VASEEMUDEEN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 28/10/2025 for the offences punishable under Ss. 178 of BNS in Crime No.490 of 2025, registered on the file of the respondent police, seeks bail. The earlier bail application of the petitioner was dismissed by this Court, vide order dtd. 21/11/2025 in Crl.O.P.No.31860 of 2025.

(2.) The allegation against the petitioner herein is that, the petitioner and other accused were involved in counterfeiting and circulation of counterfeit Rs.500.00 currency notes among the public; that when the counterfeit notes were deposited in the bank, the bank manager immediately lodged a complaint; that upon investigation, it is revealed that the petitioner herein along with other accused involved in this offence and subsequently, they were arrested. Hence, this case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case and he is in judicial custody since 28/10/2025; that the similarly placed co-accused were already granted bail by this Court in Crl.O.P.Nos.31067, 31483 and 33225 of 2025 dtd. 13/11/2025, 18/11/2025 and 4/12/2025; and that the petitioner is ready to abide by any conditions that may be imposed by this Court and sought for bail to the petitioner.