Calcutta High Court (Appellete Side)
Code vs In Re : Kutubuddin Molla @ Kutub on 14 December, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
14.12.2022 29 Ct. No. 29 KAUSHIK REJECTED C.R.M.(A) 5821 of 2022 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Jibantala Police Station Case No. 107 of 2022 dated 30.03.2022 under Sections 489B/489C of the Indian Penal Code, 1860.
And In Re : Kutubuddin Molla @ Kutub ...... petitioner Mr. Syed Julfikar Ali ....for the petitioner Ms. Anasuya Sinha Ms. Subhashree Patel ....for the State Fake currencies were recovered from the house belonging to the petitioner.
In such circumstances, considering the gravity of the offence and the involvement of the petitioner therein, we are unable to grant anticipatory bail to the petitioner.
Accordingly, prayer for anticipatory bail of the petitioner is rejected and the application being CRM (A) 5821 of 2022 is dismissed.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.) 2