Calcutta High Court (Appellete Side)
406/420/120B Of The Indian Penal Code vs In Re : Bibek Mukherjee & Anr on 3 March, 2020
1
03.03.2020
37
sdas
rejected
C.R.M. 1492 of 2020
In Re:- An application for anticipatory bail under Section 438 of the Code
of Criminal Procedure filed on 10.02.2020 in connection with Sutahata
Police Station Case No. 406 of 2019 dated 09.12.2019 under Sections
406/420/120B of the Indian Penal Code.
And In Re : Bibek Mukherjee & Anr. ..... petitioners Mr. Arijit Das ... for the petitioner Mr. Shiladitya Banerjee ... for the State Having considered the materials on record and bearing in mind prima facie involvement of the petitioners in inducing the innocent individuals to part with money on the false promise of giving employment and as they had not refunded the misappropriated money as assured by them, we are of the opinion that this is not a fit case to grant anticipatory bail.
Accordingly, prayer for anticipatory bail is rejected. (Suvra Ghosh, J.) (Joymalya Bagchi, J.) 2