RADHAKRISHNAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) 1. Petitioner who is the 3rd accused in Crime No.90/06 of Kovalam Police Station and presently Crime No.226/CR/SI/06 of CBCID, Trivandrum for offences punishable under sections 489B and 489C read with section 34 IPC, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that on 27.6.2006, first accused in the case was arrested and 233 counterfeit notes of 100 rupee denominations and one counterfeit note of Rs.50 denomination from his person and on a search conducted in his house, 102 counterfeit notes each of 100 rupee denominations were seized. On interrogation, the second accused confessed that the counterfeit notes were supplied to him by accused Nos.2 and 3. A search conducted in the residence of the second accused resulted in the seizure of 105 notes each of Rs.100 denominations. The investigation of the case is still in the preliminary stage and the Police are actively probing into the ramifications of the racket and also the source of the counterfeit money, besides the printer who printed the same.