GAURAV CHOPRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners seek regular bail in FIR No.110 dated 10.3.2007 registered at Police Station D.L.F. Gurgaon for the offences under Sections 489-B/34 IPC. As per allegations in the FIR the petitioners at about 2.00 a.m. in the morning while they were driving in their Maruti car went to the Rehri of complainant Smt. Jyoti Lakra and asked her to prepare omellete. While she was preparing the omelette one of the boys asked her that he is having four notes of Rs.50/- which will be useful for running the shop. He asked her for Rs.100/- notes and she gave him Rs.200/- and received four notes of Rs.50/- denomination in exchange. The said notes were counterfeit notes of which report was lodged with the Police.

(2.) Learned counsel for the petitioners has contended that the notes were got by Gaurav Chopra (petitioner No.1) in the normal course of his business transactions as he supplies goods to shopkeepers at Delhi. Karan Sachdeva petitioner No.2 it is stated is only learning how to do trading of oil lubricants and he goes with petitioner No.1. It is further contended that the father of petitioner No.1 is on his death bed as he is suffering from cirrhosis of liver. He has been discharged virtually as a hopeless case. The petitioner No.1 has two unmarried sisters and mother who are solely dependent on him.

(3.) In response, learned counsel for the State has submitted that the petitioners have indulged in transaction of counterfeit notes and they are not entitled to the concession of bail as such type of incidents are on the rise. It is submitted that the father of petitioner No.1 has been discharged from the hospital.