SIJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 of Cr.P.C.

(2.) The prosecution case, in brief, is that on 11.11.2020 at about 6.30 p.m. the applicant along with other accused were found to be in possession of four counterfeit currency of Rs.500/- denominations and several arms like air gun, knife, sword and iron rod wrapped with cello tapes were also recovered from the possession of the accused. It is further alleged that the applicant obtained counterfeit currency of Rs.35,000/- from the accused in another Crime No.1003/2020. The applicant was arrested on 12.11.2020 and has been in custody since then.

(3.) The applicant states that he is innocent and the allegations are not true and that he has no other criminal antecedents and therefore he may be released on bail.