Madhya Pradesh High Court
Nanhulal Viswkarma vs The State Of Madhya Pradesh on 23 November, 2021
Author: Vishal Mishra
Bench: Vishal Mishra
1 MCRC-47625-2021
The High Court Of Madhya Pradesh
MCRC No. 47625 of 2021
(NANHULAL VISWKARMA Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 23-11-2021
Shri Ashish Nema, learned counsel for the applicant.
Shri Sanjeev Kumar Singh, learned Panel Lawyer for the
respondent/State.
This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.
T h e applicant is arrested on 27.06.2021 by Police Station Baihar, District Balaghat (M.P.) in connection with Crime No.168 of 2021 registered in relation to the offence punishable under Sections 489A, 489B, 489C, 489D, 489E and 120(B) of IPC.
Applicant is in custody since 27.06.2021. Charge sheet in the matter has been filed. Looking to the nature of the offence and the facts and circumstances of the case and the recovery made from the present applicant no offence under Sections 489A, 489B, 489C, 489D, 489E of IPC is made out. The recover of so called forged notes shows that they are notes of children bank used for playing. He is ready to abide by all terms and conditions which may be imposed by this court while considering his application for grant of bail.
Per contra, counsel appearing for the State has opposed the application stating that the huge amount approximately 8.5 lacs of fake currency notes are been recovered from the possession of the present applicant and the other co-accused. It is not a simple case, by way of stamping, they have prepared the fake currency notes and were giving currency notes to poor illiterate villagers for circulation in the market. It is not a simple case that the notes which are being printed for playing purpose are being taken up by the present applicant. In such circumstances, no case for bail is made out and prays for dismissal of the bail application.
Signature Not Verified SANConsidering the overall facts and circumstances of the case, no case Digitally signed by SHALINI LANDGE Date: 2021.11.25 10:38:43 IST 2 MCRC-47625-2021 for bail is made out, application is hereby rejected.
(VISHAL MISHRA) JUDGE Sha Signature Not Verified SAN Digitally signed by SHALINI LANDGE Date: 2021.11.25 10:38:43 IST