- (1.) A. Mateen, J. Heard the learned counsel for the applicant and the learned Additional Public Prosecutor and gone through the FIR and also counter-affidavit and rejoinder-affidavits exchanged between the parties.
(2.) FROM the possession of the accused applicant 120 fake currency notes of 100 rupees denomination each, which amounts to Rs. 12,000/- has been recovered, which is as per the prosecution, was being circulated by the accused-applicant. Since July, 2003 accused-applicant is in jail. Let the accused applicant Indra Bahadur Singh alias Pappu be released on bail case Crime No 662/2003, under Sections 489 (B) & (C) I PC. PS Cantt. District Faizabad, on his furnishing a personal bond and two sureties of the like amount to the satisfaction of the Chief Judicial Magistrate concerned. Application allowed. .;