NIA Special Court, Kolkata convicted and sentenced an accused namely Ketabul Sk S/o Amed Ali r/o Jagdishpur, PS Kaliachak, District Malda, West Bengal, to 5 years rigorous imprisonment and Rs.40,000/- fine for commission of offences u/s 120B, 489B and 489C of IPC. PS- Kaliachak, Malda, West Bengal.
The case was originally registered as FIR no. 297/2018 at Farakka PS, Murshidabad, West Bengal on 31.07.2018 following the seizure of Fake Indian Currency Notes (FICN) having face value of Rs. 1,92,000. NIA had re-registered the case on 16.08.2018.
After investigation, NIA had filed Charge-sheet against 03 accused persons on 26.10.2018 and 21.12.2018. Two accused persons have already been convicted by NIA Special Court on 23.12.2021 in this case.
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