Madhya Pradesh High Court
Syed Dansih Ali vs The State Of Madhya Pradesh on 11 August, 2017
MCRC-10488-2017
(VASHIM Vs THE STATE OF MADHYA PRADESH)
11-08-2017
Parties through their counsel.
The applicants are in judicial custody since 13.4.2017 and 17.4.2017. Their learned counsel have argued that the only allegation against them is the recovery of forged notes of Rs.2000/-. Their submission is that only an offence U/s.489-C of I.P.C. would be made out which is a bailable offence.
Per contra, learned counsel for the applicant in M.Cr.C. No.10929/17 has submitted that it was on the basis of memorandum of applicant Sayed Danish Ali in M.Cr.C. No.10855/17 that applicant Jitu has been made an accused. In the memorandum of Sayed Danish he states that he is the person who has purchased the colour printer and taken it to the shop of the applicant Jitu in M.Cr.C. No.10929/17 and the 2000/- rupee notes were scanned using the scanner and with the aid of computer of applicant Jitu @ Jitendra's computer shop. The said computer has been seized and sent for forensic verification.
Mr. Ajay Tamrakar, learned counsel for the State has submitted that the said report is still awaited.
Under the circumstances, list this case on 29.8.2017. In the meanwhile, learned counsel for the State is requested to try and secure the FSL report at the earliest.
A typed copy of this order may be given to the learned counsel for the State.
(ATUL SREEDHARAN) JUDGE a