JALEEL Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ('BNSS", for the sake of brevity), by the 2nd accused in Crime No.518/2024 of the Erattupettah Police Station, Kottayam, which is registered against accused persons for allegedly committing the offences punishable under Ss. 420, 489-B and 489-C read with Ss. 34 and 120 B of the Indian Penal Code, 1860. The petitioner was arrested and remanded to judicial custody on 4/7/2024.

(2.) The prosecution case, in brief, is that: the 2nd accused had received 12 counterfeit notes of Rs.500.00 from the 3rd accused, with the full knowledge that the currency notes were counterfeited, and he gave 9 currency notes to the 5th accused, by offering a commission to fraudulently deposit the counterfeit notes in the cash deposit machine of the Federal Bank, Aruvithara Branch. Accordingly, the 5th accused deposited the said amount in the said cash deposit machine. Subsequently, it was revealed that the accused had hatched a conspiracy and in furtherance of their common intention, had dealt with the counterfeit notes. Thus, the accused have committed the above offences.

(3.) Heard; Sri.K.R.Arun Krishnan, the learned counsel appearing for the petitioner and Smt.Pushpalatha M K, the learned Senior Public Prosecutor.