TANUSHRI MITRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application for recalling of the order dated 11th January, 2021 passed by this Court in CRM No.8638 of 2019 thereby cancelling interim bail granted to the petitioner by the learned Chief Judge, City Sessions Court in Criminal Misc Case No.347 of 2019 arising out of GR Case No.1712 of 2018 and Shakespeare Sarani P.S Case No.311 dated 9th December, 2018 under Sections 420/406/120B of the Indian Penal Code vide order dated 5th July, 2019.

(2.) Before dealing with the contention raised by the petitioner in the instant application it is necessary to refer the following facts:-

(3.) Shakespeare Sarani P.S Case No.190 of 2018 dated 16th July, 2018 under Section 420/406/409/120B of the Indian Penal Code was registered against the petitioner on allegation that the petitioner in association with other persons started a business of providing job and higher educational facilities in Canada and other foreign countries for the students and job seekers. In this way the petitioner and her associates took huge amount of money from different persons, but they failed to provide them with any kind of job or higher education facility in foreign countries. Thereby they cheated the innocent students and job seekers and committed criminal breach of trust and misappropriated the money of the said candidates in connivance and conspiracy with each other.