PREM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Shri Manoj Avasthi, Advocate on behalf of the petitioner pertaining to F.I.R. No. 519/2008 of Police Station Bari in the offence under Sections 498B and 489C IPC.

(2.) HEARD the learned Counsel for the petitioners as also the learned Public Prosecutor appearing for the State and perused the material on record.

(3.) LEARNED Public Prosecutor has opposed the bail petition on the ground that eight packets each of Rs. 100/ - counterfeit currency notes, were recovered from the possession of the petitioners and they were endeavouring to circulate them in the market. The offence committed by the petitioners is of grave nature and their bail petition should be dismissed.