THANKAMUTHU Vs. STATE OF KERALA

JUDGEMENT

(1.) This application for regular bail has been filed by accused No.6 in Crime No.171/CB/EKM/R/2021 of Crime Branch, Ernakulam registered for the offences punishable under Sections 489A, 489C, 489D, 120B read with Section 34 of Indian Penal Code.

(2.) The petitioner has been in custody since 27.07.2021.

(3.) The prosecution allegation is as follows: This petitioner along with the other accused had hatched a criminal conspiracy and pursuant to the conspiracy, they have forged Indian currency notes having denomination of Rs.500/- in a building at a place called Elanji and on 27.07.2021 this petitioner was found in possession of 1510 forged counterfeit currency notes concealed to use the same as genuine currency notes and thereby committed the aforesaid offences.