Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re: Tarak Mondal on 25 March, 2013
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 25-03-13
AD C.R.M. No. 4253 of 2013 In the matter of an application for bail under Section 439 of the Code of Criminal Procedure filed on 20th March, 2013 in connection with Ranaghat P.S. Case No. 478 of 2012 dated 25-09-2012 under Sections 489B/489C of the Indian Penal Code And In re: Tarak Mondal. ... Petitioner Mr. Dilip Kumar Shyamal. ... for the petitioner.
Mrs. Sujata Das. ... for the State.
Heard the learned Counsel appearing on behalf of the parties. Perused the case diary.
The petitioner is seeking bail in connection with a case relating to the offences punishable under Sections 489B/489C of the Indian Penal Code which was registered vide Ranaghat P.S. Case No. 478 of 2012.
It is submitted that the petitioner is in custody for 182 days. Investigation is over and charge sheet has been submitted.
It is the case of the prosecution that from his possession 7 pieces of fake currency notes, each of denomination of Rs. 500/-, were recovered.
Having regard to the nature of the allegations - more particularly, the number of notes seized and considering the fact that Investigation is over and charge sheet has been submitted and when no case has been made out from the side of the State that if the petitioner is released on bail, he is likely to abscond, we allow his prayer for bail.
Let the petitioner be released on bail to the satisfaction of the learned Additional Chief Judicial Magistrate, Ranaghat, Nadia, upon furnishing a Bond of Rs. 30,000/- with two sureties of Rs. 15,000/-each, one of whom must be local and on condition that after release, he shall not enter within the jurisdiction of Ranaghat Police Station except for the purpose of attending the court proceedings and shall meet the Investigating Officer of the case thrice in every week until further order and also he shall not tamper with the prosecution case or commit any offence, while on bail.
2The application for bail is, thus, disposed of.
(Ashim Kumar Roy, J.) (Subal Baidya, J.)