Calcutta High Court (Appellete Side)
Shaon Saha & Anr vs Unknown on 19 February, 2019
1 19.02.2019
.
94as (Rejected) C.R.M. 1902 of 2019 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 13.02.2019 in connection with Hare Street P. S. Case No.25 of 2019 dated 30.01.2019 under Sections 465/466/467/468/472/473/474/475/476/420/511 of the Indian Penal Code.
In the matter of : Shaon Saha & Anr.
... Petitioners.
Mr. Indrajit Roy Chowdhury, Mr. Jaydipta Mandal.
...for the Petitioners.
Mr. Saswata Gopal Mukherjee, Ld. P.P. Mr. Rudradipta Nandy.
.....for the State.
Heard the learned Advocates appearing for the parties. It is submitted on behalf of the petitioners that they have been falsely implicated in the instant case.
Learned Public Prosecutor opposes the prayer for bail and submits that the petitioners had forged letter of appointment as Group 'D' staff of this Court and had knowingly used the same for wrongful gain.
We have considered the materials on record. There are prima facie materials implicating the petitioners in knowingly using of a forged document to procure employment.
In view of the gravity of the offence and the prima facie involvement of the petitioners therein, we are of the opinion that 2 custodial interrogation is necessary and this is not a fit case to grant anticipatory bail to the petitioners.
Accordingly, the prayer for anticipatory bail of the petitioners is rejected.
The application, being C.R.M.1902 of 2019, is disposed of. (Manojit Mandal,J.) (Joymalya Bagchi, J.)