Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re : Mohsin Gazi on 16 April, 2013
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
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45 16.4.2013 C.R.M. No.5403 of 2013
p.d.
In the matter of an application for bail under Section 439 of the Code of Criminal
Procedure filed on 11.4.2013 in connection with New Town P.S. Case No.479/2012 dated
8.11.2012 under Section 489B/489C of the Indian Penal Code and 25 (1B)(a)/27 Arms
Act.
And
In Re : Mohsin Gazi ...... Petitioner.
Ms. Sreyashee Biswas,
Md. Anwar Hossain ... For the petitioner.
Mr. Manjit Singh, P.P.,
Mr. Shiladitya Banerjee .... For the State.
Heard the learned Counsel appearing on behalf of the parties.
The petitioner is seeking bail in connection with a case
relating to the offence punishable under Section 489B/489C
of the Indian Penal Code and 25 (1B)(a)/27 Arms Act, which
was registered vide New Town P.S. Case No.479/2012 dated
8.11.2012.
This is a case where from the possession of the present petitioner total 25 pieces of
fake Indian Currency Notes each of denomination of Rs.1000/- were recovered while the
same were being trafficked and along with the same, firearms were also recovered from
the possession of the petitioner. These kinds of offences are at rise and posing a serious
threat to the stability of our economy and also to the national safety.
We have gone through the Case Diary and having regard to the nature of the
allegations and materials collected during investigation, in our opinion, this is not a fit
case for bail.
Accordingly, the application for bail is rejected.
( Ashim Kumar Roy, J. )
( Subal Baidya, J. )
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