KEERTHI KUMAR PATEL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.P.No.1676/2021 is filed by petitioner/accused No.6, Crl.P.No.1653/2021 is filed by petitioner/accused No.7, Crl.P.No.1682/2021 is filed by petitioner/accused No.8, Crl.P.No.2231/2021 is filed by petitioner/accused No.4 under Sec. 439 of Cr.P.C., for granting them bail in Crime No.129/2020 registered by Wilson Garden Police for the offences punishable under Ss. 489(A)(B)(C)(D)(E) of IPC and also filed the charge sheet.

(2.) Heard the arguments of the learned counsel appearing for the petitioners and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The case of the prosecution is that one Manjunath who is a driver of an autorickshaw filed a complaint before the police alleging that accused No.1 boarded his autorickshaw from City Market to go to Shanthinagar on 25/12/2020 during midnight and when he alighted at Shanthinagar, accused No.1 said to have given one fake currency note of Rs.100.00. Suspecting the same, complainant took accused No.1 to the Police Station and lodged the complaint. The said fake currency note was seized by the police from the possession of Accused No.1 and he was taken to custody. During the course of investigation, accused No.1 revealed the name of accused No.2, who in turn stated to have given voluntary statement wherein he has revealed the names of other accused persons, after the arrest of accused Nos.6 and 7, accused No.6 has revealed the name of accused No.8 and accused No.8 has been arrested. Then the police recovered currency notes from the possession of these accused persons. Accordingly, accused Nos. 6 to 8 were arrested on 3/1/2021 and accused No.4 was arrested on 2/1/2021. The allegation against them is that accused No.4 was in possession of 10 currency notes of denomination of Rs.100.00 each, accused No.6 is in possession of 13 currency notes of denomination of Rs.100.00 each, accused No.7 is in possession of 8 currency notes of denomination of Rs.100.00 each and accused No.8 is in possession of 15 currency notes of denomination of Rs.100.00 each. All the currency notes were seized by the Police before the Panchas under the Panchanama and they have been remanded to judicial custody. These petitioners approached the Sessions Court for grant of bail which came to be rejected. Hence, they are before this Court.