Calcutta High Court (Appellete Side)
Criminal Procedure vs In Re : Basab Ghosh on 18 February, 2019
1 18.02.201916
sdas C.R.M. 6756 of 2018 In Re : An application for anticipatory bail under Section 438 of the Code of Criminal Procedure.
And
In Re : Basab Ghosh ..... petitioner
Ms. M. Sharma
.......for the petitioner
Mr. Avishek Sinha
..... for the State
Mr. Kausik Chanda, learned A.S.G.,
Mr. Arinban Mitra
..... for the opposite party
Learned Counsel appearing for the petitioner submits that his mobile phone does not have a keypad lock.
Learned Additional Solicitor General as well as learned Counsel appearing for the State submit that CFSL officials were unable to retrieve electronic records from the mobile phone as the password was not provided to them.
Under such circumstances, we consider it imperative that the petitioner meets the officials of CFSL and renders necessary assistance as required for retrieval of materials on the mobile phone. Investigating agency shall notify the petitioner with regard to the date and time when he shall meet the officials of CFSL for assisting the 2 investigation and the petitioner shall respond to the same and report in that regard shall be filed on the next date of hearing.
Let this matter appear along with CRM 650 of 2019 on 11th March, 2019.
Subject to the co-operation of the petitioner as aforesaid to the investigation of this case, interim order shall continue till 15th March, 2019 or until further orders, whichever is earlier and the petitioner shall not be arrested without the leave of the Court till that date.
Personal appearance of the investigating officer is noted and he is directed to be personally present in Court on the next date of hearing.
Let photostat plain copy of this order, duly countersigned by Assistant Registrar (Court), be given to the State on usual undertaking.
(Manojit Mandal, J.) (Joymalya Bagchi, J.)