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Judgment
4 paragraphs · 127 wordsA. Mateen, J.—Heard the learned counsel for the applicant and the learned Additional Public Prosecutor and gone through the FIR and also counteraffidavit and rejoinderaffidavits exchanged between the parties.
From the possession of the accused applicant 120 fake currency notes of 100 rupees denomination each, which amounts to Rs. 12,000/ has been recovered, which is as per the prosecution, was being circulated by the accusedapplicant. Since July, 2003 accusedapplicant is in jail.
Let the accused applicant Indra Bahadur Singh alias Pappu be released on bail case Crime No 662/2003, under Sections 489 (B) & (C) I PC. PS Cantt. District Faizabad, on his furnishing a personal bond and two sureties of the like amount to the satisfaction of the Chief Judicial Magistrate concerned.
Application allowed.