CENTRAL BUREAU OF INVESTIGATION Vs RAMENDU CHATTOPADHYAY
Bench: HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR, HON'BLE MR. JUSTICE KRISHNA MURARI
Judgment by: HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
Case number: Crl.A. No.-001711-001711 / 2019
Diary number: 44556 / 2018
Advocates: ARVIND KUMAR SHARMA Vs
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NONREPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1711 OF 2019
(@ SPECIAL LEAVE PETITION (CRIMINAL) NO. 120 OF 2019)
Central Bureau of Investigation ...Appellant
Versus
Ramendu Chattopadhyay …Respondent
WITH CRIMINAL APPEAL NO. 1712 OF 2019
(@ SPECIAL LEAVE PETITION (CRIMINAL) NO. 462 OF 2019)
Republic of India (C.B.I.) …Appellant Versus
Ashis Chatterjee …Respondent
J U D G M E N T
MOHAN M. SHANTANAGOUDAR, J.
CRIMINAL APPEAL NO. OF 2019 (@ SPECIAL LEAVE PETITION (CRIMINAL) NO. 120 OF 2019)
Leave granted.
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2. This appeal by special leave has been filed by the Central Bureau of
Investigation (“the CBI”) questioning the order dated 15.02.2018 granting
bail to the Respondent passed by the High Court of Orissa at Cuttack in
BLAPL No. 5748 of 2016.
3. In compliance with the order dated 09.05.2014 passed by this
Court in Writ Petition (Civil) No. 401 of 2013 in Subrata Chattoraj v.
Union of India, the CBI registered an FIR vide Case No. RC10(S)/2014
CBI/SCB/Kol, dated 04.06.2014, against one Tower Infotech Ltd. (“the
accused company”), and several persons in connection with the affairs of
the company, including the Respondent Ramendu Chattopadhyay, the
Chief Managing Director of the accused company, treating Baliapal PS
(Dist. Balasore, Orissa) Case No. 85/2013 dated 15.05.2013 as the base
FIR. The case of the CBI revolves around the allegation that all the
accused conspired amongst themselves to run collective investment
schemes in the name of the accused company; and by inducing the
public to invest under these schemes with the allure of high returns,
collected funds amounting to Rs. 255,91,00,541/, but did not repay the
amount to the tune of Rs. 15,69,35,003/, thereby cheating the investors
of such amount. During the course of investigation, it was prima facie
established that the Respondent, the accused company, and one Ashis
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Chatterjee, a director in several companies under the Tower Group, were
liable to be chargesheeted. Though material was also found against
another director of the accused company, Ranjit Mullick, no further
action was taken since he had expired by then. In pursuance of the
above findings, a chargesheet was filed against the Respondent, and
against Ashis Chatterjee and the accused company, under Section 120B
read with Sections 420 and 409 of the Indian Penal Code (“the IPC”), and
Sections 4 and 6 of the Prizes and Chit Money Circulation Scheme
(Banning) Act, 1978. Further investigation under Section 173(8) of the
Code of Criminal Procedure was kept open. The Respondent was arrested
on 10.03.2016, before being released on bail by the impugned order.
During the interregnum also, he was released on bail several times.
4. It is submitted by the CBI that the High Court granted bail to the
Respondent without assigning any reason, and such grant of bail by the
High Court is in question in this petition. Per contra, Shri Basanth,
learned Senior Counsel for the Respondent argues in support of the
impugned order by contending that the Respondent has not misused his
liberty and has not come in the way of selling of company assets by the
OneMan Committee constituted for the purpose. On the contrary, it is
submitted that the Respondent is cooperating with the investigation
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agencies and the OneMan Committee.
5. The records prima facie reveal that the Respondent was the
founding director of the accused company. He was a key decision
making authority of the company, and used to sign certificates issued to
the investors and other important documents. He was also an authorised
signatory of all bank accounts of the company and used to conduct
agents’ meetings. As per the allegations, he used to mislead the agents
by stating that the company had necessary permissions from the
regulatory authorities to collect funds, and also used to project in the
meetings that the returns paid by the accused company to its investors
were higher than any other agency. As per the chargesheet, the accused
company used to receive cash from the investors so that the Respondent,
who used to receive cash directly from the company account frequently,
without proper accounting, could easily siphon off the money.
