Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs Unknown on 17 April, 2013
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1
013..
C.R.M. 5507 of 2013.
In the matter of an application for bail under Section 439 of the Code of Criminal Procedure filed on 10.04.2013 in connection with Ranaghat P.S. Case No.617 dated 28.12.2012 under Sections 489B/489C/34 of the Indian Penal Code In the matter of : Biltu Biswas @ Chutki ... petitioner Ms. Sreyashee Biswas Mr. Diptendu Bandyopadhyay ... for the petitioner Mr. Pradipta Ganguly ... for the State.
Heard the learned Counsels 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 Ranaghat P.S. Case No.617.
This is a case where from the joint possession of the present petitioner and another 11 pieces of fake Indian Currency Notes each of denomination of Rs. 500/- were recovered while the same were being trafficked. These kinds of offence are at rise and posing a serious threat the stability of our economy and also to the national safety and security.
Considering the above fact and the gravity of the offence, in our opinion, this is not a fit case for bail and the same is rejected.
( Ashim Kumar Roy, J.) ( Subal Baidya, J. )