JAYSUKHBHAI VRAJLAL KAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicant is absent. Heard the learned A.P.P. for the respondent - State.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. C.R.No.I-31 of 2017 registered with Savarkundla Town police station for the offences punishable under Sections 489(A) , (B), (C), (D), 120B, 201 and 34 of the Indian Penal Code.

(3.) Briefly stated, it is alleged that upon secret information that in Ajmeri Non Veg. Lodge, the owners of the same are giving duplicate currency notes in place of original, the police personnel went to police chocky and thereafter, the other police personnel were called for alongwith panchas and primary panchnama was drawn. Thereafter, the police personnel made a search of one Mr.Salimbhai Popatiya from whom, 52 notes were found of different denominations which were not found to be genuine. Thus, the present complaint came to be lodged.