KUNJUMON ALIAS THADIKUNJUMON Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER, who is the accused in Crime No.158/06 of Kareelakulangara Police Station and presently Crime No.225/CR/S1/2006 CBCID, Thiruvananthapuram for offences punishable under sections 489B and 489C IPC, seeks his enlargement on bail. He was arrested on 7.3.07 in connection with the same crime. His arrest in this case was formally recorded on 27.3.07.

(2.) LEARNED Public Prosecutor opposed the application submitting, inter alia, that 8 counterfeit notes each of Rs.1,000/- denomination seized from one Sadasivan, which were supplied by the petitioner, who is an accused in six other counterfeit note cases. The police are actively probing into the ramifications of the racket involved in the case as also the source of the counterfeit currency. If at this stage of the investigation the petitioner is released on bail, he will definitely hamper the smooth investigation of the case. I am not inclined to grant bail to the petitioner. This petition is accordingly dismissed.