RAJ KUMAR SONI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD. THE applicant has filed this application under Section 439 of the Cr. P. C. for grant of bail, as he is arrested in connection with crime No. 490/2008 registered in Police Station Bhilai-3, for offence punishable under section 489a read with Section 34 of the IPC for purchasing liquor by using one fake currency note of Rs. 500 denomination as genuine. Learned counsel for the applicant submits that charge-sheet has been filed under Sections 489b and 489c of the IPC against the applicant and co-accused. He further submits that offence was registered on the basis of complaint of Gurumail Singh, salesman, that the applicant handed over the fake currency of note of Rs. 500 2 days before the date of registration of the offence and subsequently, the applicant was identified by said Gurumail Singh as the person who handed over the currency note to him. He further submits that according to the case of the prosecution, the said note belong to co-accused Hiralal Sahu, who had gone to the present applicant for purchasing liquor and Hiralal Sahu has already been released on bail by this Court vide order dated 14th January, 2009 passed in m. Cr. C. No. 92/2009. The above fact is not disputed by learned counsel for the State. Taking into consideration that owner of rs. 500 fake currency note Hiralal Sahu has already been released on bail by this Court. I am of the opinion that it is a fit case to admit the accused/applicant to bail. Accordingly, the application is allowed. It is directed that in the event of applicant's furnishing a personal bond for a sum of Rs. 10,000 with one surety for the like sum to the satisfaction of the trial Court, he shall be released on bail. He is directed to appear before the trial Court on each and every date given by the said Court. Application allowed. *******