RIYAZUDDIN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This petitioner has approached this Court for bail under Sec. 439 and Sec. 482 Cr.P.C. r/w Sec. 167(2) of the Cr.P.C.

(2.) As per the prosecution, brief facts of the case are that the petitioner was apprehended at DND Flyover on Yamuna River on 30/8/2021 on the allegations of being in possession of 4 notes of Rs.2000.00 denomination, 16 notes of the denomination of Rs.500.00 with one note of Rs.2000.00 of original Indian currency, said to have been given by decoy customer. Further, two fake currency notes in the denomination of Rs.2000.00 were produced by decoy customer which are said to have been purchased from the petitioner for a consideration of Rs.2000.00.

(3.) FIR No. 228/2021 was registered. Petitioner was arrested and a police remand of five days was taken on 30/8/2021. Thereafter, the petitioner was remanded to judicial custody except for the period when he was on interim bail due to illness of his wife.