Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re : Bepen Das - on 26 April, 2013
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1
31.
26-04-13
gn.
CRM No. 6050 of 2013 In the matter of an application for bail under Section 439 of the Code of Criminal Procedure filed on 22.04.2013 in connection with Kalyani P.S. Case No. 46/2013 dated 05.02.2013 under Sections 489B/489C of the Indian Penal Code.
And
In Re : Bepen Das - petitioner
Ms. Sreyashee Biswas... for the petitioner Mr. Manjit Singh, ld. P.P. Mr. Siladitya Banerjee ... for the State Heard the learned Counsels 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 Kalyani P.S. Case No. 46/2013.
Having regard to the fact that in this case total 6 counterfeit Government currency notes, each of denomination of Rs. 500/- were recovered from the possession of the present petitioner when the same were being trafficked and considering the nature and seriousness of the allegations and the gravity of the offence, this is not a fit case for bail and the same is rejected.
(Ashim Kumar Roy, J.) 2 (Subal Baidya, J.)