SHREENIVASA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners-accused Nos.2 and 3 who are sought to be prosecuted for the offences punishable under Ss. , 489A, 489B, 489C, 489D, 489E r/w 34 of IPC is before this Court.

(2.) The case of the prosecution is that, on 13/1/2021, on receiving credible information at about 6.00 p.m., that the accused Nos.1 to 2 are in possession of the fake currency notes and were trying to circulate it to the large public, and on receiving such credible information, the Police Sub-Inspector of the Jurisdictional Police Station along with panchas conducted a raid and seized the fake currency notes from the accused Nos.2 and 3 and thereafter arrested them. The cognizance taken of the aforesaid offences is impugned by the petitioners herein in this petition.

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