CHALLA NUKU REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition, under Ss. 438 of Cr.P.C., has been filed by the Petitioner/A5, seeking anticipatory bail, in Crime No.47 of 2024 of Ramachandrapuram Police Station, Dr.B.R.Ambedkar Konaseema District.

(2.) A case has been registered registered against the Petitioner and others for the offences punishable under Ss. 489(A), 489(B) and 489(C) r/w 34 of the Indian Penal Code, 1860 (for short 'the IPC').

(3.) The Prosecution's case, in brief, is that, on 17/2/2024, at approximately 10:15 A.M., following the receipt of credible information regarding the illegal possession and manufacturing of counterfeit currency notes at D.No.19/9/17/1, Ratnampeta, Ramachandrapuram Town and Mandal, the Sub-Inspector of Police, accompanied by his staff and mediators, promptly rushed to the scene of offence. Upon arrival, they apprehended the individuals and identified as A1 to A4, who were reportedly engaged in the illicit manufacturing of counterfeit currency notes. A.1 to A.4 were allegedly found in the possession of equipment including a laptop, printer, pendrive, cutter, and other materials used in the manufacturing process of counterfeit currency notes. Subsequently, the Sub-Inspector of Police conducted a seizure of the counterfeit currency amounting to Rs.60,000.00 from A1 to A4, as detailed in the mediators report, and proceeded to arrest them. The properties associated with the illegal activity were confiscated in the presence of mediators, leading to the registration of a case pertaining to the aforementioned crime based on the mediators' report.