Calcutta High Court (Appellete Side)
489B/489C/120B Of The Indian Penal Code vs In Re : Sushanta Singha @ Susanta Singha on 26 June, 2018
1 26.06.201841
sdas Rejected C.R.M. 3224 of 2018 In Re.: An application under Section 439 of the Code of Criminal Procedure filed on 25.05.2018 in connection with Kaliachak Police Station Case No. 772 of 2017 dated 28.10.2017 under Sections 489B/489C/120B of the Indian Penal Code.
And In Re : Sushanta Singha @ Susanta Singha ..... petitioner Mr. Koustav Bagchi ... for the petitioner Mr. Madhu Sudan Sur, learned A.P.P., Mr. Monaranjan Mahata ... for the State Learned Counsel appearing for the petitioner submits that the petitioner is in custody for 238 days and he has been falsely implicated in the instant case.
Learned Counsel appearing for the State opposes the prayer for bail and submits that trial has commenced.
Having considered the materials in the case diary disclosing prima facie involvement of the petitioner in dealing in fake Indian currency notes, we are of the opinion that this is not a fit case to grant bail to the petitioner.
The application for bail is, thus, rejected. (Ravi Krishan Kapur, J.) (Joymalya Bagchi, J.) 2 3 C.R.M. 192 of 2018 In Re.: An application under Section 439 of the Code of Criminal Procedure filed on 05.01.2018 in connection with Karimpur Police Station Case No. 136 of 2012 dated 03.07.2012 under Sections 420/467/468/471/120B of the Indian Penal Code.
And In Re : Rabish Kumar Upadhyay ..... petitioner Mr. Asraf Ali ... for the petitioner Mr. Debojyoti Deb ... for the State Having considered the materials on record prima facie disclosing involvement of the petitioner in the alleged crime of misappropriation of monies of the innocent depositors and the fact that the petitioner has absconded for a protracted period of time, we are not inclined to grant bail to the petitioner at this stage.
The application for bail is, thus, rejected. (Rajarshi Bharadwaj, J.) (Joymalya Bagchi, J.) 4