SAJIN KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Both these applications are filed by petitioners who are involved in Crime No.1292/2018 of Punalur Police Station, Kollam District. They are accused Nos.1 and 2. The offences alleged against them are those punishable under Sections 489B, 489C r/w Section 34 IPC.

(2.) The allegation of the prosecution was that on 30.6.2018, at

(3.) P.M., the 1st accused came to a foreign liquor bar along with the 2nd accused. They reached there in an autorikshaw driven by the 3rd The 1st and 2nd accused consumed liquor therefrom and the accused. 1st accused gave a note having denomination Rs.2,000/- at the counter. It was found to be a fake note by the Manager of the bar and when attempted to intercept the 1 st accused he escaped. Thereupon a complaint was lodged by the Manager against the 1 st accused. The crime in question was registered on its basis. Thereafter the 1st accused was arrested on 1.7.2018 and the 2 nd accused was arrested on 15.7.2018. Both of them were remanded to judicial custody after production before the jurisdictional court. Therefore, these two petitioners were in judicial custody since their arrest on respective dates. In the said circumstances, these two applications have been moved by them seeking regular bail. 3. Sri. K.V. Anil Kumar and Sri.Subhash Syriac, learned counsel advanced arguments on behalf of the petitioners. them, the 1st accused had a vehicle transaction with According to one Mr.Roni and had paid Rs.20,000/- to him towards consideration. Out of Rs.20,000/-, two notes having denominations of Rs.2,000/- were found to be fake notes and the matter was informed to the said Roni and he had promised to exchange those notes with true notes. But he failed to exchange the same. One among those fake notes was handed over by him to the cashier at the bar. According to the learned counsel, these accused have neither knowledge about nor complicity in the alleged acts. Accordingly, they pleaded for enlarging both petitioners on bail.