Kerala High Court
Priyankumar vs The State Of Kerala on 24 June, 2021
Author: K.Haripal
Bench: K.Haripal
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.HARIPAL
THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943
BAIL APPL. NO. 4795 OF 2021
AGAINST THE ORDER IN CMP 378/2021 OF JUDICIAL FIRST CLASS
MAGISTRATE COURT, TRIPUNITHURA, ERNAKULAM.
(IN CRIME NO. 160 OF UDAYAMPEROOR POLICE STATION)
PETITIONER/ACCUSED NO.1:
PRIYANKUMAR
AGED 36 YEARS
S/O.KALESAN, PAROOPARAMBIL HOUSE,
PROOPARAMB COLONY, IRUMBANAM, THIRUVAMKULAM,
NOW RESIDING AT 16/459, MANASI HOUSE, NADAKKAVU,
UDAYAMPEROOR, MANAMKUNNAM, ERNAKULAM - 682 307.
BY ADVS.
ANOOP JOSEPH
K.B.ARUNKUMAR
ZERENE LINDA MITCHEL
ASWANI THUVVAKKADAN
SANDHYA JOY
RESPONDENTS/COMPLAINANT & STATE:
1 THE STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682 031.
2 THE STATION HOUSE OFFICER
UDHAAMPEROOR POLICE STATION, ERNAKULAM - 682 307.
SR.PP - SRI. SANTHOSH PETER
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
24.06.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
B.A.NO.4795 OF 2021
2
ORDER
This is an application for regular bail filed by the first accused in Crime No.160/2021 of Udayamperoor Police Station, which was registered alleging offence punishable under Sections 201, 489B, 489C, 489E(1) read with Section 34 of the Indian Penal Code.
2. The allegation against the petitioner, who is the prime accused, is that he has purchased counterfeit notes for Rs. 2,10,000/- from Coimbatore by paying genuine currency of Rs.1,25,000/- on 13.03.2021. The petitioner is in custody from 28.03.2021 onwards. Even though the learned counsel for the petitioner has persuaded to grant him bail as he is a first time offender, having regard to the gravity of the offence and impact of his acts in the society, I am not inclined to grant him bail and the application is only to be dismissed.
The bail application is dismissed as above.
Sd/-
K. HARIPAL
JUDGE
Jms
//True Copy// P.A to Judge