata Gopal Mukherjee
Mr. Debajyoti Deb.
...... For the State
Apprehending arrest in course of investigation of Hingalganj Police Station FIR No. 32 dated 09.03.2017 under sections 420/406/409/120B of the Indian Penal Code, the petitioners have applied for anticipatory bail.
We have heard learned advocates for the parties and perused the materials in the case diary. It appears that the petitioners who are the technical person attached to the panchayat, are accused of misappropriation of public money in excess of Rs.2,00,000/- in connection with a scheme for excavation of canal. Considering the seriousness of the allegation under investigation and the level of complicity of the petitioners, as revealed from the case diary, we are of the considered opinion that their custodial interrogation is necessary for effective and meaningful progress of investigation of the FIR and that they are not entitled to direction as prayed for in the application.
The application, thus, stands rejected.
(Dipankar Datta, J.) (Debi Prosad Dey, J.)