RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This successive bail petition is filed by the petitioner- accused No.1 under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.30/2021 registered by Chikkajala Police Station, Bengaluru pending in S.C.No.15028/2021 on the file of V Additional District Judge, Bengaluru Rural District for the offences punishable under Ss. 489(B) and 489(C) read with Sec. 34 of IPC.

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

(3.) The case of the petitioner is that on the credible information, a suo moto complaint was registered by Chikkajala Police Station on 24/2/2021. The Police apprehended this petitioner and seized the currency notes of 100 denominations for worth of Rs.1,40,000.00 which was found fake currency notes. The petitioner was arrested and remanded to the judicial custody. His bail petition came to be rejected by this Court on 17/12/2021. Hence, the petitioner is before this Court once again on the additional ground.