MEHATHAB ALI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested on 13/4/2022 for the alleged offences punishable under Ss. 489B and 489E of IPC in Crime No.55 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner has deposited counterfeit notes to the tune of Rs.14,000.00 in CDM. Based on the complaint lodged by the Branch Manager of the HDFC Bank, Nandambakkam Branch, the respondent police registered a case against the petitioner along with other accused.

(3.) The learned counsel for the petitioner submitted that the petitioner is innocent and he is nothing to do with the alleged offences and a false case has been registered against the petitioner. It is further submitted that the petitioner is in judicial custody for more than 40 days. The learned counsel prays to grant bail to the petitioner.