SURESH VIJAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is a petition for regular bail filed under Section 439 of the Code of Criminal Procedure. Commission of offences punishable under Sections 489 (B), (C) read with 34 of the Indian penal Code is alleged against the petitioner.

(2.) PETITIONER is the 6th accused in Crime No. 362 of 2007 of perumbavoor Police Station. The allegation is that the petitioner, along with other accused, forged counterfeit currency notes and used the same with the knowledge that it is forged currency notes and possessed counterfeit currency notes. According to learned counsel for petitioner, the petitioner was falsely implicated in the case.

(3.) HEARD the learned Public Prosecutor.