MOHAN MADHAV VAGHUDADE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal through jail is filed by the appellant-convict for regular bail under Sec. 439 of the Code of Criminal Procedure. Pending the appeal, learned advocate Mr. Gaurav Goyal has sought permission to appear and is permitted to appear on behalf of the appellant.

(2.) Learned advocate for the appellant submitted that the appellant was apprehended with fake Indian currency of Rs.12.00 Lakhs and while in custody had made an application for temporary bail which has been rejected.

(3.) Learned advocate appearing for the appellant submitted that earlier also he had filed an application, each time the same has been rejected and lastly by an order dtd. 15/12/2021 the same was rejected. Learned advocate for the appellant submitted that the only role attributed to the appellant was that he was in possession of the fake currency note and therefore, considering the maximum sentence, of which the appellant has already undergone three years, the case of the appellant deserves consideration.