SOHEL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has sought for regular bail under section 439 of Code of Criminal Procedure, 1973 in Crime No.139/2019 of Muddebihal Police Station, registered for the offences punishable under sections 489(A), 489(B), 489(C), 489(D) read with section 34 of Indian Penal Code, 1860 (hereinafter for brevity referred to as 'IPC').

(2.) The allegation against the present petitioner is that the said petitioner joined by another accused was passing on the fake currency notes of Rs.100/- denomination as though they are the genuine currency notes. According to the complainant, he is said to have caught red handed by a pan shop owner with whom the accused alleged to have attempted to transact with the said note. Accordingly, a complaint by the Police Sub-Inspector of respondent - Police Station was filed against the accused for the offences punishable under sections 489(A), 489(B), 489(C), 489(D) read with section 34 of IPC.

(3.) Learned counsel for the petitioner submits that the co-accused has already been enlarged on bail and no further recovery is to be made at the instance of the petitioner/accused.