6. The Respondent was granted interim bail by the High Court on
09.05.2017 in Misc. Case No. 738 of 2017 for three months, inter alia for
the purpose of his cooperation with the authorities in liquidating the
assets of the company for repaying the investors. The aforementioned
period of interim bail was extended from time to time by the High Court,
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i.e. on 13.09.2017 upto 25.10.2017, on 25.10.2017 upto 09.11.2017,
and on 27.11.2017 upto 04.12.2017. Subsequently, he was released on
bail by the impugned order, as mentioned supra. It has been brought to
the notice of this Court by the CBI that during the said periods of
availing bail, not a single property of the accused company could be sold,
and the very purpose of his availing interim bail was frustrated, though a
OneMan Committee headed by a retired Judge of the High Court,
namely, Justice S.P. Talukdar, was appointed for this purpose. A letter
dated 08.08.2019 written by Justice Talukdar, a copy of which was
produced before this Court, reveals that no property of the Tower Group
of companies has been sold by the OneMan Committee so far, and as a
consequence, no amount has been deposited in the account of the One
Man Committee or returned to the investors.
7. It has also been brought to the notice of this Court that the
Respondent, with the dishonest intention of deceiving and alluring
investors, as well as agents and business developers, had got brochures
of the Tower Group of companies published. In the aforesaid brochures,
a letter was published in the name of Smt. Sheela Bhide, IAS, Chairman
and Managing Director, India Trade Promotion Organisation. On the
basis of this purported letter, it prima facie appears that the accused
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tried to falsely impress upon the public that the accused company was
doing lawful business and also gaining huge profits. Though Smt.
Sheela Bhide was also named as an accused in the FIR, during
investigation, she denied having issued this letter.
8. This Court is conscious of the need to view such economic offences
having a deeprooted conspiracy and involving a huge loss of investors’
money seriously. Though further investigation is going on, as of now, the
investigation discloses that the Respondent played a key role in the
promotion of the chit fund scam described supra, thereby cheating a
large number of innocent depositors and misappropriating their hard
earned money.
9. We are of the prima facie view that if the Respondent continues on
bail, there is little chance of realising any amount by selling the
properties of the Tower Group of companies, since he may use unlawful
tactics to keep prospective buyers away. Moreover, it is relevant to note
that the investigating agency has not yet assessed the exact total amount
invested by the people of Orissa in the accused company, so as to find
out the specific liability of the company in that regard. However, it is
argued by both the Counsel that the amount may be about Rs. 350
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Crores. Be that as it may, having regard to the material on record, and
since a huge amount of money belonging to investors has been siphoned
off, as well as for the aforesaid reasons, the High Court, in our
considered opinion, should not have released the Respondent on bail.
11. Consequently, the impugned order granting interim bail to the
Respondent stands set aside. His bail bonds are cancelled.
12. The appeal is allowed accordingly.
CRIMINAL APPEAL NO. OF 2019 (@ SPECIAL LEAVE PETITION (CRIMINAL) NO. 462 OF 2019)
Leave granted.
2. This appeal by special leave has been filed by the CBI questioning
the order of the High Court of Orissa at Cuttack granting bail to the
Respondent herein in BLAPL No. 1451 of 2017.
3. Since the facts emerging in this appeal are the same as in the
criminal appeal arising out of S.L.P. (Crl.) No. 120 of 2019, they have not
been referred to again for the sake of brevity.
4. It is submitted by the CBI as regards the role of the Respondent
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that he was a director in various companies under the Tower Group, and
was also a key decisionmaking authority therein. It is alleged that the
accused company used to receive cash so that the directors, including
the Respondent, could easily siphon off the money for their personal use,
through their personal accounts. The Respondent was arrested on
10.03.2016 and was granted interim bail by the High Court vide order
dated 17.08.2017 in Misc. Case No. 947 of 2017, for the purpose of
settling disputes with the investors of M/s Tower Infotech Ltd. His
interim bail was extended on 15.09.2017 upto 25.10.2017 as a last
opportunity, but on 25.10.2017 his bail was further extended upto
09.11.2017. The Respondent was released on bail again by the impugned
order. It is submitted that no company asset could be sold by the One
Man Committee consisting of Justice S.P. Talukdar with the assistance
of the Respondent, similar to the situation in S.L.P. (Crl.) No. 120 of
2019. It has also been brought to our notice that the Respondent has not
been attending meetings called by Justice Talukdar, to show that the
Respondent has not been cooperating with the OneMan Committee
constituted for liquidating the properties of the company to pay off the
money to investors. Even in this case, we are of the view that if the
Respondent is released on bail, he may obstruct efforts to liquidate the
properties of the Tower Group.
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5. Having regard to the material on record and since large amounts of
money belonging to innocent investors have been siphoned off, as well as
for the aforesaid reasons, the High Court, in our considered opinion,
should not have released the Respondent on bail.
6. Consequently, the impugned order granting interim bail to the
Respondent stands set aside. His bail bonds are cancelled.
7. The appeal is allowed accordingly.
…..…………................................J. (MOHAN M. SHANTANAGOUDAR)
….…………………………...............J. (SANJIV KHANNA)
New Delhi; November 19, 2019