SRUTHI Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 Cr.P.C. This petitioner herein is accused No.5 in crime No. 266 of 2018 of Vandanmedu Police Station, Idukki District. The offences allegedly committed by him are those punishable under Sections 489 (B), 489(C), 489(D) and 120B read with Section 34 Indian Penal Code.

(2.) The case of the prosecution was that on 01.07.2018, on the basis of a tip off that some persons were engaged in making fake currency notes and transacting business with those, on 01.07.2018 at 4 A.M, the Vandanmedu Police proceeded to the spot and on reaching there, found counterfeit currency notes worth Rs.2,19,200/-, kept in a house meant for illegal transaction. The three persons found at the spot were arrested and the counterfeit notes were seized after preparing a mahazar. Then the crime in question was registered. The investigation was proceeded with. Involvement of seven other persons were also revealed during the course of the investigation and they were also arrayed as accused. The petitioner is the 5th among them. She was arrested on 04.07.2018. She was produced before the Judicial First Class Magistrate Court, Nedumkandam and was remanded to judicial custody. She was in judicial custody since then and this application seeking regular bail, is moved in the said circumstances.

(3.) Shri.K.R.Vinod, the learned counsel for the petitioner contended that there is total want of allegations in the Case Diary indicative of the involvement of the petitioner in the transaction. According to him, the petitioner was residing elsewhere and the 4 th accused, her mother, is residing independently. According to him petitioner's sister is arrayed as the 6 th accused and she was granted bail by this Court vide Order dated 31.08.2018 in B.A No. 5584 of 2018. Accordingly, she seeks for bail.