Calcutta High Court (Appellete Side)
2.05.2016 Under Sections ... vs In Re: Anjali Sahani @ Buri on 4 December, 2017
1 04.12.17
Sl. No.87 akd [Rejected] C. R. M. 12022 of 2017 In Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 29.11.2017 in connection with Bolpur Police Station Case No. 130 of 2016 dated 12.05.2016 under Sections 489B/489C/379 of the Indian Penal Code.
And In Re: Anjali Sahani @ Buri ... ... Petitioner Mr. Sujoy Sarkar ... ... for the petitioner Mr. Debajyoti Deb ... ... for the State The petitioner is seeking bail in connection with a case relating to offences punishable under Sections 489B/489C/379 of the Indian Penal Code.
It is submitted on behalf of the petitioner that she is in custody for about one year and six months.
Learned advocate for the State produces the case diary and opposes the prayer for bail.
Having considered the materials in the case diary, prima facie disclosing involvement of the petitioner in dealing with counterfeit 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. However, learned trial court is directed to expedite the trial and conclude the same at an early date.
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Petitioner and other co-accused persons are directed to co-operate with the trial court in that regard.
(Rajarshi Bharadwaj, J.) (Joymalya Bagchi, J.)