R.K. SENTHIL KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent- State and perused the material on record.

(2.) This petition is filed under Sec. 438 of Cr.P.C., seeking anticipatory bail to the petitioner/accused No.5 in Crime No.335/2022 of Banashankari Police Station, registered for offence punishable under Sec. 420 read with 34 of IPC, Sec. 5 and 7 of Specified Banks Notes (Cessation of Liability) Act, 2017 and Sec. 41(1)(d) of Cr.P.C.

(3.) A suo-moto complaint is lodged by the Police alleging that, on 28/12/2022 at about 00.30 hours while on rounds, few persons were seen sitting in a Honda City car bearing registration No.KA-05-MD-4662 in a suspicious manner. On search of the said car, they found that they were in possession of old currency notes of Rs.500.00 denomination to the tune of Rs.40.00 lakhs. It is alleged that they were trying to circulate the said currency notes, which are demonetized.