RATHEESH R. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The Petitioner is the sole accused in Crime No. 102/CB/KNR and KSD/R/2021 of CBCID Kasargod. Originally the above crime was registered as Crime No. 739/2019 of Hosdurg Police station alleging commission of offence punishable under Sec. 489 of the Indian Penal Code.

(3.) The prosecution case in short is that, on 14/12/2019 one Smt. Ponnamma had deposited 5 currency notes of 500 denomination which was found to be counterfeit currencies, hence the above case.