Mukesh vs State of Haryana

Rajan Gupta, J.—This is a petition filed u/s 439 of the Code of Criminal Procedure seeking regular bail in a case registered against the Petitioner vide FIR No. 963 dated 12.11.2010 under Sections 489-B and 489-C IPC at Police Station City Hisar.

Learned Counsel for the Petitioner has argued that offence, if any, is u/s 489 C IPC and no offence u/s 489 B IPC is made out and, thus, Petitioner is entitled to the concession of bail.

Learned State counsel has, however, opposed the prayer. He submits that fake currency amounting to Rs. 33,000/- was recovered from the accused-Petitioner and thus contention that offence u/s 489 B IPC would not be attracted is totally without any basis.

I have heard learned Counsel for the parties.

According to prosecution version on November 12, 2010, Inspector Raj Singh along with other police officials was present on Talian Bridge, Hisar in vehicle No. HR 39B-3803. A secret information was received that the Petitioner was indulging in sale and trafficking of counterfeit currency notes. Resultantly, a naka was laid and Petitioner was apprehended with 55 currency notes of the denomination of Rs. 500/- each.

In view of nature of allegations contained in the FIR and the recovery effected from the Petitioner, I am of the considered view that Petitioner is not entitled to bail. Contention that offence u/s 489 B IPC would not be attracted is totally misconceived at this stage.

The petition is devoid of merit and is hereby dismissed.