ARNAB CHAKRABORTY Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) THIS application for grant of bail has been filed by Sri Arnab Chakraborty in respect of Special Case (P.C Act) No. 03 of 2014 arising out of West Agartala Police Station Case No. 156 of 2014 under Section 120(B)/403/409/420/468/471/477(A) of IPC.

(2.) IT will be pertinent to mention that there are number of cases registered against the accused -petitioner, Arnab Chakraborty. As far as the present case is concerned this is a case in which he is an accused along with his wife, Sanghita Chakraborty and mother, Kajal Rani Chakraborty. Investigation is also going on against the Binoy Das and one Sri Rajib Das Gupta who has been declared to be an absconder. In this case it is alleged that the accused -petitioner has misappropriated Rs. 11.72 lakhs by forging the signatures of various officials. Another case being West Agartala P.S Case No. 180 of 2014 has been registered against the petitioner and 5/6 other persons in which the misappropriated amount is stated to be Rs. 38.49 lakhs. There is still another case being West Agartala P.S Case No. 60 of 2015 in which the misappropriated amount is stated to be Rs. 3.19 crores. Another case has been registered against the petitioner on 27.05.2015 for having disproportionate assets.

(3.) THE accused -petitioner has been behind bars for 290 (two hundred ninety) days. Earlier, I had rejected the bail application of the accused -petitioner but at that time I was given the impression that there is only one case and the total embezzlement is more than three crores. Now, it has turned out that there are three cases of embezzlement and one case is of disproportionate assets.