Calcutta High Court (Appellete Side)
489C Of The Indian Penal Code vs In Re : Manick Biswas @ Manik on 22 August, 2023
22.08.2023
32
sdas
rejected
C.R.M.(DB) No. 3278 of 2023
In Re:- An application for bail under Section 439 of the Code of
Criminal Procedure in connection with Bhimpur Police Station
Case No. 80 of 2023 dated 16.03.2023 under Sections 489B and
489C of the Indian Penal Code.
And
In Re : Manick Biswas @ Manik .... petitioner
Ms. Roma Roy
....for the petitioner
Mr. Binay Panda
Ms. Puspita Saha
...... for the State
1.Learned Counsel for the petitioner submits alleged FICNs had been planted and he has been falsely implicated. He prays for bail.
2. Learned Counsel for the State opposes the prayer for bail and submits FICNs valued at Rs.15,000/- were recovered from the petitioner.
3. We have considered the materials on record. Initially a large volume of FICNs were recovered from the co-accused. In the course of investigation petitioner was arrested and FICNs valued at Rs.15,000/- were recovered. No FICN was recovered from the co- accused who is on bail. Petitioner cannot claim parity with the said co-accused. In view of the prima facie materials on record and considering the possibility of similar offence occurring in future if 2 the petitioner is released on bail we are not inclined to grant bail to him.
4. The application for bail is, thus, rejected. (Rai Chattopadhyay, J.) (Joymalya Bagchi, J.)