AZAD AHMAD @ MITHU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Azad Ahmad @ Mithu, who is in jail in connection with crime No. 74 of 2010, relating to offences punishable under Section 489B, 489C, 489E of I.P.C., registered at police station Kotwali Nagar, District Dehradun, has sought his release on bail.

(2.) Heard learned counsel for the parties. It is a case of recovery of 27 fake currency notes of denomination of Rs. 1,000/- from the possession of the applicant. The first information report discloses that the arrested accused told the police that these fake currency notes are imported through Bangladesh. From the five accused total value of the fake currency notes was found to be more than rupees one lakh.

(3.) In the above circumstances, without expressing any opinion as to the final merits of the case, this Court is of the view that it is not a fit case for granting bail. The bail application is rejected.