MANNAN Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned Counsel for the applicant and learned A.G.A.

(2.) THIS is a case in which not only the fake currency note but Papers Scale, Knife, Computer, Monitor, Key Board, Printer, Screener (sic Scanner) switch board etc. were recovered from the house where the applicant and co -accused Sadab Ali were preparing forged currency note. This is not a case where there was unconscious possession of fake currency notes. The applicant was involved in preparing forged currency notes. He does not deserve bail. The bail application is rejected. Application rejected.