Nalini Chidambaram vs Central Bureau Of Investigation
2022 Latest Caselaw 7910 Cal

29.11.2022

Ct. 03 Amalranjan IN THE HIGH COURT AT CALCUTTA CRIMINAL MISCELLANEOUS JURISDICTION APPELLATE SIDE

CRM 1946 of 2019

Nalini Chidambaram Vs.

Central Bureau of Investigation

In Re: An application for bail under Section 438 of the Code of Criminal Procedure, 1973.

In Re: Nalini Chidambaram ...Petitioner

Mr. Sandipan Ganguli, Sr. Adv. Mr. S. Chowdhury Mr. S. Banerjee Mr. Krishnapada Mukherjee Mr. S. Mukherjee ... for the petitioner Ms. Chandrayee Alam Mr. Amajit De ...for the CBI

Re: CRAN/2/2022

Having heard learned counsel for the parties and after

considering their submissions, we dispose of this application

by modifying the order dated 24th February, 2022 by directing

that the accused shall be personally present at the time of

framing of the charge, recording of her oral evidence, during

the procedure under Section 313 of the Criminal Procedure

Code, delivery of judgment and order /sentence or any other

specific occasion when the learned trial court shall require

her presence. Save as aforesaid, she shall not be required to

attend the court proceedings on every date of hearing as

directed by the order dated 24th February, 2022.

The application is, accordingly, disposed of.

( Biswaroop Chowdhury, J. ) ( I.P. Mukerji,J. )