MANOHAR THAKRE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is third application under Section 439 of the Cr. P. C. for grant of bail. Applicant Manohar Thakre was arrested on 03/11/2018 in connection with Crime No. 615/2018 registered at Police Station City Kotwali, District Chhindwara for the offence punishable under Sections 489A , 489B , 489C , 489D of the IPC.

(2.) The first bail application filed by the applicant was dismissed on merit by this Court vide order dated 20/03/2019 passed in M. Cr. C. No. 10344/2019 and second bail application was dismissed as withdrawn vide order dated 28/08/2019 passed in M. Cr. C. No. 25391/2019.

(3.) As per prosecution case on 30/10/2018 when Preeti Mishra, Sub- Inspector, Police Station City Kotwali, District Chhindwara was on routine checking along with other members of the Police force at Chandangaon Bus Stand, at 1:30 P. M co-accused Sitaram Chouhan and Vinod Tumdam came there on a motorcycle without a number plate from Nagpur Roadside. On suspicion, she tried to stop them, but they tried to run away from the spot. Preeti Mishra caught them with the help of other members of the Police force. On search, she found fake currency notes of Rs. 3,00,000/- in the dicky of the motorcycle, which was illegally being carried by them. On that, she seized that fake currency notes from the possession of Sitaram. On interrogation, they informed that they prepared counterfeit currencies and circulated the same in the market with the help of other co-accused namely Santosh Chauhan, Rajendra Pawar, Sarvan Kumar and Shyam Lal Pawar. On that Police registered Crime No. 615/2018 for the offence punishable under Sections 489(A) , 489(B) , 489(C) , 489(D) of the IPC. During investigation Police also seized colour printer, paper, cutter etc. from the possession of co-accused Sitaram, which was used by him for preparing fake currency note. On the information of the co-accused persons Police also arrested applicant Manohar Thakre and co-accused Golu @ Suraj Salbarde, Santosh Chouhan, Rajendra Pawar, Shyamlal and Shravan Kushram and also seized fake currency notes worth Rs. 10,000/- from the possession of co- accused Golu @ Suraj Salbarde, one colour printer and fake currency note worth Rs. 4,07,900/- from the possession of co-accused Sitaram Chouhan, fake currency notes worth Rs. 43,800/- and 150 pages of A-4 size on which note of Rs. 100/- was printed from the possession of co- accused Santosh Chouhan, fake currency note worth Rs. 8,500/- from the possession of applicant Manohar Thakre, fake currency note worth Rs. 60,300/- from the possession of co-accused Rajendra Pawar, fake currency note worth Rs. 59,500/- from the possession of co-accused Sarvan Kushram and fake currency notes worth Rs. 1,00,900/- from the possession of co-accused Shyam Lal.