R.KISHORE KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") seeking pre-arrest bail to the petitioner/A7 in the event of his arrest in connection with Crime No. 75 of 2019 of Ramakuppam Police Station, Chittoor District registered for the offences punishable under Sections 489-C, 420 r/w 34 of the Indian Penal Code, 1860.

(2.) The case of prosecution is that on 22.07.2019, a complaint was lodged stating the defacto-complainant was running a small store. While so on 22.07.2019 at about 01.00 p.m two unknown persons came to the shop and purchased water bottle and two biscuit packets and went away. Thereafter the Defacto-complainant identified two hundred rupees as counterfeit currency notes. Therefore, he lodged a complaint with the police. Later the police investigated the matter and arrested A1 and A2 on 23.07.2020 at 06.00 p.m. and A3 to A6 were arrested at the house of A3 on the same day at 10.30 p.m. Police seized the counterfeit currency worth Rs.2,76,22,000/- and later recorded their confessional statements. It is specifically stated that they went to Chennai and purchased machinery and kept in the house of the petitioner and thereafter they along with the petitioner herein affixed original currency notes to the Executive Bond paper and with that they scanned the same with computer, edited and designed and thereby they could not succeed. Thereafter, they approached some other person and prepared the counterfeit notes. Basing on same, the present crime is registered.

(3.) Heard Sri D.Purna Chandra Reddy, learned counsel for the petitioner and the learned Public Prosecutor for the respondentState.