Calcutta High Court (Appellete Side)
468/420/120(B)/489A/489B And 489C Of ... vs In Re : Shri Indrajit Rana on 20 December, 2019
1 20.12.2019161
sdas rejected C.R.M. 12108 of 2019 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure filed on 18.12.2019 in connection with Daspur Police Station Case No. 116 of 2019 dated 29.04.2019 under Sections 468/420/120(B)/489A/489B and 489C of the Indian Penal Code.
And In Re : Shri Indrajit Rana .... petitioner Mr. Ashok Kumar Singh ....for the petitioner Mr. Arun Kumar Maiti, learned A.P.P., Ms. Trina Mitra ..... for the State Having considered the materials on record prima facie disclosing involvement of the petitioner in manufacturing and dealing with fake Indian currency notes, we are of the opinion that in view of gravity of the offence this is not a fit case to grant bail.
The application for bail is, thus, rejected. (Suvra Ghosh, J.) (Joymalya Bagchi, J.) 2