Calcutta High Court (Appellete Side)
489B/489C/120B Of The Indian Penal Code vs In Re : Prabir Biswas @ Prabir Kumar ... on 19 July, 2018
1 19.07.201845
sdas Rejected C.R.M. 4980 of 2018 In Re.: An application under Section 439 of the Code of Criminal Procedure filed on 18.07.2018 in connection with Beliaghata Police Station Case No. 6 of 2018 dated 10.01.2018 under Sections 489B/489C/120B of the Indian Penal Code.
And In Re : Prabir Biswas @ Prabir Kumar Biswas ..... petitioner Mr. Deep Chaim Kabir, Mr. Manabendra Bandhypadhyay ... for the petitioner Mr. Rana Mukherjee, learned A.P.P., Ms. Sukanya Bhattacharya ... for the State Learned Counsel appearing for the petitioner submits that the petitioner is a manufacturer of toys including currency notes which were intended to be used for games.
Learned Counsel appearing for the State opposes the prayer for bail.
We have considered the materials on record. We note that the alleged currency notes manufactured by the petitioner were sought to be fraudulently used as valid exchange. Expert opinion shows that the notes are counterfeit and in view of gravity of the offence and the prima facie involvement of the petitioner in the alleged crime, we are of the opinion that this is not a fit case to grant bail to the petitioner.
The application for bail is, thus, rejected. (Ravi Krishan Kapur, J.) (Joymalya Bagchi, J.) 2