MEHULBHAI DANABHAI VEGAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates appearing for the applicants of each application and learned A.P.P. for the respondent - State.

(2.) These applications are filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. being C.R.No.I-45 of 2017 registered with Amreli Rural police station, Amreli for the offences punishable under Sections 489(A) , 489(B) , 489(C) , 489(D) , 34 and 120(B) of the Indian Penal Code.

(3.) Briefly stated, it is alleged by the complainant that he had received a secret information that a black colour Suzuki Access scooter without registration number is likely to pass from Lathi alongwith two persons, who were carrying either stolen muddamal or any other suspicious thing in a bag. Therefore, upon inquiry, on the said scooter, one khakhi colour sack was noticed on the lap of one Mr.Pareshbhai Jagdishbhai Solanki and upon opening it in the presence of panchas, bundles of currency notes of denomination of Rs.2000/- and Rs.500/- were found and the two persons on the said scooter were asked to explain the reason for moving around with so much money but, they could not give any satisfactory reply and upon minutely perusing the said currency notes, the suspicion of the notes being fake was raised and, therefore, the same were counted and, in all, 3982 fake notes of denomination of Rs.500/- and 4552 notes of denomination of Rs.2000/- were found. Therefore, both the said persons came to be arrested alongwith the fake notes of denomination of Rs.2000/- and Rs.500/- worth Rs.1,10,95,000/-. Thus, the present complaint came to be lodged.