Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re : Sajuruddin Momin @ Sajir - on 25 March, 2013
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 38. 25-03-13
gn.
CRM No. 4284 of 2013 In the matter of an application for bail under Section 439 of the Code of Criminal Procedure filed on 21.03.2013 in connection with Kaliachak P.S. Case No. 663/2012 dated 30.08.2012 under Sections 489B/489C of the Indian Penal Code.
and In Re : Sajuruddin Momin @ Sajir - petitioner Mr. Tapan Dutta Gupta ... for the petitioner Mr. Rajesh Jana ... 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 of the Indian Penal Code, which was registered vide Kaliachak P.S. Case No. 663/2012.
It is submitted that the petitioner is in custody for 206 days. On the other hand, the learned Counsel appearing on behalf of the State opposed the prayer for bail and contended that total 67 pieces of counterfeit Government currency notes, each of denomination of Rs. 500/-, were recovered from the possession of the petitioner where the same were being trafficked.
Going through the case diary and the materials collected during investigation we find that the place from where the petitioner was intercepted, was close to the Indo Bangladesh border.
Considering the nature and seriousness of the allegations and the fact that this kind of offences are on the rise and causing serious threat to the stability of our country's economy, we are not inclined to consider the petitioner's prayer for bail.
Accordingly, petitioner's prayer for bail is rejected. 2 (Ashim Kumar Roy, J.) (Subal Baidya, J)