Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs Unknown on 16 April, 2013
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1
013..
C.R.M. 5331 of 2013.
In the matter of an application for bail under Section 439 of the Code of Criminal Procedure filed on 10.04.2013 in connection with New Town P.S. Case No.149/2012 dated 28.04.2012 under Sections 489B/489C/120B of the Indian Penal Code read with Sections 13/14 of the Foreigners Act, 1946 In the matter of : Arindam Sarkar @ Tinku .. petitioner Mr. Shibaji Kumar Das ..... for the petitioner Mr. Arnab Chatterjee ... for the State.
Heard the learned Counsels appearing on behalf of the parties. Perused the case diary. The petitioner is seeking bail in connection with a case relating to the offences punishable under Sections 489B/489C/120B of the Indian Penal Code read with Sections 13/14 of the Foreigners Act, 1946 which was registered vide New Town P.S. Case No.149/2012.
This is a case where from the joint possession of the three accused persons total 30 pieces of counterfeit Indian Currency Notes each of denomination of Rs.500/- were recovered while the same were being trafficked as it appears from the perusal of the materials collected during investigation. These kinds of offence are at rise and posing a serious threat to the stability of our economy and also to the national security.
Considering the above fact, in our opinion, this is not a fit case for bail and the same is rejected.
( Ashim Kumar Roy, J.) ( Subal Baidya, J. )