Calcutta High Court (Appellete Side)
Madhab Mandal @ Sudarsan vs Unknown on 31 October, 2017
1 145 31.10.2017
AB Court 28
C.R.M. 9971 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 English Bazar P. S. Case No.322 of 2010 dated 29.4.2010 under Section 489B/489C of the Indian Penal Code read with Section 135 of the Customs Act And In the matter of : Madhab Mandal @ Sudarsan Mandal ...Petitioner.
Mr. Kallol Mondal, Mr. M. A. Sk. ...for the Petitioner.
Mr. N. P. Agarwala,
Ms. Sujata Das ...for the State.
Having considered the materials in the case diary prima facie disclosing involvement of the petitioner in the alleged possession and dealing in counterfeit currency notes, that is 160 pieces of FICNs of denomination of Rs.500/-each and 10 pieces of FICNs of denomination of Rs.1,000/-each and the fact that the petitioner misused the liberty granted to him earlier, we are not inclined to grant bail to the petitioner at this stage.
The prayer for bail is, accordingly, rejected. 2 (Moushumi Bhattacharya, J.) (Joymalya Bagchi, J.)