Calcutta High Court (Appellete Side)
Code vs In Re : Sariful Islam on 3 November, 2017
1 03.11.2017157
sdas rejected C.R.M. 9789 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 Baishnabnagar Police Station Case No. 149 of 2017 dated 20.02.2017 under Sections 489B/489C/120B of the Indian Penal Code.
And In Re : Sariful Islam ..... petitioner Mr. Anirban Sarkar ...for the petitioner Mr. N.P. Agarwal, Ms. Sujata Das . ..for the State Heard the learned Counsel appearing on behalf of the parties.
Having considered the materials in the Case Diary, prima facie, disclosing involvement of the petitioner in the alleged dealing of counterfeit currency notes, we are not inclined to grant bail to the petitioner at this stage.
The application for bail is, thus, rejected.
(Moushumi Bhattacharya, J.) (Joymalya Bagchi, J.) 2