DIVYANG RAMABHAI DABHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R. No. 11191011210117 of 2021 registered with DCB Police Station, Ahmedabad city, Dist. Ahmedabad, for the offences punishable under Ss. 489A, 489B, 489C , 489D and 120B of IPC.

(2.) Case of the prosecution is that based on information, raid was conducted at the place referred in the FIR. In all 5 persons were nabbed as they were in possession of counterfeit notes likely to circulate in the market. The fake currency notes found from the possession of accused nos. 1 to 3. Accused Nos. 4 and 5 did not found with the counterfeit notes but upon further investigation, it found that they had involved in process of making fake notes and at their instance, the investigation agency recovered and seized laptops, printers and other materials for the purpose of being used in making fake notes. So far present applicant is concerned, it is alleged that the laptop seized is belonged to him and the soft images of counterfeits found in the folder of the laptop. According to prosecution case, it was joint operation of the accused to circulate the counterfeit notes in the open market for their economical benefits.

(3.) In the aforesaid facts, in all 5 accused have been arrested. After completion of the investigation, chargesheet came to be filed. The co-accused no. 4 Kiranbhai, accused no. 1 - Parag Vania, and Haresh Dabhani - accused no.2 have been enlarged on bail by co- ordinate bench of this Court.