(1.) Leave Granted.
(2.) The present Appeals have been preferred by the investigating agency against the judgment(s) and order(s) dtd. 9/11/2022 passed by the High Court of Calcutta in CRM No. 9431/2019 and CRM No. 407 of 2021 whereby the Respondent(s), six in number came to be released on bail, in connection with CBI Case No. RC4/S/2010[Hereinafter 'Subject FIR'.] - Kol registered at P.S. CBI/SCB/Kolkata on 9/6/2010. Similarly, relying upon the very same order, the High Court vide order dtd. 28/2/2023 released eleven accused on bail in CRM (DB) 382 of 2023 and CRM (DB) 441 of 2023. Thereafter, one more accused came to be released on bail by the High Court vide order dtd. 13/6/2023 in CRM (DB) 2229 of 2023.
(3.) The backdrop in which the High Court granted bail to the accused respondents in the lead matter, which is the principal judgment under challenge before us, is narrated succinctly as follows:
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