MUKILESH UR REHAMAN Vs. STATE OF KARNATAKA BASAVAPATNA POLICE STATION CHANNAGIRI TALUK DAVANAGERE DISTRICT

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent.

(2.) The petitioner (Accused No.2) is in judicial custody in their Crime No.162/2015. During the pendency of this petition, the charge sheet is submitted to the Court in respect of the offences punishable under Section 489(B) and489(C) of IPC.

(3.) The allegation is, this petitioner supplied 101 fake currency notes to Accused No.1 and the same was seized from accused No.1 by the Investigating Officer on 12.11.2015. On his voluntary statement, this petitioner was implicated and arrested on 21.5.2017 and three fake currency notes of Rs.2,000/- denomination are seized from his possession.