Rajesh Dayal Khare, J. - (1.) HEARD learned Counsel for the applicants and learned G.A. for the State Respondent.
(2.) SUPPLEMENTARY affidavit on behalf of the applicants has been filed in the Court today annexing therewith certified copy of the remand sheet dated 03.02.2011, certified copy of the first information report filed in case crime No. 35 and 36 of 2011, which is being taken on record. The present 482 Petition has been filed for quashing of the proceedings of case crime No. 36 of 2011 under Sections 489 -A, 489 -B IPC, P.S. Collectorganj, District Kanpur Nagar and also for quashing of the remand sheet order dated 03.02.2011.
(3.) LEARNED Counsel for the applicants has contended that the perusal of the first information report would show that the applicant No. 1 together with applicant No. 2, his driver, are said to have been arrested on 02.02.2011 at 11.00 p.m. near Girja Palace Hotel in Collectorganj area and recovery of Rs. 8,01,000/ - of counterfeit currency is said to have been made from the applicant.;