Basudeb Bagchi @ Basudeo Bagchi vs Directorate Of Enforcement ...
2026 Latest Caselaw 2816 Jhar

Jharkhand High Court

Basudeb Bagchi @ Basudeo Bagchi vs Directorate Of Enforcement ... on 8 April, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

                                                    2026:JHHC:9986




    IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Cr.M.P. No. 1948 of 2020
                               ------

1. Basudeb Bagchi @ Basudeo Bagchi, Aged about 64 years, son of late

Nirendra Nath Bagchi, Director, M/s Prayag Infotech High Rise Ltd.

having registered office at P-45, Bhupan Roy Road, Bihala, P.O. & P.S.

Behala, Kolkata-34 (West Bengal).

2. Avik Bagchi, Aged about 36 years, son of Sri Basudeo Bagchi,

Director, M/s Prayag Infotech High Rise Ltd. having registered office

at P-45, Bhupan Roy Road, Bihala, P.O. & P.S. Bihala, Kolkata-34 (West

Bengal). ... Petitioners

Versus

Directorate of Enforcement (Prevention of Money Laundering Act) Sub

Zonal Office at Ranchi Pee Pee Compound, P.O. Doranda, P.S. Hindpiri,

District-Ranchi. ... Opp. Party

With

1. Basudeb Bagchi @ Basudeo Bagchi@ Basudev Bagchi, Aged about 64

years, son of late Nirendra Nath Bagchi, Director, M/s Prayag

Infotech High Rise Ltd. having registered office at P-45, Bhupan Roy

Road, Bihala, P.O. & P.S. Behala, Kolkata-34 (West Bengal).

2. Avik Bagchi, Aged about 36 years, son of Sri Basudeo Bagchi,

Director, M/s Prayag Infotech High Rise Ltd. having registered office

at P-45, Bhupan Roy Road, Bihala, P.O. & P.S. Bihala, Kolkata-34 (West

Bengal).

... Petitioners

2026:JHHC:9986

Versus

Directorate of Enforcement (Prevention of Money Laundering Act)

Sub Zonal Office at Ranchi Pee Pee Compound, P.O. Doranda, P.S.

Hindpiri, District-Ranchi. ... Opp. Party

CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioner : Mr. Amit Sinha, Advocate For the Opp. Party : Mr. Amit Kumar Das, Advocate

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06/Dated: 8th April, 2026

1. Based upon the mentioned memo, these cases have been listed under

the heading "Orders (Withdrawal of Cases)" vide office note dated

07.04.2026.

2. Mr. Amit Sinha, learned counsel appearing for the petitioners in both

the cases has sought for leave of this Court to withdraw the instant

petitions.

3. Such submission has been made in the presence of Mr. A.K. Das,

learned counsel for the Enforcement Directorate.

4. Accordingly, both the matters, i.e., Cr.M.P. No. 1948 of 2020 & Cr.M.P.

No. 1736 of 2020 are dismissed as withdrawn, and as such disposed

of.

(Sujit Narayan Prasad, J.)

8th April, 2026 Samarth