KISHORBHAI MEGHJIBHAI ITLAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No. I - 50 of 2019 registered with Bharatnagar Police Station, District : Bhavnagar, for offence under Sections 489A , 489B , 489C , 489D , 120(B) and 114 of the Indian Penal Code.

(2.) Mr. Kuldeep Vaidya, learned advocate for the applicant, submitted that the present application is filed after filing of the chargesheet and the only allegation levelled against the applicant is recovery of printer. He also submitted that the allegations as per the FIR is grave against the accused nos.4 and 5 and they have been released on bail. Copy of the said orders are placed on record. He further submitted that accused nos.4 and 5 are the persons who were printing fake notes on the printer, which has been recovered from present accused no.3. He further submitted that prior to selling printer to the present applicant, the said printer was sold to accused no.8, who had printed fake currency notes, not only that, but thereafter he had destroyed the same. The said accused no.8 has also released on bail. He further submitted that certain notes were recovered from the present applicant and those notes have been collected as muddamaal but since the allegations levelled against accused nos.4 and 5 are graver than that of present applicant, he prayed for bail.

(3.) Mr. Pranav Trivedi, learned Additional Public Prosecutor, drew attention of this Court to the FIR and submitted that considering the allegations made therein, the present application may not be entertained.