MOHANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER, who is the first accused in Crime No.362/07 of Perumbavoor Police Station for offences punishable under sections 489B and 489C IPC, seeks his enlargement on bail. Fifteen counterfeit notes, each of hundred rupees denomination, were seized from him on 28.3.07. Twenty five counterfeit notes of the same denomination were subsequently seized from his house. The 4th accused, who is alleged to be the supplier, is yet to be apprehended. The investigation of the case is still in the preliminary stage. The police are yet to prob into the ramifications of the racket behind the fake notes as also the source of the counterfeit currency. I am not inclined to grant bail to the petitioner at this stage. This petition is accordingly dismissed.