Gauhati High Court
Md. Sukur Mamud vs The State Of Assam on 8 January, 2021
Author: Hitesh Kumar Sarma
Bench: Hitesh Kumar Sarma
Page No.# 1/2
GAHC010180102020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln/2815/2020
MD. SUKUR MAMUD
S/O LATE JAHED ALI
VILL-NO. 2 AHMEDPUR
P.S.-BIHPURIA
DIST-LAKHIMPUR
ASSAM
VERSUS
THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR
ASSAM
------------
Advocate for : MR. M RAHMAN
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM
BEFORE
HONOURABLE MR. JUSTICE HITESH KUMAR SARMA
ORDER
Date : 08-01-2021 Heard Mr. M Rahman, learned counsel for the petitioner as well as Mr. NK Kalita, learned Additional Public Prosecutor appearing for the State respondent.
This is an application, filed under Section 439 of the Cr.PC. seeking bail of the petitioner, namely, Md. Sukur Mamud, in connection with Bihpuria P.S. Case No. Page No.# 2/2 464/2020, registered under Sections 120(B)/420/468/489(A)/489(C)/489(D) of the IPC.
Perused the case diary produced before this Court.
The allegation is that in the house of the petitioner, he himself and his co-accused were preparing fake Indian currency notes. The Investigating Police Officer has recovered 22 nos. of Rs.500/- denomination and 7 nos. of Rs.200/- denomination printed notes on one side and genuine currency notes of Rs. 80,000/-. They have also found and seized a printer for printing fake currency notes.
The materials in the case diary show that the accused-petitioner is involved with the commission of the alleged offence. The nature of the offence is such that it has a bearing in the National economy of India.
Therefore, considering the nature of the accusations, the prayer for bail of the accused-petitioner stands rejected.
Return the case diary.
This petition stands disposed of accordingly.
JUDGE Comparing Assistant