Calcutta High Court (Appellete Side)
28.05.2018 Under Sections ... vs In Re: Gokulananda Dhali on 1 October, 2018
1 01.10.18
Sl. No.54 akd [Rejected] C. R. M. 8523 of 2018 In Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 27.09.2018 in connection with Memari Police Station Case No. 217 of 2018 dated 28.05.2018 under Sections 420/406/465/467/468/471/34 of the Indian Penal Code.
And In Re: Gokulananda Dhali ... ... Petitioner Md. Ashraf Ali .. Advocate Ms. Sabnam Laskar .. Advocate ... ... for the petitioner Mr. Atif Ahmed Siddiqui .. Advocate ... ... for the State The petitioner is seeking bail in connection with a case relating to offences punishable under Sections 420/406/465/467/468/471/34 of the Indian Penal Code.
Having considered the materials in the case diary prima facie disclosing involvement of the petitioner in misappropriating monies of unsuspecting customers and the fact that he has criminal antecedents, we are not inclined in granting bail to the petitioner at this stage.
The application for bail is thus rejected. (Ravi Krishan Kapur, J.) (Joymalya Bagchi, J.) 2