Calcutta High Court (Appellete Side)
324/2019) vs In Re : Indrajit Rana on 19 March, 2021
Author: Harish Tandon
Bench: Harish Tandon
19.03.2021 Item No.71 Ct.No.28 dc.
Rejected C.R.M. 916 of 2021 In Re : An Application for bail under Section 439 of the Code of Criminal Procedure filed in connection with Daspur P.S. Case No. 116 of 2019 dated 29.04.2019 under Sections 468/420/120B of the Indian Penal Code and adding Sections 471/489A/489B/489C of the Indian Penal Code (G.R. No. 324/2019).
And
In Re : Indrajit Rana
... Petitioner.
Mr. Suman De,
Mr. Debanshu Ghorai
... For the Petitioner.
Mr. Madhusudan Sur,
Mr. Dipankar Paramanick
... For the State.
This is an application for bail in connection with Daspur P.S. Case No. 116 of 2019 dated 29.04.2019 under Sections 468/420/120B of the Indian Penal Code and adding Sections 471/489A/489B/489C of the Indian Penal Code at the behest of the petitioner.
This is a fourth application for bail at the instance of the petitioner. Sizeable quantity of fake Indian currency notes were recovered from the possession of the petitioner and Bharatiya Reserve Bank Note Mudran Private Limited has certified such currency to be counterfeit notes and the ownership of the vehicle wherefrom the counterfeit notes were recovered has also been established. We do not think 2 that this is a fit case to grant bail to the petitioner. As such, the petitioner's prayer for bail is rejected.
The application for bail, being CRM 916 of 2021, is, thus, dismissed.
(Harish Tandon, J.) (Tirthankar Ghosh, J.)