(Formerly Titan Industries ... vs State Of West Bengal & Ors
2021 Latest Caselaw 5343 Cal

04.10.2021                IN THE HIGH COURT AT CALCUTTA
Item No.30                 CRIMINAL REVISIONAL JURISDICTION
 Ct.No.34
   dc.
                                    C.R.R. 692 of 2020
                                   (Via Video Conference)

                               Titan Company Limited
                          (formerly Titan Industries Limited)
                                         versus
                                State of West Bengal & Ors.

             In Re: An Application under Section 482 read with Section
             401 of the Code of Criminal Procedure, 1973.


             Mr. Sandipan Ganguly, Sr. Adv.,
             Mr. Somopriyo Chowdhury,
             Mr. Pratik Shanu                ... For the Petitioner.

             Mr. S. G. Mukherjee, Ld. P.P.,
             Mr. Arijit Ganguly                 ... For the State.


                   Mr. Ganguly, learned senior advocate appearing for the

             petitioner emphasises on release of seized gold ornaments

             which were the subject matter of the sessions case. According

             to the learned senior advocate, the seized materials have been

             retained, as two of the accused persons are absconding.

             According to the petitioner, as the trial has concluded and

             ended in conviction, further retention of the gold ornaments

             on   bond     is     detrimental     to   the    business   of   the

             petitioner/Company. Learned senior advocate to that extent,

             relies upon the following judgments of the Hon'ble Supreme

             Court.

                   (i)    Sunderbhai Ambalal Desai Vs. State of Gujarat

                          reported in (2002) 10 Supreme Court Cases 283,

                   (ii)   General Insurance Council And Others Vs. State

                          of Andhra Pradesh And Others reported in (2010)

                          6 Supreme Court Cases 768,
                          2




     (iii)    Manjit Singh Vs. State reported in 2014 SCC

              OnLine Del 4652.


     An accommodation has been sought for on behalf of

Mr. Mukherjee, learned Public Prosecutor.

     List this matter under the heading "For Orders" on

05.10.2021

.

(Tirthankar Ghosh, J.)