Calcutta High Court (Appellete Side)
489B/489C Of The Indian Penal Code vs In Re: Monirul Mondal on 20 December, 2021
20.12.2021 Sl. No.135 akd [Rejected] C. R. M. 8290 of 2021 [via video conferencing] In Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 02.12.2021 in connection with Thanarpara Police Station Case No. 164 of 2020 dated 17.08.2020 under Sections 489B/489C of the Indian Penal Code.
And In Re: Monirul Mondal ... ... Petitioner Mr. Sekhar Kumar Basu .. Sr. Advocate Mr. Kusal Kumar Mukherjee Ms. Suchismita Dutta ... ... for the petitioner Mr. Arijit Ganguly Mr. Sanjib Kumar Dan ... ... for the State Petitioner renews his prayer for bail. It is submitted on behalf of the petitioner that he has been falsely implicated in the instant case.
Learned advocate appearing for the State opposes the prayer for bail.
We have considered the materials on record prima facie disclosing involvement of the petitioner in the alleged dealing in fake Indian currency notes. His prayer for bail was rejected earlier by a coordinate Bench of this court in July, 2021. Hence, we are of the opinion this is not a fit case to grant bail to the petitioner at this stage.
The application for bail is thus rejected. Trial court is however, directed to conduct the trial with utmost expedition and conclude the same at an early date preferably within six months from the next date fixed for recording evidence without granting unnecessary adjournment to either of the parties. (Bivas Pattanayak, J.) (Joymalya Bagchi, J.) 2