Telangana High Court
Paladasu Dharani vs The State Of Telanagana on 14 March, 2019
Author: Shameem Akther
Bench: Shameem Akther
THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
Criminal Petition No.1330 of 2019
ORDER:
This Criminal Petition, under Section 439 of the Code of Criminal Procedure, 1973, is filed by the petitioner/A.7, for grant of bail in Crime No.135 of 2019 of L.B.Nagar Police Station, Rachakonda Commissionerate, registered for the offences punishable under Sections 120B, 489A, 489B, 489C, 489D and 420 read with 34 of IPC.
2. Heard the learned counsel for the petitioner/A.7, the learned Additional Public Prosecutor representing the respondent-State and perused the record.
3. The learned counsel for the petitioner/A.7 would submit that the petitioner/A.7 is a dental doctor. He is falsely implicated in this case. He has nothing to do with the affairs of the other accused in this case and ultimately prayed to allow the application.
4. On the other hand, the learned Additional Public Prosecutor opposed for grant of bail to the petitioner/A.7 contending that the petitioner/A.7 was very much present at the scene of offence along with the other accused. Counterfeit currency of Rs.1,00,000/- was recovered pursuant to his confession and ultimately prayed to dismiss the application.
5. As per the material placed on record, this petitioner/A.7, along with A.1 to A.6 and A.8 to A.10, hatched a plan to counterfeit the currency notes at the house of A.1. In that process, he was apprehended by the police on 05.02.2019. Pursuant to his 2 confession, counterfeit currency notes of Rs.1,00,000/- was seized from his possession. There are specific and grave allegations against the petitioner/A.7 indulging in printing and circulating counterfeit currency notes of Rs.500/- denomination. The allegations are specific and grave against the petitioner/A.7. Investigation is in progress. The petitioner/A.7 being a dental doctor is not a ground to allow this application. It is not a fit case to grant bail to the petitioner/A.7 under Section 439 of Cr.P.C.
6. Hence, the Criminal Petition is dismissed.
Miscellaneous petitions, if any, pending in this Criminal Petition, shall stand closed.
____________________ Dr. SHAMEEM AKTHER, J 14th March, 2019 Bvv