Madhya Pradesh High Court
Manohar Thakre vs The State Of Madhya Pradesh on 20 March, 2019
1 MCRC-10344-2019
The High Court Of Madhya Pradesh
MCRC-10344-2019
(MANOHAR THAKRE Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 20-03-2019
Shri Manish Gavane, learned counsel for the applicants.
Shri Ajay Tamrakar, learned P.L.. for the respondent/State.
Case dairy perused and argument heard.
This is first bail application filed by applicants Manohar Thakre and Golu @ Suraj Salbarde under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No.615/2018 registered at Police Station City Kotwali, District Chhindwara for the offence punishable under Sections 489(A)(B)(C) (D) of the IPC.
As per prosecution case on 30/10/2018 when Preeti Mishra, Sub- Inspector, Police Station City Kotwali, District Chhindwara was on routine checking along with other members of the police force at Chandangaon Bus Stand, at 1:30 P.M co-accused Sitaram Chouhan and Vinod Tumdam, came there on a motorcycle without a number plate from Nagpur Roadside. On suspicion, she tried to stop them, but they tried to run away from the spot.
Preeti Mishra caught them with the help of other members of the police force. On search, she found fake currency notes of Rs.3,00,000/- in the dicky of the motorcycle, which was being illegally carried by them. On that, she seized that fake currency notes from the possession of Sitaram. On interrogation, they informed that they prepared counterfeit currencies and circulated the same in the market with the help of other co-accused namely Santosh Chauhan, Rajendra Pawar, Sarvan Kumar and Shyam Lal Pawar. On that Police registered Crime No.615/2018 for the offence punishable under Sections 489(A)(B)(C)(D) of the IPC. During investigation Police also seized colour printer, paper, cutter etc. from the possession of co-accused Sitaram, which was used by him for preparing fake currency note. On the information of the co-accused persons Police also arrested applicants Manohar Thakre & Golu @ Suraj Salbarde and co-accused Santosh Chouhan, Rajendra Pawar, Digitally signed by ANURAG SONI Date: 23/03/2019 13:23:30 2 MCRC-10344-2019 Shyamlal and Shravan Kushram and also seized fake currency notes worth Rs.10,000/- from the possession of applicant Golu @ Suraj Salbarde, one colour printer and fake currency note worth Rs.4,07,900/- from the possession of co-accused Sitaram Chouhan, fake currency notes worth Rs.43,800/- and 150 pages of A-4 size on which note of Rs.100/- was printed from the possession of co-accused Santosh Chouhan, fake currency note worth Rs.8,500/- from the possession of applicant Manohar Thakre, fake currency note worth Rs.60,300/- from the possession of co-accused Rajendra Pawar, fake currency note worth Rs.59,500/- from the possession of co-accused Sarvan Kushram and fake currency notes worth Rs.1,00,900/- from the possession of co-accused Shyam Lal.
Learned counsel for the applicants submitted that the applicants are innocent and have falsely been implicated in the matter. The applicants have no criminal past. There is no evidence on record to show that applicants circulated those notes in the market, so at the most offence under section 389(C) of the IPC is made out against them, which is bailable. The applicants are in custody since 03/11/2018. The charge-sheet has been filed and conclusion of the trial will take considerable time. On the aforesaid grounds, learned counsel prayed that the applicants be enlarged on bail.
Learned counsel for the State opposed the prayer stating that the applicants are indulged in preparing and circulating fake currency notes, so they should not be released on bail.
From the evidence collected by the prosecution prima facie it appears that applicants and other co-accused are involved in preparing and circulating of fake currency notes. Police seized total fake currency notes worth Rs.6,99,200/- and other material. So looking to the facts and circumstances of the case this Court is not inclined to grant bail to the applicants at this stage.
Accordingly, M.Cr.C. is rejected.
(RAJEEV KUMAR DUBEY) Digitally signed by ANURAG SONI Date: 23/03/2019 13:23:30 3 MCRC-10344-2019 JUDGE as Digitally signed by ANURAG SONI Date: 23/03/2019 13:23:30