DEBJANI MUKHERJEE Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The petitioner stands accused along with several other persons under Sections 120B/420/409 of the Indian Penal Code, 1860 read with Sections 4 and 6 of the Prize Chits & Money Circulation Schemes (Banning) Act, 1978, in RC Case No. 06/S/2014 which corresponds to T.R.No.84 of 2014, pending before the Learned Chief Metropolitan Magistrate, Kolkata. In this application the petitioner prays for being enlarged on bail.

(2.) We have heard Mr. Chatterjee, Learned Advocate for the petitioner and Mr. Dastoor, Learned Additional Solicitor General for the CBI.

(3.) The petitioner contends that she was arrested on April 22, 2013 and since then has been in custody. However, CBI contends that such arrest was in connection with some other criminal case. In so far as the present case is concerned, the petitioner was apprehended on June 14, 2014. Thus admittedly, the petitioner is in custody for more than seven years.