ABHAY SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the above mentioned two petitions wherein petitioners Abhay Singh alias Toni and Parvinder Singh @ Parminder Singh @ Babbu, seek grant of regular bail in a case registered vide FIR No. 287, dtd. 12/11/2020, Police Station City Rupnagar, District Rupnagar, under Ss. 489-A, 489-B, 489-C, 489-D, 120-B IPC.

(2.) The FIR in question was lodged on the basis of secret information received by the police to the effect that Nand Lal, Abhay Singh and Sushil Kumar indulged in preparing fake currency notes and used to supply the same in Roopnagar city and in other cities as well. The information was further to the effect that they were travelling in a car bearing registration No. HR-01-AF-9953 and were carrying huge quantity of counterfeit currency notes. Pursuant to receipt of said secret information barricading was held and the car bearing registration No. HR-01-AF-9953 was apprehended which was being driven by Abhay Singh. Nand Lal was found to be sitting on the front passenger seat whereas Sushil Kumar was sitting on the rear seat. A search of the car led to recovery of 175 counterfeit currency notes of denomination of Rs.2000.00 each from the dashboard of the car. The personal search of the three accused led to recovery of 50 counterfeit currency notes from each of the three accused.

(3.) Learned counsel for the petitioner(s) have submitted that they have falsely been implicated in the instant case and that in any case sincechallan already stands presented, their further detention will not serve any useful purpose.