Sulfhikkar vs State Of Kerala on 13 March, 2014

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Kerala High Court

Sulfhikkar vs State Of Kerala on 13 March, 2014

Bench: Thomas P.Joseph

       

  

  

 
 
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT:

             THE HONOURABLE MR.JUSTICE THOMAS P.JOSEPH

      THURSDAY, THE 13TH DAY OF MARCH 2014/22ND PHALGUNA, 1935

                   BAIL APPL..NO. 1753 OF 2014 ()
                     ---------------------------

   CRIME NO. 826/2013 OF POOVAR POLICE STATION  THIRUVANANTHAPURAM
                      -------------------------

PETITIONER(S)/ACCUSED  :
-----------------------

       SULFHIKKAR, AGED 38 YEARS,
       S/O.PEERUMUHAMMED,
       RESIDING AT "BABIDAS"
       OLD KARAKKAMANDAPAM, NEMOM P.O
       THIRUVANANTHAPURAM

       BY ADVS.SRI.A.ABDUL HAKKIM
               SRI.A.CHANDRA BABU

RESPONDENT(S)/STATE/COMPLAINANT:
--------------------------------

       STATE OF KERALA,
       REPRESENTED BY THE PUBLIC PROSECUTOR,
       HIGH COURT OF KERALA, ERNAKULAM
        KOCHI-682 031.

       BY PUBLIC PROSECUTOR SMT. LALIZA

       THIS BAIL APPLICATION  HAVING COME UP FOR ADMISSION  ON
      13-03-2014, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:




NS



                 THOMAS P. JOSEPH, J.
                 --------------------------------
               Bail Appl. No.1753 of 2014
           --------------------------------------------
        Dated this the 13th day of March 2014

                          O R D E R

Petitioner is the 5th accused in Crime No.826 of 2013 of the Poovar Police station for the offence punishable under Sec.489 B and C read with Sec.34 of the Indian Penal Code, apprehends arrest and has filed the application.

2. Learned Public Prosecutor has opposed the application. It is submitted that the Sub Inspector, Poovar Police station got information on 29.11.2013 about accused nos.1 to 4 dealing with counterfeit currency notes. They were arrested and questioned. The 1st accused revealed that the counterfeit currency notes were supplied by the petitioner. Thereon, house of the petitioner was searched and a counterfeit currency note of 500 rupee denomination was seized. Custodial interrogation of the petitioner is not required.

3. Learned counsel submitted that the allegations are not true. According to the learned Bail Appl. No.1753 of 2014 2 counsel, the petitioner is falsely implicated.

4. Having regard to the seriousness of the allegation made and nature of investigation required to be done which may require custodial interrogation, request for anticipatory bail cannot be allowed.

The application is dismissed.

Sd/-

                            THOMAS P. JOSEPH
                                   JUDGE


                                        / True Copy /




  NS                                    P.A. To Judge

Bail Appl. No.1753 of 2014 3

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