SHANTI KAUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application under Section 439 Cr.P.C. for releasing the petitioner on bail in FIR No. 189 of 2011 dated 20.8.2011 registered at Police Station, Kangra, under Sections 489 -A, 489 -B, and 177 IPC.

(2.) IT has been stated that as per the prosecution case the petitioner had purchased some articles from Vijay Sharma at Kangra on 20.8.2011 and paid him Rs. 500/ -. The currency note of Rs. 500/ - given by her was found fake. Vijay Kumar informed the police and the petitioner was intercepted. It has been alleged that 119 fake currency notes of Rs. 500/ - total amounting to Rs. 59,500/ - were recovered from the bag which petitioner was carrying. The fake currency notes were taken into possession. In addition to possession, the petitioner was found using one fake currency note of Rs. 500/ - as genuine.

(3.) IT has been stated that petitioner is innocent, she has been falsely implicated in the case. There is no report from Forensic Science Laboratory that the currency notes are fake. The investigating agency is relying on the certificate from the State Bank of Patiala, Kangra regarding the nature of currency notes.