BALLA @ BALRAM JANGDE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Above mentioned two bail applications arise out of a common Crime No.639/2014 registered at Police Station Mahasamund, Civil and Revenue District Mahasamund (Chhattisgarh), for the offence punishable under Section 489 A,B,C,D/34 and 109 of the Indian Penal Code, therefore, they are being heard analogously and decided by this common order. All the two are first bail applications filed under Section 439 of the Code of Criminal Procedure, 1973.

(2.) The case of the prosecution in brief, is that, from the possession of applicantBalla @ Balram Jangde, 30 fake currency notes of Rs. 1,000/ was recovered alongwith printer, scanner, CPU and monitor being used for forging/counterfeiting currency and from the possession of applicant Tarendra @ Daoowa, 4 currency notes of Rs. 1,000/, 12 currency notes of Rs. 500/ and 2 currency notes of Rs. 100/ were recovered, and both the accused were trying to use that forged currency bank notes as genuine one and thereby, they have committed the aforesaid offences.

(3.) Learned counsel for the applicants would submit that applicants have not committed any offence and they are unwary possessors/user of that fake currency notes, therefore, they are entitled for bail as they are in jail since 16.09.2014.