Calcutta High Court (Appellete Side)
Shiv Kumar Dubey vs Unknown on 1 November, 2017
1 52 01.11.2017
AB Court 28
C.R.M. 10810 of 2017
In Re : An application for bail under Section 439 of the Code of Criminal Procedure in connection with Suti P. S. Case No.24 of 2014 dated 24.1.2014 under Section 489B/489C/379/411 of the Indian Penal Code And In the matter of : Shiv Kumar Dubey ...Petitioner.
Mr. Raju Mondal ...for the Petitioner. Mrs. Anasuya Sinha ...for the State. It is submitted on behalf of the petitioner that co- accused person has been enlarged on bail.
Having considered the materials in the case diary prima facie disclosing involvement of the petitioner in the alleged dealing in counterfeit currency notes of 1197 pieces of Rs.500/- each and 199 pieces of Rs.1,000/-each and in view of the gravity of the offences and the fact that trial is in progress, we are not inclined to grant bail to the petitioner.
The prayer for bail is, accordingly, rejected. The trial court is requested to expedite the trial in accordance with law.
2(Moushumi Bhattacharya, J.) (Joymalya Bagchi, J.)