USMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Mohd. Safdar, learned counsel for the applicant, Mr. Hari Om Bhakuni, learned A.G.A. with Mr. Vishal Singh, Brief Holder for the State and perused the records.

(2.) The applicant is in jail being implicated in Case Crime No. 34 of 2016, which has been registered under Sections 489B/489C of I.P.C., P.S. Kotwali Roorkee, District Haridwar.

(3.) Learned counsel for the applicant submits that no recovery has been made from the possession of the applicant pertaining to the counterfeit notes. However, learned counsel for the State has objected to this plea and submits that fake currency notes have been recovered from the possession of the applicant. The applicant is a resident of District Saharanpur whereas the alleged crime was committed at Haridwar. The applicant is in jail since 05.03.2016.