SHIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail under Section 439 of the Code of Criminal Procedure. The petitioner is accused No.4 in Crime No.819 of 2008 of Vadakkekara Police Station.

(2.) The offences alleged against the petitioner are under Sections 489A, 489B, 489C and 489D read with Section 34 of the Indian Penal Code.

(3.) The prosecution case is that on 9.12.2008, while accused Nos.1 and 2 were travelling on a motor bike, they were intercepted by the police. On search of the body of accused No.1, 130 counterfeit currency notes of the denomination of Rs.500/- and 35 counterfeit currency notes of the denomination of Rs.1,000/- were seized. The investigation revealed that the third accused supplied the counterfeit currency notes to accused Nos.1 and 2. A search was conducted in the house of accused No.3. Consequent on the search, 140 counterfeit currency notes of the denomination of Rs.1,000/- were seized. A computer, scanner and other articles of implements for counterfeiting currency were also seized. The prosecution case is that the fourth accused was helping the third accused in the matter of counterfeiting and that the fourth accused was also involved in the offence.