Calcutta High Court (Appellete Side)
Circulation Schemes (Banning) Act vs In Re: Santanu Chowdhury on 30 November, 2018
1 30.11.2018 44 sdas interim bail C.R.M. 4816 of 2018 with CRAN 3307 of 2018 In Re: An application under Section 439 of the Code of Criminal Procedure filed on 12.07.2018 in connection with Lake Town P.S. Case No. 102 dated 14.04.2014 under Sections 406/409/420/511/109/112/114/115/117/120B/34 of the Indian Penal Code and added Section 4/6 of the Prize Chits and Money Circulation Schemes (Banning) Act.
And In Re: Santanu Chowdhury ...Petitioner with CRM 12189 of 2017 In Re : Pramatha Nath Manna Mr. Younush Mondal ... for the petitioner (in CRM 4816 of 2018) Mr. Milon Mukherjee, Sr. Adv., Mr. Debangsu Bhattacharjee, Mr. Tirthankar Dhali ... for the petitioner (in CRM 12189 of 2017) Mr. Kaushik Chanda, ld. Addl. Solicitor General, Mr. Anirban Mitra, Ms. Hasi Saha, Mr. Amajit De ..... for the C.B.I. In Re : CRAN 3307 of 2018 Learned Counsel appearing for the petitioner submits that mother of his client has expired on 20th November, 2018 and has filed 2 an application for interim bail being CRAN 3307 of 2018 to attend sradh ceremony on 4th December, 2018.
In view of nature of the prayer sought for on behalf of the petitioner who treat the application for interim bail on day's list on humanitarian grounds and take it up for hearing.
Learned Additional Solicitor General does not raise objection in the event petitioner is permitted to attend the sradh ceremony only.
In view of the aforesaid facts and on humanitarian grounds only we direct that the petitioner may be released on interim bail for the purpose of attending sradh ceremoney of his mother which is scheduled to be held on 4th December, 2018 and after attending the sradh ceremony he shall surrender before the trial court by 10th December, 2018.
Accordingly, we direct that the petitioner shall be released on interim bail upon furnishing a bond of Rs.20,000/-(Rupees Twenty Thousand only) with two sureties of like amount each, one of whom must be local, to the satisfaction of the trial court and on condition that he shall not leave the jurisdiction of Lake Town police station while he shall be on interim bail except for reporting the Investigating Officer, Md. Akbar Iqbal, C.G.O. Complex on every alternate day till he surrenders before the trial court on 10th December, 2018. He shall not intimidate the witnesses or tamper with evidence in any manner whatsoever until further orders and in the event he fails to do so, the trial court shall be at liberty to cancel his bail without further reference to this Court.
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In Re : CRM 4816 of 2018 & CRM 12189 of 2017 Affidavit-in-opposition be filed by 14th December, 2018. Let this matter appear on 19th December, 2018. (Ravi Krishan Kapur, J.) (Joymalya Bagchi, J.)