SUBHAS SAMANTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The officer-in-charge, Daspur Police Station, Paschim Medinipur lodged a suo motu F.I.R. dated April 29, 2019, against three persons namely, Indrajit Rana, Sumit Paul, and Subhas Samanta. Subhas Samanta is the petitioner in this case.

(2.) In the said F.I.R. lodged under Ss. 468, 420, and 120B of the Indian Penal Code, 1860 it was alleged that on April 29, 2019, the said officer-in-charge received information from a credible source that said Indrajit Rana and Sumit Paul called some local people for distributing some forged currency notes amongst them. Upon receiving such information, the said officer-in-charge informed his superiors and conducted a raid at the dwelling house of Indrajit Rana and found that the aforesaid accused persons were distributing counterfeit notes of Rs.2000.00, Rs.500.00 and Rs.200.00. The accused persons were caught red-handed. Following the information from the accused persons, a search was conducted in a car lying at the premises of Indrajit Rana. Some counterfeit currency notes in denominations of Rs.2000.00, Rs.500.00, and Rs.200.00 along with some fake certificates of Reserve Bank of India were found inside the car.

(3.) Following the investigation, a charge sheet was submitted under Ss. 420/468/120B with added Ss. 471/489A/489B/489C of the Indian Penal Code, 1860 against Indrajit and Sumit.