The Code Of Criminal Procedure; vs In Re. : Kushal Agarwal
2022 Latest Caselaw 587 Cal

15.02.2022 Court No.32 rpan / 219 C.R.M. 7164 of 2021

In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure;

And In Re. : Kushal Agarwal

- Petitioner

Mr. Siddhartha Luthra, Sr. Adv. (through v.c.), Mr. Milan Bhattacharya, Sr. Adv. (through v.c.), Mr. Sandipan Ganguly, Sr. Adv., Mr. Debasish Roy, Mr. Nilay Sengupta, Mr. Sabyasachi Banerjee, Mr. Ayan Bhattacharya, Mr. Ankit Agarwala, Mr. Rudradipta Nandy, Mr. Mithun Singh, Mr. Sujit Banerjee ...for the Petitioner.

Mr. Saswata Gopal Mukherjee, Ld. P.P., Mr. Sudip Ghosh, Ms. Sonali Das ...for the State.

Mr. Kalyan Bandopadhyay, Sr. Adv., Mr. Ajay Agarwal, Mr. Somopriyo Chowdhury, Mr. Sanket Sarangi, Mr. Arka Banerjee ....for the De Facto Complainant.

Learned senior advocates appearing for the respective

parties have concluded their submissions. Judgment is

reserved.

(Sugato Majumdar, J.) (Tapabrata Chakraborty, J.)