SAVINDER KAUR Vs. STATE

JUDGEMENT

(1.) THIS is a petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of bail to the petitioner in a case registered vide F.I.R. No. 125 dated 25.6.2009 under Sections 489, 489-A, 489-B, 489-C, 420 read with Section 120-B of the Indian Penal Code, 1860 (for short, 'the I.P.C.') at Police Station, Sector 31, Chandigarh.

(2.) THE allegations against the petitioner are that she was in possession of fake currency notes of Rs. 4,26,000/-. Therefore, she has been accused of having committed offences punishable under the aforementioned provisions of the I.P.C.

(3.) ON the other hand, learned counsel for the respondent contended that the investigation has revealed that the petitioner is a kingpin, who was frequenting Pakistan and was channelizing the counterfeit currency through the agency of other co-accused and was,thus, involved in the commission of offences which have been arrayed against her. He further contended that this being the position, the petitioner is not entitled to the concession of bail.