Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs Ujjal Mondal on 3 November, 2017
1 Sl. November C.R.M. 10897 of 2017
25. 3, 2017 In the matter of : An application for bail under Section 439 of the Code of Criminal Procedure filed on November 2, 2017 in connection with Shibpur Police Station Case no. 47 of 2015 dated January 28, 2015 under Sections 489B/489C/489E/34 of the India Penal Code;
And In the matter of : Ujjal Mondal ...petitioner.
Versus State of West Bengal ...opposite party.
Mr. Mrityunjoy Chatterjee, Mr. Joydeep Dutta, Ms. Susnigdha Bhattacharyya, ...for the petitioner.
Mr. Pradipta Ganguly, ...for the State.
We have heard the learned advocates appearing for the respective parties and perused the case diary.
In view of the materials in the case diary, prima facie disclosing involvement of the petitioner in the alleged trafficking in counterfeit currency notes, although we are not inclined in granting bail to the petitioner at this stage, but in the light of the plea that he is suffering from ailments, we direct the medical authorities to extend prompt and necessary medical assistance to him. The trial court shall take necessary steps in that regard.
The application for bail is, therefore, rejected. dns ( Moushumi Bhattacharya, J. ) ( Joymalya Bagchi, J. )