CHANDRATHIL NIJIL Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) These are applications for regular bail. The petitioner in B.A.No.149/2007 is the 7th accused and the petitioners in B.A.No.186/2007 are accused Nos.1, 4 and 6 in Crime No.589/2006 of Valapattanam Police Station for offences punishable under sec.489B and 489C I.P.C.

(2.) The learned Public Prosecutor opposed the applications and made available to him the case diary files for perusal.

(3.) What is unfolded by the investigation thus far conducted by the police is the following:- As per information received from the Superintendent of Police, Kannur, the Sub Inspector of Police, Traffic Police Station, Kannur, reached a place called Kattampalli at 1.30 a.m. on 6.12.2006 and found a Tata Sumo car bearing registration No.KL-13/P-1904 and one motorcycle parked by the side of the Kattampalli bridge. The police party headed by the Sub Inspector approached the car and demanded BA 149 & 186/07 Page numbers the persons inside to open the door. Accordingly, the door of the car was opened and accused Nos.1 to 6 got down from the car. The 7th accused was the driver of the car. Even though the police party ransacked the car, they did not obtain anything incriminating from the motor vehicle. Thereafter the accused persons were subjected to a body search during the course of which 77 forged currency notes of Rs.100/- and Rs.50/- denominations and bearing the same serial number for both denominations were recovered from the body of accused Nos.1 to 6. Finding that the aforesaid currency notes were counterfeit notes, the police party arrested all the accused persons, seized the currency motes as well as the car and the motorbike under a mahazar. The accused persons, the incriminating material objects, seizure documents and the vehicles were produced before the S.H.O., Valapattanam Police Station where the above crime was registered. The investigation of the case has subsequently been entrusted with the C.B.C.I.D., SIG-III, Kozhikode.