DEBA PRITAM MAJUMDAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This is an application under section 439 of the Criminal Procedure Code, 1973.

(2.) The petitioner is an accused in S.P.E. Case No. 08 of 2014 corresponding to R.C. Case No. 13/S/2014 on the file of learned Special C.J.M., C.B.I., Bhubaneswar charge-sheeted under Sections 120-B/420/409 of the I.P.C. and Sections 4, 5 and 6 of the Prize Chit Money Circulation Scheme Banning Act, 1978.

(3.) Originally, two cases were registered, one as Baliapal PS. Case No. 84 of 2013 and the other as Kalimela P. S.Case No. 65 of 2013 for the alleged offences as aforesaid with the allegation that the officials and the agents of one M/s. Remac Reality India Ltd. with its Head Office at Kolkata collected huge amount of public deposits illegally by floating different alluring schemes promising high returns within a short span of time, but ultimately the depositors were cheated not being given with assured returns. Subsequently, the investigation of the cases was taken over by the C.B.I. as per direction of the Honourable Apex Court. In course of investigation, the present petitioner along with other co-accused persons were arrested and it was alleged that the present petitioner was one of the Additional Directors of the Company and was actively engaged in the illegal collection of deposits and criminal misappropriation of those funds for personal benefit. A charge-sheet was submitted on 18.07.2016 keeping the further investigation open. The application for bail of the present petitioner stood rejected by the learned trial court as well as by the learned Sessions Judge, Khurdha at Bhubaneswar with the observation that the petitioner is involved in serious economic offences and further investigation has been kept open.