ABDULLA Vs. STATE OF KERALA

JUDGEMENT

(1.) Applications For Regular Bail

(2.) On 11.11.2020, at about 2.20 PM, six counterfeit currency notes of Rs.500 denomination was seized from the house of the 1st accused and on investigation, it was revealed that he had obtained the counterfeit currency from the applicant. Alathur Police had registered the crime and consequently, the applicant was arrested on 23.11.2020. The applicant preferred regular bail before the jurisdictional Magistrate and the same was dismissed and he has now approached this Court for regular bail.

(3.) The facts in Crime No.1005 of 2020 are that, on 11.11.2020, at about 6.30 PM, counterfeit currencies of Rs.500 denominations and a weapon was seized from the 1st accused, in consequence of which, the present crime was registered. The applicant is the 4th accused. The involvement of the applicant was revealed on interrogating the 1st accused and his formal arrest was recorded on 25.11.2020. He was already arrested in connection with a connected Crime No.1003 of 2020 on 23.11.2020. The applicant states that he is innocent and the allegations are not true. He has been in custody for more than 80 days. And, hence, he may be released on bail. All the other co-accused have already been granted bail.