Calcutta High Court (Appellete Side)
429/420/467/471/255/258 /260/ 120B Of ... vs In Re : Sk. Jasim Hossain & Anr on 18 December, 2017
1 18.12.201737
sdas Rejected C.R.M. 9018 of 2017 In Re.: An application for bail under Section 439 of the Code of Criminal Procedure filed on 07.09.2017 in connection with CBI Case No. RC 8(E)/2013 of CBI, EOW, Kolkata dated 19.08.2013 under Sections 429/420/467/471/255/258 /260/ 120B of the Indian Penal Code.
And In Re : Sk. Jasim Hossain & Anr. ..... petitioners Mr. Sekhar Kumar Basu, Sr. advocate, Mr. Saryati Datta, advocate, ... for the petitioners Mr. Asraf Ali, advocate, ... for the C.B.I. Report of Deputy Superintendent of Police CBI/ EOW/Kolkata is placed in the Court wherefrom it appears that as the Presiding Officer was busy and over burdened next date has been fixed on 28.02.2018. Report is kept on record.
Having considered the materials in the case diary and bearing in mind the nature of allegations levelled against the petitioners in manufacturing forged stamp papers and in view of the gravity of the offence and the fact that prayer for bail was rejected earlier and delay before the trial court is due to systematic reasons, we are not inclined to grant bail to the petitioners at this stage.
The application for bail is, thus, rejected. (Rajarshi Bharadwaj, J.) (Joymalya Bagchi, J.) 2