Calcutta High Court (Appellete Side)
489B/489C/34 Of The Indian Penal Code vs In Re : Manjura Bibi @ Manjura Khatun @ ... on 12 August, 2022
12.08.2022 30 sdas rejected C.R.M.(DB) No. 2729 of 2022 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure in connection with Kandi Police Station Case No. 218 of 2022 dated 25.04.2022 under Sections 489B/489C/34 of the Indian Penal Code.
And In Re : Manjura Bibi @ Manjura Khatun @ Manjuwara Khatun ..... petitioner Md. Hafiz Ali ... for the petitioner Ms. Anasuya Sinha Mr. Pinak Kumar Mitra ... for the State Having considered the materials on record and bearing in mind prima facie involvement of the petitioner in dealing in fake Indian currency notes of a large volume, we are of the opinion in view of gravity of the offence this is not a fit case to grant bail to the petitioner.
The application for bail is, thus, rejected. (Ananya Bandyopadhyay, J.) (Joymalya Bagchi, J.)