AMITABHA DUTTA Vs. STATE

JUDGEMENT

(1.) By this application under Sec. 438 Cr.P.C, petitioner has prayed for anticipatory bail as he apprehends arrest in connection with South Post Police Station Case No. 382/98 under Sections 120B/420/468/471/477A I.P.C.

(2.) Petitioner is stated to be an employee in the Accounts Dep ment of the "Time Office of Hindustan Lever Limited now posted at 83, Garden Reach Road, Calcutta-700 024".

(3.) Case of the petitioner is that Hindustan Lever Employees' Co-operative Credit Society was formed by the employees of the said company and its affairs are being managed by the representatives of the worders thereof elected periodically. Being requested, petitioner assisted the said Society to prepare its balance-sheet along with its auditors and others.