Calcutta High Court (Appellete Side)
489B/489C/120B Of The Indian Penal ... vs In Re: Samim @ Mabud Sk on 18 December, 2017
1 18.12.17
Sl. No.45 akd [Rejected] C. R. M. 12656 of 2017 In Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 14.12.2017 in connection with Kaliachak Police Station Case No. 578/2017 dated 15.08.2017 under Sections 25(1)(a)(I-AA)/35 of the Arms Act read with Sections 489B/489C/120B of the Indian Penal Code. (G.R. Case No. 3620 of 2017) And In Re: Samim @ Mabud Sk.
... ... Petitioner Mr. Musharraf Alam Sk. .. Advocate ... ... for the petitioner Mr. Arun Kumar Maiti .. Ld. Addl. Public Prosecutor Ms. Sukanya Bhattacharyya .. Advocate ... ... for the State The petitioner is seeking bail in connection with a case relating to offences punishable under Sections 25(1)(a)(I-AA)/35 of the Arms Act read with Sections 489B/489C/120B of the Indian Penal Code.
Having considered the materials in the case diary, prima facie disclosing involvement of the petitioner in the alleged possession of illegal firearms as well as fake Indian currency notes, we are of the opinion that this is not a fit case to grant bail to the petitioner at this stage.
The application for bail is thus rejected. (Rajarshi Bharadwaj, J.) (Joymalya Bagchi, J.) 2