SANGRAM SADASHIV SURYAVANSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties. Leave granted.

(2.) The allegation against the appellant is of commission of offences punishable under Ss. 489A, 489B and 489C read with Sec. 34 of the Indian Penal Code, 1860.

(3.) Six counterfeit currency notes of Rs.500.00 each are subject matter of the offence. The appellant has been incarcerated for two and a half years. The counter affidavit filed by the State shows that there are no antecedents. The trial is not likely to conclude in a reasonable time. Therefore, in the facts of the case, the appellant deserves to be enlarged on bail following the wellsettled rule that bail is rule and jail is an exception.