Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re : Santosh Das - on 8 May, 2013
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 11. 08-05-13
gn.
CRM No. 6563 of 2013 In the matter of an application for bail under Section 439 of the Code of Criminal Procedure filed on 02.05.2013 in connection with Nandigram P.S. Case No. 17/2013 dated 26.01.2013 under Sections 489B/489C of the Indian Penal Code.
And
In Re : Santosh Das - petitioner
Mr. Amitabha Karmakar ... for the petitioner
Mr. Pawan Kumar Gupta ... for the State
Heard the learned Counsel appearing on behalf of the parties. Perused the case diary.
The petitioner is seeking bail in connection with a case relating to the offences punishable under Sections 489B/489C of the Indian Penal Code, which was registered vide Nandigram P.S. Case No. 17/2013.
It is submitted that the petitioner is in custody for 103 days and investigation is over and charge-sheet has been submitted.
This is a case where from the possession of the petitioner 4 pieces of counterfeit Indian currency notes, each of denomination of Rs. 500/- and one Rs. 1,000/- were recovered while the same were being trafficked. We find this court rejected the petitioner's prayer for bail on 2nd April, 2013 with a reasoned and detailed order and also this petitioner is involved in another case relating to the offence punishable under Section 394/397 of the Indian Penal Code.
We have further been informed thereafter 10 days back petitioner's prayer for bail relating to Nandigram P. S. Case No. 15/2013 under Section 394/397 of the Indian Penal Code has been rejected.
Having regard to the aforesaid fact and considering the materials collected during investigation, in our opinion, this is not a fit case for bail and the same is rejected. 2 (Ashim Kumar Roy, J.) (Subal Baidya, J.)