Calcutta High Court (Appellete Side)
Under Sections 489B/489C/120B Ipc vs In Re : Imajuddin Sk @ Imajuddin Seikh @ ... on 3 July, 2023
03.07.2023 tkm/ct 28 C.R.M. (DB) 2409 of 2023 sl no.86 In Re : An application for bail under section 439 of the Code of Criminal Procedure in connection with Khargram PS case no. 63 dated 27.2.2023 under sections 489B/489C/120B IPC And In Re : Imajuddin Sk @ Imajuddin Seikh @ Nuru Sk & Anr.
........ petitioners Mr. Navanil De Mr. R Chakraborty Mr. S Ghosh Mr. S Dey Ms. Monami Mukherjee ...... for the petitioners Mr. Avishek Sinha ...... for the State Heard learned lawyer for the parties.
We have considered the materials on record. Statements of witnesses show involvement of the petitioners in dealing in a large volume of fake Indian currency notes.
Keeping in mind the nature and gravity of the offence, we are not inclined to grant bail to the petitioners at this stage.
Accordingly, prayer for bail is rejected.
(Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.)