Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re: Loban Momin & Anr on 18 April, 2013
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 18-04-13
AD C.R.M. No. 5569 of 2013 In the matter of an application for bail under Section 439 of the Code of Criminal Procedure filed on 16th April, 2013 in connection with Samserganj P.S. Case No. 248 of 2011 dated 21-09-2011 under Sections 489B/489C of the Indian Penal Code.
And
In re: Loban Momin & Anr. ... Petitioners
Ms. Sreyashee Biswas,
Mr. Anwar Hossain. ... for the petitioners
Mrs. Amita Gaur. ... for the State.
Heard the learned Counsel appearing on behalf of the parties. Perused the case diary.
The petitioners are 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 Samserganj P.S. Case No. 248 of 2011.
This is a case where from the joint possession of the present petitioners 100 pieces of counterfeit fake Indian currency notes, each of denomination of Rs. 500/-, and 41 pieces of similar fake notes, each of denomination of Rs. 1000/-, have been recovered while the same were being trafficked. The trial is in progress.
Having regard to the aforesaid fact, the prayer for bail is rejected.
(Ashim Kumar Roy, J.) (Subal Baidya, J.) 2