Calcutta High Court (Appellete Side)
CRA-213-2016 on 7 February, 2017
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 07.02.17
Sl. No.171 akd [Rejected] C. R. A. 213 of 2016 (CRAN 362 of 2017) In Re : An application for bail under Section 389(1) of the Code of Criminal Procedure, 1973 filed on 22.12.2016:
A N D In Re : Surja Sk. @ Surjya Zamal ...... Appellant (In jail) Mr. Kallol Mondal, Mr. Musharraf Alam Sk.
Mr. Krishan Ray, Ms. Amrita Chel ... ... for the appellant Mr. Imran Ali ... ... for the State It is submitted on behalf of the appellant that the prosecution case was not supported by independent witnesses and there is contradiction in the evidence of the police witnesses.
Mr. Ali, learned advocate, appearing for the State opposed the prayer for bail. Having considered the materials on record, prima facie, disclosing involvement of the appellant in the alleged possession of counterfeit currency notes to the tune of 100 pieces of FICNs of Rs.1000/- each and in view of the fact that the appellant was not on bail during trial, I am of the opinion that this is not a fit case to suspend the sentence of the appellant at this stage.
The application being CRAN 362 of 2017 is thus rejected. 2 Paper books be prepared within four weeks from the date of receipt of lower court records.
Liberty to mention.
Photostat certified copy of this order, if applied for, be given to the parties on usual undertaking.
(Joymalya Bagchi, J.)