Calcutta High Court (Appellete Side)
468/471/420/489B/489C/120B Of The ... vs In Re : Naushad Mondal on 27 June, 2018
1 27.06.201868
sdas Rejected C.R.M. 4199 of 2018 In Re.: An application under Section 438 of the Code of Criminal Procedure filed on 25.06.2018 in connection with Baduria Police Station Case No. 755 of 2017 dated 12.12.2017 under Sections 468/471/420/489B/489C/120B of the Indian Penal Code.
And In Re : Naushad Mondal ..... petitioner Mr. Kallol Kumar Basu, Mr. Siddhartha Bhattacharya ... for the petitioner Mr. Madhusudan Sur, learned A.P.P., Mr. Debojyoti Deb ... for the State It is submitted by the learned Counsel appearing for the petitioner that no incriminating article was recovered from the possession of the petitioner.
Learned Counsel appearing for the State opposes the prayer for anticipatory bail.
Having considered the materials in the case diary we note that the petitioner was dealing in fake Voter Identity Cards, fake Aadhar Cards and fake Indian currency notes.
In view of gravity of the offence and the prima facie involvement of the petitioner therein, we are not inclined in granting anticipatory bail to the petitioner.
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The application for anticipatory bail is, thus, rejected. (Ravi Krishan Kapur, J.) (Joymalya Bagchi, J.)