Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re: Md. Islam @ Guddu on 14 May, 2013
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 14-05-13
AD C.R.M. No. 6868 of 2013 In the matter of an application for bail under Section 439 of the Code of Criminal Procedure filed on 8th May, 2013 in connection with Bally P.S. Case No. 983 of 2012 dated 30-10-2012 under Sections 498B/489C/120B of the Indian Penal Code And In re: Md. Islam @ Guddu. ... Petitioner Mr. Deb Kumar Sharma. ... for the petitioner.
Mr. Pradyut Saha. ... 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 498B/489C/120B of the Indian Penal Code which was registered vide Bally P.S. Case No. 983 of 2012.
This is a case where from the possession of the present petitioner 17 pieces of fake Indian currency notes, each of denomination of Rs. 1000/-, were recovered when the same were being trafficked as it transpired from the materials collected during investigation.
Admittedly, the trial has commenced and the recording of evidence is to be commenced from 21st May, 2013.
Now, having regard to the nature of the allegations and the materials collected in support of the same and considering the fact that this kind of offences are at rise causing serious threat to the stability of our economy and the national security, in our opinion, this is not a fit case for bail and the same is rejected.
(Ashim Kumar Roy, J.) (Subal Baidya, J.) 2