Calcutta High Court (Appellete Side)
489B/489C Of The Indian Penal Code vs In Re : Monojit Mondal & Ors on 26 November, 2018
1 26.11.2018128
sdas rejected C.R.M. 9683 of 2018 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure filed on 30.10.2018 in connection with Samserganj Police Station Case No. 278 of 2017 dated 24.08.2017 under Sections 489B/489C of the Indian Penal Code.
And In Re : Monojit Mondal & Ors. ..... petitioners Mr. Tapodip Gupta ... for the petitioners Mr. Sudip Ghosh ... for the State Learned Counsel appearing for the petitioners submits that the petitioners are in custody for one year and two months and they have been falsely implicated in the instant case.
Having considered the materials in the case diary prima facie disclosing involvement of the petitioners in dealing in fake currency notes of a large volume, we are not inclined in granting bail to the petitioners at this stage.
The application for bail is, thus, rejected. Trial Court, however, is directed to expedite the trial and conclude the same at an early date without granting any unnecessary adjournment to either of the parties. (Ravi Krishan Kapur, J.) (Joymalya Bagchi, J.) 2 3 C.R.M. 192 of 2018 In Re.: An application under Section 439 of the Code of Criminal Procedure filed on 05.01.2018 in connection with Karimpur Police Station Case No. 136 of 2012 dated 03.07.2012 under Sections 420/467/468/471/120B of the Indian Penal Code.
And In Re : Rabish Kumar Upadhyay ..... petitioner Mr. Asraf Ali ... for the petitioner Mr. Debojyoti Deb ... for the State Having considered the materials on record prima facie disclosing involvement of the petitioner in the alleged crime of misappropriation of monies of the innocent depositors and the fact that the petitioner has absconded for a protracted period of time, we are not inclined to grant bail to the petitioner at this stage.
The application for bail is, thus, rejected. (Rajarshi Bharadwaj, J.) (Joymalya Bagchi, J.) 4