Calcutta High Court (Appellete Side)
25.2.2022 Under Sections 489B/489C Of ... vs In Re : Ujjal Pramanik on 14 June, 2022
14.06.2022 tkm/ct 28 C.R.M. (DB) 1711 of 2022 sl no. 70 In Re : An application for bail under section 439 of the Code of Criminal Procedure in connection with Kaliachak PS case no. 228/2022 dated 25.2.2022 under sections 489B/489C of the IPC And In Re : Ujjal Pramanik ........ petitioner Mr. A K Bhowmick ...... for the petitioner Ms. A Sinha Ms. Jonaki Saha ...... for the State Petitioner is in custody for 110 days. It is contended that 300 pieces of fake Indian currency notes were planked on him at the BSF office.
Learned lawyer for the State opposes the prayer for bail. We have considered the materials on record including the statements of witnesses. Petitioner was apprehended while riding a motor cycle. Counterfeit currency notes were found under the seat of the motor cycle. He was brought to the outpost and recovery was effected.
In view of the aforesaid facts, we are of the prima facie opinion recovery of counterfeit notes had been made from the possession of the petitioner.
Under such circumstances and in view of the gravity of the offence, we are not inclined to grant bail to the petitioner.
Accordingly, the prayer for bail is rejected. (Ananya Bandyopadhyay, J.) (Joymalya Bagchi, J.)