Pintu Jha @ Uma Shanker vs State of U.P.

Ashok Srivastava, J.—This bail application has been moved on behalf of applicant Pintu Jha @ Uma Shankar, who is involved in Case Crime No. 392 of 2011, under Sections 489A, 489B, 489C and 489D I.P.C., Police Station Sector 24 Noida, District Gautam Budh Nagar.

According to the recovery memo, on 6.7.2011, on an information given by the informer to the complainant, the applicant and the coaccused were detained. On search the applicant was found in possession 29 currency notes of Rs. 50/ denomination. On scrutiny it was found that the said currency notes were forged.

Heard learned counsel for the applicant and learned A.G.A. for the State as well as perused the materials on record.

It has been submitted from the side of the applicant that the applicant is in jail since 6.7.2011; that no illicit material was recovered from his possession; that he is innocent and has committed no offence; that he has been falsely implicated in this case due to enmity. It has further been submitted that keeping in view the allegation as appearing from the F.I.R. at the most a case under Section 489C I.P.C., which is a bailable offence, is made out.

The bail application has been opposed by learned A.G.A.

From bare perusal of the F.I.R. it appears that the role of the applicant is confined to an offence punishable under Section 489C I.P.C. which is bailable.

Considering all the aspects of the case and without expressing any opinion as to the merits of the case, I am of the view that the applicant should be released on bail.

Let the of applicant Pintu Jha @ Uma Shankar, who is involved in Case Crime No. 392 of 2011, under Sections 489A, 489B, 489C and 489D I.P.C., Police Station Sector 24 Noida, District Gautam Budh Nagar be released on bail on his furnishing a personal bond with two reliable sureties each in the like amount to the satisfaction of the court concerned.