(1.) The present petition has been filed under Sec. 439 Cr.P.C. for the grant of regular bail to the petitioner in FIR No.88 dtd. 12/6/2020, under Ss. 489-A, 489-B, 489-C, 489-D and 201 IPC, registered at Police Station Sadhaura, District Yamuna Nagar.
(2.) Learned counsel for the petitioner argues that no recovery of the counterfeit currency has been done from the petitioner and the challan has already been presented, meaning thereby, the investigation is over and the trial is likely to take some time before the same is concluded, hence, the petitioner be granted the benefit of regular bail.
(3.) Notice of motion.