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Bombay High Court

Sangram Sadashiv Suryawanshi vs State Of Maharashtra on 16 February, 2023

Author: N.R. Borkar

Bench: N.R. Borkar

2023:BHC-AS:9017

                                                                                         914-BA-3450-2022.odt


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CRIMINAL APPELLATE JURISDICTION
                             CRIMINAL BAIL APPLICATION NO. 3450 OF 2022
                    Sangram Sadashiv Suryawanshi                      ...      Applicant
                          Versus
                    The State of Maharashtra                          ...      Respondent
                                                       .........
                    Mr. Satyavrat Joshi instructed by Mr. Sachin Hande for the Applicant.
                    Ms. Rutuja Ambekar, APP for the State.
                    PN Prashant Desai, Islampur Police Station, present.
                                                       .........
                                                           CORAM : N.R. BORKAR, J.

DATED : 16 FEBRUARY 2023 P.C. :-

. This is an application filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of bail.

2. The applicant came to be arrested in Crime No. 321 of 2022 registered at Islampur Police Station, for the offences punishable under Sections 489-A, 489-B, 489-C r/w. 34 of Indian Penal Code.

3. On 17 May 2022, the bank officials of ICICI Bank, Islampur branch, while collecting the cash deposited by the customers in Cash Deposit Machine had found that there were six counterfeit currency notes of Rs. 500/- denomination. The report was thus lodged and during investigation the said counterfeit currency notes were found to be deposited by the present applicant.

4. I have heard the learned Counsel for the applicant and the learned APP for the State.

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914-BA-3450-2022.odt

5. The learned Counsel for the applicant submits that the applicant has nothing to do with the alleged crime. It is submitted that there is no evidence to show that the said counterfeit notes were deposited by the present applicant.

6. The prosecution during the course of investigation had recorded the statement of Vishal More in whose account the said counterfeit currency notes were deposited. He has stated that on 10 May 2022, the present applicant, who is his friend, had told him that he is depositing Rs. 3000/- in his account as he had to pay credit card bill and told him to transfer the said amount thereafter to his account. This witness has identified the present applicant in CCTV footage. Considering over all facts and circumstances of the case, I am not inclined to release the applicant on bail. Hence, the following order is passed :

 (i)               Application is rejected.




                                              ( N.R. BORKAR, J. )




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