Calcutta High Court (Appellete Side)
Eklesh Ali @ Eklas Ali vs Unknown on 8 March, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
C.R.M. (DB) 623 of 2022 08.03.2022
Sl. 56 In Re: - An application for bail under Section 439 of the Code of Court No.29 Criminal Procedure filed on 01.03.2022 in connection with sourav Kaliachak P.S. Case No. 722 of 2021 dated 12.07.2021 under (Rejected) Sections 489B/489C/120B of the Indian Penal Code.
And In the matter of: Eklesh Ali @ Eklas Ali ....petitioner.
Mr. Kalidas Saha ...for the petitioner.
Mr. Saibal Bapuli Mr. Bibaswan Bhattacharyya ...for the State.
Petitioner seeks bail.
Learned advocate appearing for the petitioner submits that fake currency was not recovered from the petitioner at the time of arrest. The recovery was shown to be made during the period of time when the petitioner was in police custody.
Learned advocate appearing for the State submits that a sum in excess of one lakh in fake currency was recovered from the house belonging to the petitioner on the leading statement made by the petitioner.
Considering the gravity of the offence and the involvement of the petitioner therein, we are unable to grant bail to the petitioner.
Accordingly, the prayer for bail of the petitioner is rejected.
C.R.M. (DB) 623 of 2022 is dismissed.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.) 2