VISHAL VALLABHBHAI SURANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for regular bail after charge-sheet in connection with the FIR being I-CR No. 62 of 2019 registered with Vadodara City Police Station, Vadodara for the offences punishable under Sections 489(A), 489(B), 120(B), 114 of the Indian Penal Code, where the present applicant has been arrested on 24.10.2019 in connection with the complaint lodged on 23.10.2019.

(2.) The FIR is lodged by Assistant Sub-Inspector, SOG, Vadodara namely Shantilal Veljibhai on 23.10.2019 where, it is alleged that the Police Officer, Vadodara received a secret information that one Mr. Abhishek Surve and two of his colleagues were standing near HDFC Bank situated near Dhawalura Road, allegedly to spread and circulate fake currency notes in the market. This secret information is registered as No. 13 of 2019 on 23.10.2019 at 10:00 o 'clock and with all preparations to raid the premise, in private vehicles, the police had cordoned the place and raided the premise where it found fake currency notes 175 in number worth Rs. 87,000/- of Rs. 500/- denomination. Mr. Abhishek Surve and three others have been arrested where during investigation others were named and eventually charge-sheet came to be filed against seven person where the present applicant is A7 seeking regular bail after his matter is not considered by the Trial court.

(3.) This application is on the ground that he is a young man who seeks parity with others who have graver roles in the offence under question and yet, enlarged on regular bail.