M.R.SHAH, J. - (1.)Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 30/9/2022 passed by the High Court of Calcutta in Criminal Miscellaneous Application No. 1638/2022, by which the Division Bench of the High Court has directed to release the respondent - accused on statutory/default bail under Sec. 167(2) of the Code of Criminal Procedure (Cr.P.C.), the Central Bureau of Investigation (CBI) has preferred the present appeal.
(2.)The facts leading to the present appeal in nutshell are as under:
That on 27/11/2020, an FIR/complaint came to be registered by the CBI (ACB, Kolkata) against inter alia the officials of Eastern Coalfield Limited, CISF, Railways and others for the commission of offences under Sec. 120B/409 of the IPC and the relevant provisions of the Prevention of Corruption Act. That on 16/4/2021, the respondent - accused Vikas Mishra came to be arrested by the CBI and was remanded to the CBI custody for a period of seven days i.e., till 22/4/2021. However, during the said period of remand to CBI custody, the respondent - accused Vikas Mishra was admitted in the hospital and thus could not be interrogated by the CBI despite police custody remand.

2.1 That on 21/4/2021, the respondent-accused was enlarged on interim bail by the learned Special Court which came to be extended from time to time. On 8/12/2021, the learned Special Court cancelled the interim bail of the respondent-accused on the ground that he did not appear before the Special Court despite specific directions and also did not cooperate with the CBI investigation. That on 9/12/2021 and pursuant to the interim bail being cancelled, the respondent-accused came to be arrested again on 11/12/2021 and was remanded to judicial custody. That again from 12/12/2021 to 8/4/2022, while in judicial custody, the accused got admitted to the hospital and then again from 7/5/2022 to 8/9/2022.

2.2 That the accused submitted an application for default bail under Sec. 167(2) Cr.P.C. on the ground of non-filing of the charge sheet/report within the prescribed period of 90 days. The learned Special Judge rejected the said application inter alia on the ground that the accused was not remanded to custody under Sec. 167(2) Cr.P.C. after cancellation of his bail on the grounds that the accused was granted interim bail under the provisions of Chapter XXXIII Cr.P.C. and his detention pursuant to cancellation of bail was on the strength of warrants issued by the Court. That on 19/7/2022, the CBI filed a charge sheet against the accused and the cognizance was taken by the learned Special Court on the same date.

2.3 Against the judgment and order passed by the learned Special Judge rejecting the application submitted by the accused - Vikas Mishra for statutory/default bail under Sec. 167(2) Cr.P.C., the respondent-accused preferred the present application before the High Court. By the impugned judgment and order, the High Court has allowed the said application and has directed to release the respondent on statutory/default bail under Sec. 167(2) Cr.P.C. as even within 90 days from the date of rearrest, i.e., from 11/12/2021, the charge sheet was not filed and which came to be filed only on 19/7/2022. Against the impugned judgment and order passed by the High Court directing to release the respondent-accused Vikas Mishra on statutory/default bail, the CBI has preferred the present appeal.

(3.)While issuing notice on 27/2/2023, this Court passed the following order:
"Issue notice to consider the prayer of the Investigating Agency to have the custodial interrogation of the accused, making it returnable on 13/3/2023.

Shri Rajat Sehgal, learned counsel accepts notice on behalf of the respondent, who is on caveat. To be notified within first ten items."
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