Calcutta High Court (Appellete Side)
489A/489B/489C/489D/120B Of The ... vs In Re : Sk. Arif Alias Arif Mohamad on 22 January, 2024
22.01.2024
35
sdas
rejected
C.R.M.(DB) No. 188 of 2024
In Re:- An application for bail under Section 439 of the Code of
Criminal Procedure in connection with Bauria Police Station Case No.
102 of 2023 dated 17.06.2023 under Sections
489A/489B/489C/489D/120B of the Indian Penal Code.
And
In Re : Sk. Arif alias Arif Mohamad .... Petitioner
Mr. Nilanjan Bhattacharjee
Mr. Sekhar Barman
Mr. Rohit Prasad
Mr. Abhilash Chatterjee
.... for the petitioner
Ms. Amita Gaur
.... for the State
1.Learned Counsel for the petitioner submits he is in custody for seven months. It is also submitted he has been falsely implicated. Accordingly, he prays for bail.
2. Learned Counsel for the State opposes the bail prayer.
3. We have considered the materials on record. 300 pieces of fake Indian currency notes (in short FICNs) of Rs.500/- each were recovered from the petitioner and co-accused. In view of the aforesaid materials on record and as date has been fixed for consideration of charge we are of the opinion this is not a fit case to grant bail to the petitioner.
4. The application for bail is, thus, rejected.
5. Charge be framed at the earliest and proceeded to its logical conclusion without granting unnecessary adjournment to either of the parties.
(Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.)