Calcutta High Court (Appellete Side)
Neha Kajaria vs The State Of West Bengal & Anr on 24 March, 2022
IN THE HIGH COURT AT CALCUTTA
CRIMINAL REVISIONAL JURISDICTION
APPELLATE SIDE
PRESENT:
THE HON'BLE JUSTICE TIRTHANKAR GHOSH
CRR 1348 of 2020
With
CRAN 1 of 2020
Neha Kajaria
-Vs.-
The State of West Bengal & Anr.
For the petitioner : Mr. Ayan Bhattacherjee,
Mr. Indrajit Adhikari,
Mr. Sharequl Haque,
Mr. Md. Zohaib Rauf,
Mr. Aditya Ratan Tiwary,
Mr. Amitabrata Hait,
Mr. Suman Majumder.
For the State : Mr. Saswata Gopal Mukherjee, Ld. P.P.,
Mr. Sudip Ghosh,
Mr. Apurba Kumar Dutta,
Mr. Bitasok Banerjee.
Heard on : 02.07.2021, 06.07.2021, 12.07.2021,
19.07.2021, 26.07.2021, 28.07.2021,
30.07.2021, 02.08.2021, 06.08.2021,
13.08.2021, 27.08.2021, 14.09.2021,
29.11.2021, 24.12.2021, 17.01.2022,
19.01.2022, 17.01.2022, 09.02.2022,
17.02.2022, 18.02.2022, 28.02.2022,
& 03.03.2022.
Judgment on : 24.03.2022
2
Tirthankar Ghosh, J:-
The present revisional application has been preferred for de-freezing
three bank accounts of the petitioner being (i) A/c No. 02401000132198
maintained with HDFC Bank, Worli-Sandoz House, Dr. A.B. Road, Worli,
Mumbai 400018; (ii) SB A/c No. 06931000022753 maintained with HDFC
Bank, Park Street Branch, Kolkata; (iii) SB A/c No. 083100710400225
maintained with Tamilnad Mercantile Bank, N.S. Road Branch, Kolkata and (iv)
DP Account being DP A/c No. 38240146 (DP Id No. IN301549) maintained with
HDFC Bank which was seized in connection with Ballygunge Police Station
Case No. 27 dated March 1, 2019 under Sections
420/406/467/468
/471/477A/120B of the Indian Penal Code.
Pursuant to the application being heard, a report was called for through
the Investigating Officer of the case and the said Officer filed a report dated 1 st
March, 2022 before this Court. The report, inter alia, contends that the
complicity of the petitioner, namely, Neha Kajaria is to the extent of Rs.
8,28,300/- (Rupees Eight Lakh Twenty Eight Thousand and Three Hundred
only) which was the alleged amount paid for purchase of 27,610 shares of M/s.
Shishir Exports Pvt. Ltd. vide cheque No. 004854 drawn on HDFC Bank Ltd.,
Stephen House Bank, Kolkata and credited to the bank account of Neha
Kajaria in the respective accounts. The report also reflects that except above
mentioned amount no other amount was credited to the bank account of Neha
Kajaria.
In view of the report, I am of the opinion that the petitioner would ensure
a sum of Rs. 8,28,300/-(Rupees Eight Lakh Twenty Eight Thousand and Three
Hundred only) by way of fixed deposit, which would be attached for the
purposes of this case and thereafter she may be allowed to operate her
accounts.
Accordingly, liberty is granted to the petitioner to take out an application
before the learned Magistrate in seisin of the instant case by providing
documents relating to bank accounts being (i) A/c No. 02401000132198
maintained with HDFC Bank, Worli-Sandoz House, Dr. A.B. Road, Worli,
Mumbai 400018; (ii) SB A/c No. 06931000022753 maintained with HDFC
Bank, Park Street Branch, Kolkata; (iii) SB A/c No. 083100710400225
maintained with Tamilnad Mercantile Bank, N.S. Road Branch, Kolkata and (iv)
DP Account being DP A/c No. 38240146 (DP Id No. IN301549). The learned
Magistrate will assess only to the limited extent as to whether the petitioner
happens to be the account holder in the said account and after ensuring the
aforesaid sum of Rs.8,28,300/- (Rupees Eight Lakh Twenty Eight Thousand
and Three Hundred only), which would be attached for the purposes of this
case, would allow the petitioner to operate the aforesaid accounts.
The revisional application being CRR 1348 of 2020 is, thus, disposed of.
Pending application, if any, is consequently disposed of.
All parties shall act on the server copy of this judgment duly downloaded
from the official website of this Court.
Urgent Xerox certified photocopy of this judgment, if applied for, be given
to the parties upon compliance of the requisite formalities.
(Tirthankar Ghosh, J.)
