(1.) Appellant assailed the order dated 14.03.2018 passed by the learned Chief Judge, City Sessions Court, Calcutta denying his prayer for bail in connection with N.I.A. case no. 02 of 2015 dated 07.05.2015.
(2.) The facts giving rise to the aforesaid case is to the effect that on 6th May, 2015 huge quantity of high value fake Indian currency notes of face value of Rs. 64,65,000/- was recovered by members of the Border Security Force from one Barkat Ali. In connection with such seizure criminal case was registered under Sections 489B/489C/120B of the Indian Penal Code. In the course of investigation complicity of other accused persons transpired and they were interrogated. Investigation was subsequently transferred to National Investigating Agency pursuant to Government order dated 09.06.2015 and the case was re-registered as NIA case no. RC-06/2015 NIA-DLI at NIA P.S. New Delhi.
(3.) It is alleged that the complicity of the appellant for the first time arose from a subsequent statement of accused Barkat Ali recorded on 01.10.2015 and subsequently a police report being charge-sheet no. 08 of 2015 dated 30.10.2015 under Sections 489B/489C/120B of the Indian Penal Code and Sections 16 and 18 of UAPA Act was submitted against Barkat Ali, Dalim Sk. and Rinku Sk. @ Mosiur. However, prayer for further investigation was made in the matter.