JUDGEMENT
SHIRCY V.,J. -
(1.)This is the fourth application for bail filed by the petitioner, who is undergoing incarceration since 15/1/2020 in Crime No. 10 of 2020 of Perumpadappu Police Station registered for the offences punishable under Ss. 489A, 489B, 489C, 489D, 489E, 419 read with Sec. 34 of the Indian Penal Code, for his release on bail.
(2.)The prosecution allegation is that on 15/1/2020 at about 2.40 p.m., the petitioner and his wife, who is the co-accused, were intercepted by the Police, while they were travelling in a car bearing registration No. MH 04-DB-7783, and on inspection of the car, they were found carrying 45 fake notes of Rs.2000.00 denomination, 52 fake notes of Rs.500.00 denomination, altogether having a value of Rs.1,16,000.00. They were also found in possession of printer, Lap top, pendrive etc. On further inspection it was found that this petitioner was carrying a fake Aadhar Card in his name with a fictitious address. The petitioner and other accused were apprehended then and there and the case was investigated by the investigating agency and final report was filed. Now the case is pending before the Additional Sessions Court-II, Manjeri as S.C. No. 724 of 2020.
(3.)Heard the learned counsel for the petitioner as well the learned Public Prosecutor.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.