SUBHASH CHANDER Vs. STATE

JUDGEMENT

(1.) This petition is directed against the order dated 20th January, 1994 by which the learned Additional Sessions Judge framed the charges against the petitioner under Section 489-C read with Section 120(B) of the I.P.C.

(2.) Brief facts necessary to dispose of this petition are recapitulated as under: On receiving secret information a police party was organised and a raid was conducted. On taking personal search two counterfeit currency notes of RS.100.00 cach were recovered from Vinod Kumar s/o Madan Lal and five counterfeit currency notes of Rs.100.00 cach were recovered from the accused Subhash.

(3.) The petitioner. Subhash made a disclosure statement in which he had 6 mentioned that he alongwith his family members and accused Mrs. Chanchal Rani had gone to Bangkok on 23rd December, 1984.