Calcutta High Court (Appellete Side)
489B/489C Of The Indian Penal Code vs In Re : Kiron Sk. @ Rabiul Sk. @ Kiran Sk on 13 December, 2021
13.12.2021 9 sdas rejected C.R.M. 3794 of 2021 (via video conferencing) In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Suti Police Station Case No. 339 of 2019 dated 08.07.2019 under Sections 489B/489C of the Indian Penal Code.
And In Re : Kiron Sk. @ Rabiul Sk. @ Kiran Sk. ..... petitioner Mr. Tapodip Gupta ... for the petitioner Mr. Saibal Bapuli, learned A.P.P Mr. Subrato Roy ... for the State We have considered the materials on record. Petitioner had absconded and has been declared proclaimed offender. Trial is in progress.
In view of the aforesaid facts and the materials on record disclosing trafficking in fake Indian currency notes by the petitioner, we are of the opinion that this is not a fit case to grant anticipatory bail to the petitioner.
Accordingly, prayer for anticipatory bail is rejected. (Bivas Pattanayak, J.) (Joymalya Bagchi, J.)