MOHAMMED AASIF Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 414/2019 registered at Police Station Khandela, District Sikar for the offence(s) under Section(s) 420, 489A, 489B, 489C and 489D of I.P.C.

(2.) It is contended by learned counsel for the petitioner that the only allegation against the petitioner is of having possession of a single fake currency note of Rs. 500/- and the matter does not travel beyond the scope of section 489C I.P.C, which is bailable. He submits that the petitioner is in custody since 27/10/2019, charge sheet has already been filed and trial of the case is likely to take time. He, therefore, prayed for release of the petitioner on bail.

(3.) Learned Public Prosecutor has opposed the bail application.