TAHIR SHOIB Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present petition has been filed by the petitioner, under Sec. 439 of the Criminal Procedure Code, 1973, seeking the grant of Regular Bail in FIR No. 230 of 2019 dtd. 19/12/2019 for the offences under Ss. 489A,489D,120B and 34 of the Indian Penal Code, 1860, registered at Police Station Special Cell.

(2.) As per the prosecution, the present case emanates from an input received from a secret informer, revealing that a Pakistan-national, based in Dubai, namely Shah Sahab, was involved in a conspiracy to pump Fake Indian Currency Notes (FICN) into India. Further investigation indicated that Asif, another individual based in Dubai, was managing this network in collaboration with the accused persons, namely, Unwan, Akbar @ Khursheed, and others. This Syndicate operated in an organised manner, with separate groups handling printing, supply, and circulation of FICN, with an objective to destabilize the Indian economy.

(3.) During surveillance operations, the names of suspects Tabrez @ Langda, Unwan, and Akbar @ Khursheed emerged. It was discovered that Tabrez and Unwan were engaged in both printing and receiving high-grade FICNs from Dubai, while Akbar was primarily responsible for its distribution within Delhi and other states.