Calcutta High Court (Appellete Side)
489B/489C Of The Indian Penal Code vs In Re: Tapas Mondal on 9 November, 2021
09.11.2021 Sl. No.86 akd [Rejected] C. R. M. 7188 of 2021 [via video conferencing] In Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 26.10.2021 in connection with Krishnaganj Police Station Case No. 138 of 2021 dated 26.06.2021 under Sections 489B/489C of the Indian Penal Code.
And In Re: Tapas Mondal ... ... Petitioner Mr. Prabir Majumder ... ... for the petitioner Mr. Narayan Prasad Agarwala Ms. Sutapa Banerjee ... ... for the State It is submitted on behalf of the petitioner that he has been falsely implicated in the instant case. It is further submitted that the petitioner received alleged counterfeit notes from one Surajit Halder in respect of a construction work and was not in conscious possession of the said counterfeit notes.
Learned advocate appearing for the State opposes the prayer for bail.
We have considered the statements of witnesses and other materials on record. Petitioner was arrested with the counterfeit notes in a public place. In this factual backdrop, we are of the opinion that there is prima facie material connecting the petitioner with the alleged crime. Hence, we are not inclined in granting bail to the petitioner at this stage.
The application for bail is thus rejected. (Aniruddha Roy, J.) (Joymalya Bagchi, J.) 2