AFZAL HASSAN BEG Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.6 to 8 under Sec. 439 of Cr.P.C., seeking for grant of regular bail in Crime No.33/2022 registered by Karwar Town Police Station for the offences punishable under Ss. 498C and 498B read with Sec. 34 of the Indian Penal Code (for short ' IPC ').

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

(3.) The case of the prosecution is that one Santosh Shetty, Police Officer attached to Ankola Police Station lodged a complaint before Karwar Town Police alleging that on 5/5/2022 when he was returning to the Police Station, received a credible information that two persons were coming in blue color scooter and counterfeit currency notes. After securing the information, he went to the spot and while watching in front of Bhadra Hotel, a car came to the spot and accused No.4 said to be got down from the car and pillion rider of the scooter gave some cash to accused No.3. The Police caught hold the accused No.4 but accused No.1 ran away from the spot. On enquiry, he revealed the names of accused Nos.1 to 3 and 5. The Police have seized fake 26 currency notes denomination of 500 each under the panchanama. On the voluntary statement of accused No.4, these petitioners were arrested on 19/5/2022. The accused persons have been produced before the Court and remanded to judicial custody. It is further alleged that accused No.6 who is the first petitioner herein is the elder brother of the accused No.1 and the second petitioner accused No.7 is the wife of accused No.1 and third petitioner accused No.8 is the wife of accused No.6 and they belong to the same family. The accused No.6 said to be went away with computer, printer, hard disk, pendrive etc. to Goa and the remaining fake currency notes were burnt in the house. After the arrest, they have been remanded to judicial custody. The bail petition filed by the petitioners came to be rejected by the Sessions Court. Hence, they are before this Court.