Chattisgarh High Court
Virendra @ Virender vs State Of Chhattisgarh 10 ... on 3 October, 2018
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 6806 of 2018
• Virendra @ Virender S/o Jagannath Aged About 37 Years, Occupation
Businessman, R/o Indrapuri Road Sukhadeonagar Ranchi Tahsil And District
Ranchi (Jharkhand)
---- Applicant
Versus
• State of Chhattisgarh Through The Police of Police Station Kotwali Raigarh
District Raigarh Chhattisgarh
---- Respondent
For Applicant : Shri Hemant Kesharwani, Advocate For Respondent/State : Shri Manish Nigam, PL for the State Hon'ble Shri Justice Goutam Bhaduri Order On Board 03/10/2018
1. This is the fourth bail application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicant who has been arrested on 14-5-2016 in connection with Crime No. 291 of 2016, registered at Police Station City Kotwali, Raigarh, District Raigarh (CG) for the offence punishable under Sections 489 (A)(B) (C), 34 of the IPC.
2. The first bail application bearing M.Cr.C. No.6227 of 2016 was dismissed on merits on 06.10.2016. The second bail application bearing M.Cr.C. No.3316 of 2017 was dismissed as withdrawn on 14.07.2017 and the third bail application bearing M.Cr.C. No.2276 of 2018 was dismissed as withdrawn on 19.04.2018. 2
3. As per prosecution case, on 13-5-2016 on secrete information being received that the applicant and other co-accused persons are trying to circulate fake currency notes and when the applicant was alighting from train he was arrested and initially from the possession of the applicant fake currency notes of Rs.98,500/- were recovered and subsequently during investigation fake currency notes of Rs.5,48,500/- along with some original currency notes were recovered from the possession of applicant and other co-accused persons and thereby the aforesaid offence was committed.
4. Within a short span of time this fourth bail application has been filed, therefore, I do not find any change of circumstances to reconsider this repeat bail application on merits. Accordingly, the bail application is dismissed.
Sd/-
Goutam Bhaduri Judge Ashu