Calcutta High Court (Appellete Side)
Madhab Barman vs Unknown on 2 March, 2017
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 02.03.2017
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Item No.237 as C.R.A. 685 of 2016 (CRAN 474 of 2017) In Re: An application for bail under Section 389(1) of the Code of Criminal Procedure.
In the matter of : Madhab Barman.
... Appellant.
Ms. Anusua Sinha, Ms. Aindrila De.
...for the Appellant.
Mr. Pawan Gupta.
...for the State.
It is submitted on behalf of the appellant that the independent witnesses have not spoken of seizure of the counterfeit currency notes from the possession of the appellant. It is further submitted that the appellant was on bail during trial and did not misuse his liberty in any manner whatsoever.
Learned Advocate appearing for the State opposes the prayer for bail and submits that there is consistent evidence on record that the appellant upon being chased was caught and thereafter fake Indian currency notes to the tune of Rs.50,000/- were recovered from his possession.
Having considered the materials on record prima facie disclosing involvement of the appellant in the alleged possession 2 and user of fake Indian currency notes, I am not inclined in granting bail to the appellant.
Accordingly, the application for bail, being CRAN 474 of 2017, is rejected.
Paper books be prepared within four weeks from the date of receipt of the lower court records.
Photostat certified copy of this order, if applied for, be given to the parties on usual undertaking.
(Joymalya Bagchi, J.)