Calcutta High Court (Appellete Side)
Krishna Munda vs Unknown on 29 April, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
C.R.M. (A) 1984 of 2022 29.04.2022
Sl. 40 In Re: - An application for anticipatory bail under Section 438 of Court No.29 the Code of Criminal Procedure filed in connection with sourav Gopalnagar Police Station Case No. 595 of 2021 dated (Rejected) 13.10.2021 under Sections 489B/489C/120B of the Indian Penal Code.
And In the matter of: Krishna Munda ....petitioner.
Mr. Susnigdho Bhattacharyya ...for the petitioner.
Mr. Neguive Ahmed, Ld. APP, Mr. Iqbal Kabir ...for the State.
Petitioner prays for anticipatory bail. Learned advocate appearing for the petitioner submits that no fake currency was recovered from the possession of the petitioner. The petitioner was falsely implicated.
Learned Additional Public Prosecutor appearing for the State submits that the petitioner used the fake currency to repay the loan.
Considering the gravity of the offence and the involvement of the petitioner therein as transpiring from the materials in the case dairy, we are unable to grant anticipatory bail to the petitioner.
Accordingly, the prayer for anticipatory bail of the petitioner is rejected.
C.R.M. (A) 1984 of 2022 is, thus disposed of.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.) 2