Naresh S/O Shri Mansingh vs State Of Rajasthan
2021 Latest Caselaw 3942 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              11042/2021

Naresh S/o Shri Mansingh, Aged About 37 Years, R/o Village
Bamori, Distt. Guna (M.p.)
                                                                   ----Petitioner
                                   Versus
State Of Rajasthan, Through Public Prosecutor.
                                                                 ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 11218/2021 Bilal Mohammed S/o Rafiq Khan, Aged About 30 Years, R/o Shivpuri Purani Ghaushala Ke Pas At Present Sanda Colony Radhogarh Ps Radhogarh Dist. Guna M.p.

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Sanjay Sharma Mr. Ali Mohammed Khan For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order

24/08/2021

1. Petitioners have filed these bail applications under Section

438 of Cr.P.C.

2. F.I.R. No.131/2021 was registered at Police Station,

Chhabra, District Baran for offence under Sections 489-D, 420 &

120-B I.P.C.

3. It is contended by the counsel for the petitioner-Naresh that

one Narshi is named in the FIR as the person who fled from the

spot. It is also contended that papers for printing notes, chemical

(2 of 2) [CRLMB-11042/2021]

powder, papers of the size of Rs. 500/- note with security thread

were recovered. Counsel for the petitioner-Bilal Mohammed

contends that he is not named in the FIR and he has been made

an accused on the basis of the information given by co-accused

which is to the effect that Rs. 2.5 lakhs were given to Bilal. It is

also contended that the persons from whom the recovery have

been effected has been given benefit of bail by the High Court.

4. Learned Public Prosecutor has opposed these bail

applications. It is contended that matter pertains to printing of

fake currency. Narshi is same as Naresh and his name appears in

the FIR. It is also contended that Bilal has received fake currency

to the tune of Rs. 2.5 lakhs as is evident from the interrogation.

5. I have considered the contentions.

6. Considering the contention put forth by counsel for the State

and taking note of the fact that the matter pertains to printing of

fake currency and papers of the size of Rs. 500/- notes with

security thread and chemical powder were recovered from the co-

accused and the fake currency was given to petitioners, I am not

inclined to entertain these anticipatory bail applications.

7. These Anticipatory Bail Application are dismissed.

8. A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /4-5

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