RAHIMA BEGUM LASKAR Vs. CBI

JUDGEMENT

(1.) Heard Mr. Taher Ahmed Choudhury, learned counsel appearing for the accused-applicant. Also heard Mr. B. Majumder, learned Dy. SGI appearing for the respondent-CBI.

(2.) This is an application filed under Sec. 438 of Cr.P.C. for granting anticipatory bail to the accused, namely Mst. Rahima Begum Laskar on apprehension of her arrest by the Investigating Officer in connection with CBI Case No.RC0202023A0009 dtd. 13/3/2023 lodged at CBI Police Station, ACB, Shilong for allegedly committing offence under Sec. 406/420/34 of the IPC.

(3.) The complaint was lodged by one Md. Kutub Ali stating inter alia that being one of the Board of Directors of Win India Construction and Real Estate Pvt. Ltd., the accused-applicant cheated many people including the complainant. The complainant had invested some money in the said company, but it was not refunded back to him and at present there is no existence of the said company. On the basis of the above allegation, initially a case was lodged at Kailashahar P.S. of Tripura being case No.178/2011. Thereafter, in pursuance of the direction passed by this Court, the case has been handed over to CBI. CBI lodged the FIR against the accused in the year 2023.