Calcutta High Court (Appellete Side)
489A/489B/489C/120B Of The Indian ... vs In Re:‐ Raju Hazra @ Babu .... on 13 September, 2017
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1 64 13.9.2017 C.R.M. No. 9014 of 2017 srm Re: An application for bail under Section 439 of the Code of Criminal Procedure affirmed on 06.09.2017 in connection with Domjur P.S. Case No.887 of 2016 dated 28.09.2016 under Sections 489A/489B/489C/120B of the Indian Penal Code.
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In re:‐ Raju Hazra @ Babu .... Petitioner. Mrs. Era Ghosh, Ms. Koyeli Bhattacharya ... For the petitioner. Mr. Atif Ahmed Siddiqui .... For the State. Heard the learned Advocates appearing on behalf of the parties. Perused the case diary.
The petitioner is in custody for 350 days. Charge sheet has already been submitted. Charge has also been framed. Trial is likely to commence from November 6, 2017.
On consideration of the seizure list in case diary, we find that sixteen Fake Indian Currency Notes have been recovered from the joint possession of the petitioner and another charge sheeted co‐accused person. We further find that similar prayer of the petitioner was rejected by a co‐ordinate Bench of this Court by an order dated June 23, 2017 passed in C.R.M. No.5866 of 2017. Therefore, we are not inclined to allow the prayer for bail of the petitioner. 2 Accordingly, such prayer is rejected and the application for bail stands dismissed.
(Debasish Kar Gupta, J.) (Amitabha Chatterjee, J. )