VISHALBHAI UMESHBHAI PADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present successive application is filed under Sec. 483 of the Bhartiya Nagrik Suraksha Sanhita, 2023, for regular bail in connection with the FIR being C.R. No.11213021230363 of 2023 registered with the Jasdan Police Station, Rajkot of the offence punishable under Ss. 489(A), 489(B), 489(C), 489(D) and 114 of the Indian Penal Code.

(3.) Briefly stated, facts of the present case are that on 17/6/2023, while the complainant, namely, B.C. Miyatra along with the Police Inspector and other police staffers were on patrolling, received a tip-off near Gadadhiya Cross-road, Jasdan-Aatkot bypass road that one Vishal Umeshbhai Padiya, a resident of Rajkot who is dealing in fake Indian currency notes, would be coming on his motorcycle bearing its Registration No.GJ-03-FS-0058 from Rajkot to Jasdan Gadadhiya Cross-road for the purpose of exchanging the fake currency notes. On the basis of this information, a raiding team was formed to apprehend the accused person at the spot. Thereafter, after following due procedure, a raid was conducted, and the accused, namely, Vishal Umeshbhai Padiya was apprehended near Gadadhiya Cross-road, and during search, 30 fake Indian currency notes of the denomination of Rs.500.00 were recovered from his possession. During the course of investigation, the accused had disclosed that he himself is indulged in printing/manufacturing the fake Indian currency notes at his house, and in doing so, he got the papers of security thread mark On-line from alibaba.com and then scanned the original notes in his printer cum scanner and got the printouts by using the colour printer, and thereby used to make the counterfeit currency notes. It is further the case of prosecution that 30 fake currency notes of 500 denomination, valued at Rs.15,000.00, were recovered at the instance of present applicant/accused. With this sort of allegations, the present FIR has been registered.