LAWS(DLH)-2010-9-457

STATE Vs. MEHRUNISA AND ORS.

Decided On September 10, 2010
STATE Appellant
V/S
Mehrunisa And Ors. Respondents

JUDGEMENT

(1.) LEARNED trial court vide order dated 3rd April, 2008 has discharged Mehrunisa - respondent No. 1 herein recording as under:

(2.) THE case of the prosecution is that on 25th June, 2007 on the basis of information recorded in writing in the Daily Diary Register, three persons with bags were searched near Commossum Restaurant, Nizamuddin Railway Station, New Delhi. In a large bag contained counterfeit Indian currency notes of Rs. 1,000/ - and Rs. 500/ - denominations amounting to Rs. 18.74 lacs. These had been concealed in the cavity of the bag. In fact they were rolled inside the silk thread spool to conceal them. The bag was found to be in possession of one Mohd. Naim from whom counterfeit currency notes of face value Rs. 50,000/ - were recovered. From the bag in possession of Mohd. Jameel, counterfeit Indian currency of Rs. 13.76 lacs was recovered. A third person involved and arrested was Mohd. Muslim. In all counterfeit Indian currency of Rs. 33 lacs was recovered from the three of them.

(3.) IT is stated by the prosecution that after recovery of the said counterfeit Indian currency, the yellow coloured paper card slip and on the basis of the leads given by the accused, the police started investigation. The police were able to retrieve a CD recorded by the GRP, Jodhpur. The CD shows the respondent No. 1 herein -Mehrunisa crossing the custom barrier after coming back to India in Thar Link Express on 23rd June, 2007.