UNWAN AMROHI Vs. STATE

JUDGEMENT

(1.) The instant bail application has been filed on behalf of the petitioner for grant of regular bail in pursuance to FIR No.230/2019 dated 19.12.2019 registered at Police Station Special Cell for the offences punishable under sections 489-A/489-D/120-B/34 IPC & 25 Arms Act.

(2.) Mr.Sudhir Nandrajog, learned senior counsel appearing on behalf of the petitioner submits that FIR in question was registered on 19.12.2019 and petitioner/accused was arrested on 23.12.2019 by the police officials of Police Station Special Cell. He was taken for five days of Police Custody remand during which petitioner fully cooperated, however, nothing has been recovered from the possession of the petitioner or at his instance. Thus, the recovery shown by the police officials are planted.

(3.) Learned senior counsel further submits that the alleged recovery is neither Fake Indian Currency Notes (FICN) nor Fake US currency notes (FUS-CN), however, the same are the normal photocopies on normal daily use papers. The serial number of these photocopies of alleged currency notes were same and only with single serial number. Moreover, the said alleged recovery of photocopies of currency notes are more than 70% single side photocopies with same serial number. Neither the petitioner has designed nor has printed any FICN, however, all the alleged recovered photocopies of Currency Notes are normal Xerox copies from the general photocopy machine and not from any printing machine. The petitioner has no concern and connectivity with co-accused, however, he was arrested three days after registration of the FIR and arrest of the three other accused persons in the present case.