Bombay High Court
Farad Naushad Chandiwala vs The Sr. Police Inspector And Anr on 11 November, 2019
Author: Sandeep K. Shinde
Bench: Sandeep K. Shinde
Rane 1/2 BA-2083-2019 (SR.11)
11.11.2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO. 2083 OF 2019
Farad Naushad Chandiwala ...Applicant
V/s.
The State of Maharashtra
and Ors. ....Respondents
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Mr. Mateen Abdul Rahim Shaikh, Advocate for the
applicant.
Mr. Y.M. Nakhawa, APP for the respondent-State.
CORAM : SANDEEP K. SHINDE, J.
Monday, 11th November, 2019.
P.C. :
1. Heard learned Counsel for the applicant and learned APP for State.
2. The applicant is seeking release on bail in Crime No. 479 of 2018 registered with M.I.D.C. Police Station for the offences punishable under Sections 489B and 489C read with Section 34 of the Indian Penal Code.::: Uploaded on - 11/11/2019 ::: Downloaded on - 12/11/2019 02:22:46 :::
Rane 2/2 BA-2083-2019 (SR.11)
11.11.2019
3. On the secret information received by the Informant (Police Inspector), a trap was laid and in the course of it, 18 counterfeit currency notes of Rs.2,000/- denomination were found on the person of the applicant. In view of this, the offence aforesaid was registered against the applicant and his companion, Saddam. It also appears, 30 counterfeit currency notes were recovered from Saddam. The learned Counsel for the applicant relies on the statement of one, Jeetin Menon. He submits that, Jeetin Menon does not indicate or even suggest that counterfeit notes were found on the present applicant.
4. There is no reason to disbelieve the statement of the complainant, who then apprehended the applicant and his associate, Saddam on secret information and found in possession of the counterfeit currency notes.
5. For the reasons stated and in view of the details available, the Application is rejected.
(SANDEEP K. SHINDE, J.) ::: Uploaded on - 11/11/2019 ::: Downloaded on - 12/11/2019 02:22:46 :::