Calcutta High Court (Appellete Side)
Sections 120B/489B/489C Of The Indian ... vs In Re : Md. Ajiruddin Momin @ Md. ... on 10 April, 2025
Author: Suvra Ghosh
Bench: Suvra Ghosh
10.04.2025 Item No.64 Ct.No.34 rc.
Allowed C.R.M. (M) 86 of 2025 In Re : An Application for bail under Section 439 of the Code of Criminal Procedure read with Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 in connection with S.T.F. Police Station Case No. 01 of 2024 dated 01.01.2024 under Sections 120B/489B/489C of the Indian Penal Code.
And In Re : Md. Ajiruddin Momin @ Md. Ajuruddin Momin ... Petitioner.
Mrs. Minoti Gomes Mrs. Benajir Hasna Mr. Aliul Islam Mr. Sadid Haider ... for the Petitioner. Ms. Shaila Aferin Ms. Chandreyi Dutta ... For the State.
Heard learned counsels for the parties. Learned counsel for the petitioner submits that the petitioner is in custody for more than one year. Search and seizure is complete. Charge sheet has been submitted. One out of nine witnesses has been examined. His further detention is not required.
Learned counsel for the State opposes the prayer for bail.
It appears that the petitioner is in custody for more than a year and counterfeit Indian currency notes to the tune of Rs.2.00 lakhs have been recovered from his possession.
2Learned counsel for the petitioner takes this Court to an earlier order passed by this Court wherein the petitioner has been granted bail under similar circumstances.
Since recovery has been made from the petitioner and trial has commenced, further detention of the petitioner is not required and he may be granted bail on stringent conditions.
Accordingly prayer for bail is allowed. The petitioner, Md. Ajiruddin Momin @ Md. Ajuruddin Momin, be released on bail upon furnishing bond of Rs.10,000/- (Rupees Ten Thousand only), with two sureties of like amount each, one of whom must be local, to the satisfaction of the learned Chief Judicial Magistrate, Calcutta subject to condition that the petitioner shall not leave the jurisdiction of the S.T.F. Police Station and shall furnish the address where he shall presently reside before the learned trial Court, the Investigating Officer and the Officer-in-Charge of the concerned police station. The petitioner shall appear before the learned trial court on every date of hearing until further orders and shall not intimidate witnesses or tamper with evidence in any manner whatsoever.
In the event the petitioner fails to comply with any of the conditions stated above, the learned trial court shall be at liberty to cancel her bail in accordance with law without further reference to this Court.
The application for bail is, thus, disposed of. Case Diary be returned.
3Urgent certified website copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(Suvra Ghosh, J.)