Calcutta High Court (Appellete Side)
Under Sections 489(B)/489(C )/120(B) ... vs In Re : Nasiruddin Alias Bishu on 3 November, 2017
1 03.11.2017160
sdas rejected C.R.M. 10102 of 2017 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure filed on 25.09.2017 in connection with Kaliachak Police Station Case No. 336 of 2017 dated 22.04.2017 under Sections 489(B)/489(C )/120(B) of the Indian Penal Code.
And In Re : Nasiruddin alias Bishu ..... petitioner Mr. Shekhar Basu, Sr. Advocate, Mr. Arindam Dey, Mr. Pritam Ray, Mr. Saurojit Datta ...for the petitioner Mr. S.G. Mukherjee, learned P.P. . ..for the State Heard the learned Counsel appearing on behalf of the parties. Having considered the materials in the Case Diary, prima facie disclosing involvement of the petitioner in the alleged offence of dealing in large number of fake counterfeit currency notes, we are not inclined to grant bail to the petitioner at this stage.
The application for bail is, thus, rejected. Trial court is directed to expedite the trial and conclude the same at an early date. Petitioner is directed to co-operate with the trial court in that regard.
(Moushumi Bhattacharya, J.) (Joymalya Bagchi, J.) 2