ENFORCEMENT DIRECTORATE Vs. PARTHA CHATTERJEE

JUDGEMENT

(1.) The Assistant Director, Enforcement Directorate, Kolkata Zonal Office has filed the instant criminal revision challenging legality, validity and propriety of two orders dtd. 23/7/2022 passed by the learned Chief Metropolitan Magistrate (in charge), Calcutta subsequent to rejection of an application for bail filed by the accused/opposite party herein.

(2.) The learned Magistrate rejected the prayer for bail moved on behalf of the opposite party on the ground that a case under the PML Act is triable by the Special Court and the learned Magistrate had no jurisdiction to entertain the application for bail of the accused. The accused was remanded to the custody of the E.D. till 25/7/2022.

(3.) The learned Advocate for the accused persons files a petition u/s 41(D) Cr.P.C. praying for allowing an Advocate to accompany the accused person during investigation.