IRSHAD.N Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner who is undergoing incarceration in connection with Crime No.950 of 2021 of Palode Police Station registered for the offences punishable under Sections 489B and 489C of the Indian Penal Code has moved this application for his release on bail. Abkari offences were also registered against him, in another case on the very same day.

(2.) The prosecution allegation is that on 1.6.2021 while the police were engaged with law and order duty, found a car parked on the road side at Madathara Thattupalam. The petitioner was found in possession of liquor and a case was registered. On the next day on inspection it was found that he was keeping possession of counterfeit currency notes of Rs.500 denomination worth Rs.1,61,500/- in his vehicle bearing Reg.No.KL 16 M 6744, to use it as genuine and thereby committed the aforesaid offences.

(3.) The petitioner has been in custody since 26.6.2021.