HEBBALAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petition under Sec. 439 of Cr.P.C. is filed by the petitioners seeking bail in connection with Crime No.39/2024 in Mudalgi Police Station, Belagavi District.

(2.) The complaint dtd. 16/3/2024 is lodged by the Police Sub-Inspector, Mudalgi against four accused. The petitioners are accused No.2 to 4. The offences alleged against the accused are under Ss. 420 and 511 read with 34 of Indian Penal Code. The complaint would reveal that the complainant received information from a source and it is stated that the accused are inducing persons to deliver cash on the pretext that in exchange they would handover black papers which after wash would convert itself into a valid currency. It is further alleged that the complainant on receipt of information went to the place where the accused were carrying out the alleged illegal activity and it is further stated that the accused were sitting in a car bearing Reg.No.KA-19-MF-6658. It is further stated that on seeing the police, the accused ran away and despite best efforts made by the police, the police could not catch hold of the accused persons. It is further stated that the police conducted panchanama and they recovered two gunny bags kept in the boot of the car and inside the gunny bags they recovered black papers which have been cut in the size of various currency notes. It is further stated in the complaint that the persons who were standing in front of the car had come to collect black papers in exchange of valid currency. Based on this, complaint and FIR are registered in Crime No.39/2024. It is further stated that all the four accused were arrested on 16/3/2024.

(3.) The petitioners filed bail application before the JMFC at Mudalgi in Crime No.39/2024. The said application filed by the petitioners was rejected vide order dtd. 19/3/2024. Hence, the petitioners who are accused No.w to 4 are before this Court.