NISHANTH T.H. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Cr.P.C.

(2.) The applicant herein is the 2nd accused in Crime No. 487/2019 of the Kodakara Police Station registered under Section 489(A)(B)(C)(D)(E) read with Section 34 of the IPC.

(3.) In sum and substance, the prosecution allegation is that source information was received on 28.10.2019 by the Station House Officer, Kodakara Police Station that the 1st accused has been manufacturing counterfeit notes in his residence situated within the limits of Parappookkara Panchayat. After obtaining a search warrant from the learned Magistrate, a search was conducted on the same day at about 1.25 p.m. It yielded in the detection of fake counterfeit notes of various denomination, having an apparent worth of Rs.79500/-. The 1st accused is arrested and the crime was registered. In the course of investigation, it was revealed that the applicant herein, who happens to be the son of the 1 st accused, was also closely involved in the counterfeiting of currency notes. Various materials were collected which include the footage of purchase of electronic items like printers linking the applicant with the crime. He was thus roped in as the 2nd accused.