MAMMOONHI THAILANGADI MAHMOOD Vs. SUPERINTENDENT NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) In all these appeals the appellant is the same. The bail applications submitted by the appellant in four cases were disposed of by the Special Court for trial of NIA cases, Ernakulam by the common order dated 19.7.2014, which is under challenge in these Criminal Appeals. Accordingly, these Criminal Appeals are also disposed of by a common judgment.

(2.) The appellant is accused No.7 in R.C.Nos.1 /2013 and 3/2013, accused No.11 in R.C.No.2/2013 and accused No.8 in R.C.No.4/2013. The offences alleged against the appellant are under Sections 489B, 489C, 420, 201, 120B and 109 read with Section 34 of the Indian Penal Code.

(3.) The facts of the case in brief are the following: On 16.8.2012, one Shereef alias Mohammed Shereef along with Madapurath Ayisha went to the office of the Assistant Engineer, Electrical Section, Kerala State Electricity Board for payment of OYEC charges and caution deposit for getting electricity connection to the house of Ayisha. On receipt of money from Shereef, the Cashier raised doubt about the genuineness of eight currency notes of the denomination of Rs. 500/-. Thereupon Shereef gave another set of eight currency notes of the denomination of Rs. 500/- and left the place. The cashier, after careful checking, again had suspicion about the genuineness of the currency notes. He handed over the currency notes to the Assistant Engineer, who reported the matter to the Station House Officer, Chandera Police Station. On realising that the currency notes were fake, Crime No.597 of 2012 of Chandera Police Station was registered under Sections 489B and 489C of the Indian Penal Code.