SURINDER GUPTA, J. - (1.) THE petitioners in the above mentioned petitions under Section 438 Cr.P.C. arising out of FIR No. 77 dated 11.6.2013 registered at Police Station Sadar Ahmedgarh, District Sangrur for offence under Sections 409, 489 -A, 489 -C, 201 IPC, have sought the relief of anticipatory bail.
(2.) ON checking of Police Station Sadar Ahmedgarh, by Deputy Superintendent of Police Amargarh, counterfeit currency notes of Rs.1,41,000/ -, case property in case bearing FIR No. 157 dated 22.10.2007 registered at Police Station Ahmedgarh for offence under Sections 420, 489 - B, 489 -C, 120 -B IPC, was found missing. At that time, petitioner -Jarnail Singh was posted as SHO, HC Teja Singh as Moharar, Incharge of Malkhana, Balwinder Rai as Naib Court, Police Station Ahmedgarh. In enquiry it was found that petitioner - Amit Kumar assisted the aforesaid police officials in replacing the lost fake currency notes by printing fake currency notes in the police station Ahmedgarh itself and thereafter petitioners -Jarnail Singh, Teja Singh and Balwinder Rai after production of the newly printed currency notes in the Court, as genuine case property, again destroyed/misplaced the same.
(3.) LEARNED counsel for the petitioner SI Jarnail Singh has argued that the case property remain in the police station in the custody of Moharar /Head Constable and he has nothing to do with the custody of the case property, its loss, its replacing with the fresh fake currency, the production of the same in the Court and further loss of the newly printed faked currency notes as alleged.;