Calcutta High Court (Appellete Side)
Dated 24.8.2017 Under Sections ... vs In Re : Uttam Dalui @ Uttom Dalai And Anr on 1 November, 2017
1 01.11.2017
tkm/ct 29 C.R.M. 10770 of 2017 sl no. 36
In Re : An application for bail under section 439 of the Code of Criminal Procedure filed on 31.10.2017 in connection with GR case no. 1572 of 2017 arising out of Burwan P.S case no. 350 of 2017 dated 24.8.2017 under sections 489B/489C of the Indian Penal Code, And In Re : Uttam Dalui @ Uttom Dalai and Anr.
Mr. Rajib Lochan Chakarborty Mr. P. Kundu ...... for the petitioner Mr. Saswata Gopal Mukherjee Ms. Amita Gaur ...... for the State Heard the learned advocates appearing for the petitioners and the State.
Having considered the materials in the case diary prima facie disclosing involvement of the petitioner and the other accused persons in the alleged joint possession of 16 pieces of counterfeit currency notes, we are not inclined to grant bail to the petitioners at this stage.
Accordingly, the prayer for bail is rejected. (Moushumi Bhattacharya, J.) (Joymalya Bagchi, J.)