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Judgment
G. Satapathy, J.
This is a bail application U/S.483 of BNSS by the petitioner for grant of bail in connection with Binika PS Case No.219 of 2025 corresponding to ST Case No.25 of 2026 pending in the file of learned Court of Sessions Judge, Sonepur for commission of offences punishable U/Ss. 178/179/180/61(2)(a) of BNS, on the main allegation of dealing with fake currency notes and possessing 803 numbers of fake currency notes of 500 denomination, alongwith co-accused persons.
Heard, Mr. Pabitra Kumar Dutta, learned counsel for the Petitioner and Mr. P. Satpathy, learned Addl. PP in the matter and perused the record.
Bail to the Petitioner is in fact sought for on the ground of parity, but the present Petitioner is having five criminal antecedents, however, the details thereof has not been disclosed by the Petitioner in his bail application which amounts to suppression of material facts. In the context of suppression of facts, this Court is fortified with the decision of the Apex Court in Munnesh Vrs. State of Uttar Pradesh; (2025) SCC OnLine SC 1319, wherein it has been held at paragraph 9 thus:-
“9.since the petitioner has suppressed material facts with regard to his involvement in criminal cases, he is not entitled to the discretionary relief of bail.” Xxxx xxx xx xx.
In the aforesaid facts and circumstances and taking into account the allegation as levelled against the Petitioner together with his criminal antecedent including cases of similar nature and taking into account the other circumstances on record in entirety including the law laid down by the Apex Court in Munnesh (supra), this Court is not inclined to grant bail to the Petitioner at this stage.
Hence, the bail application of the petitioner stands rejected. Accordingly, the BLAPL stands disposed of. A soft copy of this order be immediately transmitted to the learned trial Court.