Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re: Manas Barik on 23 April, 2013
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 23-04-13
AD C.R.M. No. 5760 of 2013 In the matter of an application for bail under Section 439 of the Code of Criminal Procedure filed on 18th April, 2013 in connection with Kolaghat P.S. Case No. 61 of 2013 dated 03-03-2013 under Sections 489B/489C/34 of the Indian Penal Code.
And
In re: Manas Barik. ... Petitioner
Mr. Mrityunjoy Chatterjee,
Mr. Md. Kutubuddin. ... for the petitioner
Mr. Shiladitya Banerjee. ... 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/34 of the Indian Penal Code which was registered vide Kolaghat P.S. Case No. 61 of 2013.
The petitioner is in custody for 51 days.
It is the case of the prosecution that from the possession of the present petitioner, four pieces of fake Indian currency notes, each of denomination of Rs. 1000/-, were recovered while he was making payment to a sweetmeat shop after purchasing some sweets as it transpired from the materials collected during investigation. These kinds of offences, i.e., floating of forged currency notes, are at rise and posing a serious threat to the stability of the country's economy and unless these kinds of offences are dealt with strongly, one day or the other, the entire economy will be ruined and the safety and security of our country will be at stake.
2We find from the seizure list that only the forged notes were found in his possession and it does not prima facie appears that those notes came into his possession.
Now, having regard to the nature of the allegations and the materials collected in support of the same and considering the gravity of the offence, in our opinion, this is not a fit case for granting bail and the same is rejected.
(Ashim Kumar Roy, J.) (Subal Baidya, J.)