Calcutta High Court (Appellete Side)
Sections 489B/489C/224/34 Of The ... vs In Re : Satkari Chowdhary @ Satkari ... on 15 February, 2023
15.02.2023 8 sdas Allowed C.R.M. (DB) No. 586 of 2023 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure in connection with Baishnabnagar Police Station Case No. 687 of 2022 dated 07.08.2022 under Sections 489B/489C/224/34 of the Indian Penal Code.
And In Re : Satkari Chowdhary @ Satkari Choudhary ....... petitioner Mr. Tapan Dutta Gupta Mr. Parvej Anam .....for the petitioner Ms. Zareen N. Khan Md. Kutubuddin .....for the State Matter is placed under the heading "To Be Mentioned" in today's list for further hearing.
We have considered the materials on record. Petitioner is in custody for 72 days. No Fake Indian Currency Notes (FICNs) were recovered from his possession.
Keeping in mind the extent of complicity of the petitioner and the period of detention suffered by him, we are inclined to grant bail to the petitioner.
Accordingly, we direct that the petitioner shall be released on bail upon furnishing a bond of Rs.10,000/- with two sureties of like amount each, one of whom must be local, to the satisfaction of the learned Chief Judicial Magistrate, Malda, subject to conditions that the petitioner shall appear before the trial court on every date of hearing until further orders and 2 shall not intimidate witnesses or tamper with evidence in any manner whatsoever.
In the event petitioner fails to appear before the trial court without any justifiable cause, the 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, accordingly, allowed. (Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.)