KAVITA YADAV KEWALRAMANI Vs. STATE OF WEST BANGAL

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned senior counsel/counsel appearing for the appellant, State and the complainant - Vijay Sham Mahtani. The offences alleged against the appellant are under Ss. 120B, 406, 409, 420 and 24 of the Indian Penal Code and primarily relate to disputes arising out of financial transactions. On going through the materials disclosed, we are satisfied that the appellant is entitled to pre-arrest bail. She is the sister of the main accused. There is no specific allegation that she is not cooperating with the investigating agency. Though, stand of the learned counsel for the State is that she is not cooperating with the investigation, it is not in dispute that she has attended the investigating officer all through, whenever called. In such circumstances, we do not think custodial interrogation of the appellant is necessary.

(3.) We, accordingly, set aside the impugned order and direct that in the event the appellant is arrested in connection with FIR No.182/2021 dtd. 8/12/2021 registered with Charu Market Police Station, Kolkata, she shall be released on bail on such terms and conditions the concerned Court may consider fit and proper. The appeal stands allowed in the above terms. Pending application(s), if any, shall stand disposed of.