Calcutta High Court (Appellete Side)
Sections 489B/489C/120B Of The Indian ... vs In Re : Sahajahan Mondal @ Rintu ... on 15 September, 2017
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1 27 15.9.2017Ct. No. 19
C.R.M. 9048 of 2017 akb Re: An application for bail under Section 439 of the Code of Criminal Procedure affirmed on 07.09.2017 in connection with Tehatta P.S. Case No. 111 of 2015 dated 25.03.2015 under Sections 489B/489C/120B of the Indian Penal Code.
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In re : Sahajahan Mondal @ Rintu ... Petitioner Mr. Rajdeep Majumdar Mr. Amanul Islam ...For the Petitioner Mr. Pradipta Ganguly ...For the State Heard the learned Advocates appearing on behalf of the parties. Perused the case diary.
The petitioner is in custody for 2 years and 7 months. Trial is in progress.
Out of nineteen prosecution witnesses, only three witness have been examined.
On perusal of the case diary, we find that Fake Indian Currency Notes amounting to Rs. 31,000/- have been recovered from the possession of the petitioner.
Taking into consideration the aforesaid seizure list similar prayers of the petitioner were rejected by a coordinate Bench of this Court by orders dated September 09, 2015 passed in CRM 7486 of 2015 and on May 25, 2017 passed in CRM 4598 of 2017, we are not inclined to allow the prayer of the petitioner for granting bail and the same is rejected.
Accordingly, the application for bail stands dismissed. The learned Trial Court is directed to expedite the trial.
2( Debasish Kar Gupta, J.) ( Amitabha Chatterjee, J.)