MOHD NAJUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. Anil Upman Advocate on behalf of the applicant Mohd. Najur pertaining to F. I. R. No. 32/2009 registered at Hathipol, District udaipur in the offence under Section 489-B of IPC.

(2.) HEARD the learned counsel for the petitioner as also the learned Public Prosecutor appearing for the State and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioner has canvassed that he has been falsely implicated in this case. When he deposited the currency notes in his brother's account, he did not know that the currency notes which he was going to deposit were counterfeit. Learned counsel took me to the statement of Bank Manager and has contended that even the Bank Manager has verified the innocence of the petitioner. He has categorically stated that the petitioner was looking to be illiterate who did not understand distinction between counterfeit and genuine currency notes, hence, keeping in view the demeanor of the petitioner, he may be granted indulgence of bail.