SALMAN M.S. Vs. STATE

JUDGEMENT

(1.) Criminal Petition No. 1627/2021 is filed by accused No. 2 and Criminal Petition No. 706/2021 is filed by accused No. 1 under Section 439 of Cr.P.C., for granting bail in Crime No. 103/2020 registered by Mudigere Police Station for the offences punishable under Sections 489A, 489C and 489D read with Section 34 of IPC.

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

(3.) The case of the prosecution is that one Thejumurthy, Head Constable working in Mudigere Police Station filed a complaint alleging that on 5.10.2020 when he was on the patrolling duty, he received a credible information that accused Nos. 1 and 2 are illegally manufacturing the counterfeit notes in the godown owned by the mother of accused No. 1 situated near house of one Cable Chandru on Gendehalli-Belur Road. After registering the case, the Police team along with Panchas raided the godown of accused No. 1 which belongs to mother of accused No. 1. They said to be seized nine notes denomination of Rs. 2,000/- each printed on A4 size paper, one EPSON company colour printer, 4 colour ink bottle, small scissors etc., under the Panchanama. Both the petitioners were arrested by the Police and remanded to judicial custody. After completion of the investigation, charge-sheet has also been filed. The petitioners also approached the Sessions Court for granting bail, which came to be rejected. Hence, they are before this Court.