GURNAM KAUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner namely Gurnam Kaur, who is behind the bars since 3.3.2019, has approached this Court in the instant petition filed under S.439 CrPC, for grant of bail in FIR No. 12, dated 3.3.2019, under S.439 B, C and D and S.34 IPC registered at Police Station Chintpurni, District Una, Himachal Pradesh.

(2.) ASI Rachhpal Singh has come present with the record. Mr. Kunal Thakur, learned Deputy Advocate General, also placed on record status report prepared by the investigating Whether reporters of the local papers may be allowed to see the judgment? agency on the basis of investigation carried out by it. Record perused and returned.

(3.) Record/status report reveals that on 3.3.2019, police, after having received secret information, intercepted vehicle bearing registration No. PB-13M-0023 and recovered counterfeit currency notes of Rs.57,700/-. Since no plausible explanation for possessing said currency, came to be rendered by the bail petitioner and other accused, police, after completion of codal formalities, registered FIR against bail petitioner and other accused under aforesaid provisions of law on 3.3.2019 and since then, accused including bail petitioner are behind the bars. As per investigating agency, it received information that some persons sitting in car bearing registration No. PB-13M-0023 are trying to use counterfeit/fake currency notes and as such, police laid Naka at Mubarikpur and ultimately recovered fake currency, as taken note herein above, from the dashboard and bags of the occupants of the car. During investigation, person namely Ishwar Chand also got his statement recorded with the police alleging therein that on 3.3.2019, bail petitioner had come to his shop with the intention to use fake currency but he, after having found Rs.2000 note to be fake, confronted the bail petitioner, who thereafter fled away from the spot. Investigation in the case is complete and Challan stands filed in the competent Court of law, but investigating agency is contemplating to file a supplementary Challan under S.173(3) CrPC, as stated by learned Deputy Advocate General.