Calcutta High Court (Appellete Side)
489B/489C Of The Indian Penal Code vs In Re : Tapan Thapa & Anr on 10 September, 2018
1 10.09.201848
sdas Rejected C.R.M. 7403 of 2018 In Re.: An application under Section 439 of the Code of Criminal Procedure filed on 07.09.2018 in connection with Sonarpur Police Station Case No. 281 of 2018 dated 24.02.2018 under Sections 489B/489C of the Indian Penal Code.
And In Re : Tapan Thapa & Anr. ..... petitioners Mr. Angshuman Chakraborty ... for the petitioners Mr. Sudip Ghosh, Mr. Bitasok Banerjee ... for the State The petitioners seek bail in connection with Sonarpur Police Station Case No. 281 of 2018 dated 24.02.2018 under Sections 489B/489C of the Indian Penal Code.
Considering the fact that the petitioners were caught with 55 pieces of counterfeit notes, whatever may be their value, no extraordinary circumstances are cited for the petitioners to be enlarged on bail.
CRM 7403 of 2018 is rejected.
The Trial Court is directed to take up and complete the trial as expeditiously as possible without granting any adjournment to the prosecution.
A certified copy of this order be immediately made available to the petitioners subject to compliance with all requisite formalities. (Abhijit Gangopadhyay, J.) (Sanjib Banerjee, J.) 2