SIDDIQ AJMERI Vs. STATE OF M P

JUDGEMENT

(1.) This application under Section 482 Cr.P.C. is filed for quashment of FIR in Crime No.112/2016 of Police Station Manak Chowk, district Ratlam under Section 489-B and 489-C of IPC.

(2.) According to the prosecution strory, the Police Station Manak Chowk received a source information on 25.02.2016, at about 11.55 P.M. that two women whose names were Parveen Bi and Aabeda Bi were standing at Naharpura square and they are having counter fake currency. A police team was constituted and raid was conducted. The women were searched and some counter fake currency was recovered from their possession. Subsequently, disclosure memo of these two women were recorded, on the basis of which, the present applicant was arrested from district Pratapgarh and also counter fake notes of Rs.500/- and Rs.1000/- were recovered from his possession. After investigation charge sheet was filed.

(3.) The present application is filed for quashment of the criminal proceedings against him on the ground that (i) applicant's father filed an application under the provisions of Right to Information Act in respect of Crime No.112/2016. As per the case of the prosecution, disclosure memo of the present applicant under Section 27 of the Evidence Act was prepared on 28.02.2016 at about 17.35 hrs at village Bagliya, Police Station Hatunia. However, the witnesses were residents of Ratlam. The present applicant was arrested on 28.02.2016 at 6.35 P.M. On 28.02.2016 the seizure of counter fake currency was made by the police.