DHANESH CHATRABHUJ PAREKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant who was arrested for commission of offence under Section 489(c) of I.P.C., on the statement of the other accused in connection with the offence under Section 489(b) of I.P.C. has applied for bail in a bailable offence.

(2.) The other accused by name Mukund Dhirajlal Patel made statement, while in custody, to the police that one counterfeit Indian Currency Note of the denomination of Rs.500/- was given to the applicant and, therefore, this applicant came to be arrested by the police, on the allegation for possessing the counterfeit currency note of Rs.500/- which is bailable offence and there is no dispute as regards this Mr.Shinde the learned APP, after going through the statement of the accused Mukund Patel has stated that except this statement there is no other allegation made against this applicant. The offence under Section 489(c) being bailable, the applicant is entitled to be released on bail. No grievance is made on behalf of the prosecution that the further custody of the applicant is required for the purpose of interrogation or investigation in the matter.

(3.) Hence, the application for bail is allowed. The applicant shall be released on bail in the sum of Rs.2000/- on the condition that he shall report to the police as and when required by the police, pending investigation.