Calcutta High Court (Appellete Side)
489B/489C/120B Of The Indian Penal Code vs In Re : Asgar Sk. @ Ali on 11 September, 2023
11.09.2023
39
sdas
interim bail
CRM(DB) No. 3521 of 2023
In Re:- An application for bail under Section 439 of the
Code of Criminal Procedure in connection with Kaliachak Police
Station Case No. 533 of 2021 dated 20.05.2021 under Sections
489B/489C/120B of the Indian Penal Code.
And
In Re : Asgar Sk. @ Ali ...... petitioner
1.It is contended no fake Indian currency note (FICN) was recovered from the possession of the petitioner. He has been falsely implicated. He prays for bail.
2. In view of the materials on record we are inclined to enlarge the petitioner on interim bail for a period of four weeks or until further orders whichever is earlier.
3. Accordingly, we direct that the petitioner shall be released on interim bail upon furnishing a bond of Rs.10,000/- with two sureties of like amount each, one of whom must be local, to the satisfaction of the learned Chief Judicial Magistrate, Malda, subject to condition that the petitioner shall appear before the trial court on every date of hearing and shall not intimidate the witnesses and/or tamper with evidence in any manner whatsoever.
4. Let the matter appear three weeks hence (03.10.2023).
5. Case diary be produced on that date.
(Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.)