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Judgment
11 paragraphs · 215 wordsAlok Singh, J.—This is an application seeking regular bail in case FIR No. 228, dated 01.11.2010, under Sections 489A, 489D, 489C and 489D IPC, registered at Police Station Bilaspur, District Yamuna Nagar.
Record reveals that the following counterfeit currency was recovered from the possession of the Petitioner:
Denomination (In Rs. ) Currency note number No. of currency notes recovered Total amount (In Rs. )
100/ 2EP-792708 28 2,800/
1,000/ 8BDL-421555 15 15,000/
1,000/ 8BDL-491511 9 9,000/
1,000/ 8BDL-421514 8 8,000/-
Total: 34,800/-
Learned Counsel for the Petitioner has vehemently argued that despite of several dates, prosecution has not produced all the witnesses, hence, Petitioner is entitled to be enlarged on bail.
Offence under Sections 489A and 489D is punishable with life imprisonment or imprisonment for 10 years. As per Section 436A of the Code of Criminal Procedure, accused is entitled to be released on bail if he has undergone detention for a period extending upto one-half of the maximum period of imprisonment specified. Since, Petitioner is in custody w.e.f. 03.11.2009, he is not entitled to seek the benefit of Section 436A of the Code. I am not inclined to enlarge the Petitioner on bail.
Dismissed. However, learned Trial Court shall make every effort to conclude the trial without any further delay.