REMA DEVI Vs. THE STATE OF KERALA

JUDGEMENT

(1.) These applications are filed under section 438 of the Cr.P.C., 1973

(2.) The applicants herein are the accused Nos. 4 to 6 in Crime No.266 of 2018 registered at the Vandanmedu Police Station, under Sections 489(B), (C) and (D), 120 B r/w Section 34 of the IPC.

(3.) On 1/7/2018 based on a tip off that certain persons were dealing with counterfeit notes, the accused Nos.1 to 3, who fit the description, were intercepted by the Station House Officer, Kattappana. The 1st accused was found having in his possession 996 counterfeit notes of 200/- denomination and the accused Nos.2 and 3 were found possessing 50 fake notes each of Rs. 200/- denomination. When they were interrogated, the 1st accused is alleged to have disclosed that the fake notes were printed at Kollam. He further disclosed that he had come to Kattappana for handing over the fake notes to accused Nos. 2 and 3 in exchange for genuine notes. They were arrested and the instant crime was registered.