MOHD KAMIL Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr. PC seeking regular bail in case FIR No. 58/2018 dtd. 10/5/2018 registered at PS Special Cell, under Sec. 489B/489C/120B.

(2.) Briefly Stated the case of the prosecution is that on 10/5/2018, a raid was conducted on receiving secret information, wherein Kamil the present accused was apprehended with a huge consignment of Fake Indian Currency Notes (FICN) from Seelampur Bus Stop Delhi. On searching him, several packets were found having 200 notes of Indian Currency in the denomination of 2000 Rs. with a total of 400 notes of Rs. 2000 with total value of Rs. 8 Lakhs.

(3.) Learned counsel for the petitioner submits that the petitioner is in custody since 10/5/2018. It has submitted that out of 11 prosecution witnesses 9 witnesses including public witnesses have been examined. Learned counsel submits that even the public witness has not supported the case of the prosecution and witness was declared hostile.