Calcutta High Court (Appellete Side)
489B/489(C)/120B Of The Indian Penal ... vs In Re : Md. Rejaul Karim @ Rajib on 11 June, 2025
Author: Suvra Ghosh
Bench: Suvra Ghosh
June 11, 2025 63 ARDR (Allowed) CRM (M) 480 of 2025 In Re : An Application for bail under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 filed in connection with STF Police Station Case No. 27 of 2023 dated 10/10/2023 under Sections 489B/489(C)/120B of the Indian Penal Code.
And
In Re : Md. Rejaul Karim @ Rajib
... Petitioner.
Adv. Benajir Hasna,
Adv. Aliul Islam,
Adv. Sadid Haider
... for the petitioner.
Adv. Baishali Basu,
Adv. Dattareya Dutta,
... for the State.
The petitioner is in custody for more than a year and prays for bail.
Learned counsel for the State opposes the prayer. I have considered the material on record. Low quality fake Indian currency notes amounting to Rs.1,15,000/- has been recovered from the possession of the petitioner. Charge sheet has been submitted. Examination of the 2nd witness out of five witnesses is in progress.
Since search and seizure are complete and trial is in progress, this Court is of the view that further detention of the petitioner is not required and he may be granted bail subject to stringent conditions.
Accordingly, the prayer for bail is allowed. The petitioner namely Md. Rejaul Karim @ Rajib be released on bail upon furnishing bond of Rs.10,000/- (Rupees Ten Thousand only) each, with two sureties of like amount each, one of whom must be local, to the satisfaction of the learned Chief 2 Judicial, Kalyani, Calcutta subject to the condition that he shall remain within the jurisdiction of STF police station and shall furnish the address where he shall presently reside before the learned trial Court, Investigating officer and the Officer in charge of the police station under whose jurisdiction he shall henceforth reside. He shall not intimidate witnesses or tamper with evidence in any manner whatsoever.
In the event the petitioner fails to adhere to any of the conditions as stated above, the learned trial Court shall be at liberty to cancel his bail in accordance with law without further reference to this Court.
The application for bail is disposed of. Case Diary be returned.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
Urgent certified website copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(Suvra Ghosh, J.)