Calcutta High Court (Appellete Side)
Sections 489B/489C Of The Indian Penal ... vs In Re : Najrul Sk. @ Najrul Islam on 13 December, 2018
1 13.12.2018
tkm/ct 28 C.R.M. 11350 of 2018 sl no. 58
In Re : An application for bail under section 439 of the Code of Criminal Procedure filed on 12.12.2018 in connection with Sessions Serial No. 341/2017 and 02/CL/IMP/DRI/BRM/2015-2016 dated 31.3.2016 under sections 135(1)(a)(i)(c) and 135(1)(b)(i)(c) of the Customs Act and read with sections 489B/489C of the Indian Penal Code And In Re : Najrul Sk. @ Najrul Islam ........ petitioner Mr. Anisur Rahman Mr. K. Dey ...... for the petitioner Mr. Anwar Hossain Ms. S. Biswas ...... for the State Having considered the materials in the case diary prima facie disclosing involvement of the petitioner in dealing in fake Indian currency notes, we are not inclined to grant bail to the petitioner at this stage.
Accordingly, the prayer for bail is rejected.
(Ravi Krishan Kapur, J.) (Joymalya Bagchi, J.)