OMANA Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER, a lady and the sole accused in Crime No.82/06 of Edathua Police Station for offences punishable under sections 489B and 489C involving seizure of 72 counterfeit notes of 100 rupee denomination and who was arrested on 1.10.2006, seeks bail.

(2.) HAVING regard to the duration of judicial custody of the petitioner, who is a lady, and the present stage of investigation of the petitioner, I am inclined to grant bail to the petitioner subject to certain conditions. Accordingly, the petitioner is directed to be released on bail on her executing a bond for Rs. 20,000/- (Rupees Twenty thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M.,Ambalappuzha and subject to the following conditions: