ABHISHEK Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the second application under Section 439, Cr.P.C. for grant of bail in connection with Crime No. 162/2019, Police-Station-Palasia, District Indore for commission of the offence under Section 489-A, 489-B, 489-C and 489-D of I.P.C. First application of the applicant bearing M.Cr.C.No.21932/2019 has been dismissed as withdrawn by this Court vide order dated 17.06.2019.

(2.) As per prosecution story on the basis of secret information, police raided the shop which was running in the name of R.K. Plastic and recovered the counterfeit notes from the possession of the applicant and other co-accused persons, the applicant and other co-accused persons indulged in counterfeiting by printing such notes.

(3.) On the basis of this, police registered the aforesaid offence against the applicant.