Rajan Gupta, J. - (1.) THIS is a petition filed under Section 439 of the Code of Criminal Procedure seeking regular bail in a case registered against the Petitioner vide FIR No. 963 dated 12.11.2010 under Sections 489 -B and 489 -C IPC at Police Station City Hisar.
(2.) LEARNED Counsel for the Petitioner has argued that offence, if any, is under Section 489 C IPC and no offence under Section 489 B IPC is made out and, thus, Petitioner is entitled to the concession of bail. Learned State counsel has, however, opposed the prayer. He submits that fake currency amounting to Rs.33,000/ - was recovered from the accused -Petitioner and thus contention that offence under Section 489 B IPC would not be attracted is totally without any basis.
(3.) I have heard learned Counsel for the parties.;