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Judgment
N. Ananda, J.—The petitioner is arrayed as accused no. 9 in Crime No. 161/2012 registered for offences punishable under Sections 489(B), 489(C), 120-B IPC, and also for offences punishable under Sections 3, 25, 27 of the Arms Act and also for offences punishable under Sections 13, 15, 16 and 17 of the Unlawful Activities Prevention Act, 1967. Heard ''learned counsel for petitioner and learned Government Advocate for the State and I have been taken through investigation records, which would reveal the following:
The petitioner is arrayed as accused no. 9 for trafficking in counterfeit currency notes in this country, which are being supplied to him by other accused from Bangladesh and Pakistan. The object of larger part of conspiracy is to commit terrorist activities in this country and also to weaken the economy of this country by trafficking in counterfeit currency notes.
As per the information revealed by co-conspirators, petitioner was in possession of 4,000 counterfeit currency notes of Rs. 500/- denomination.
As per investigation records and the information given by co-conspirators, petitioner was in possession of 4,000 counterfeit currency notes of Rs. 500/- denomination and he had brought counterfeit currency notes for circulating the same as genuine currency notes. The investigation records would reveal that petitioner was aware of the activities of other accused, which would attract offences punishable under Sections 489(B), 489(C), 120-B IPC, and also for offences punishable under Sections 3, 25, 27 of the Indian Arms Act and also for offences punishable under Sections 13, 15, 16 and 17 of the Unlawful Activities Prevention Act, 1967.
The learned counsel for petitioner submits that petitioner cannot be detained in judicial custody during trial and his fundamental right cannot be taken away.
The learned Government Advocate would submit that there is prima-facie against this petitioner, the individual liberty of petitioner cannot outweigh the interest of nation and the interest of society at large. Having regard to nature and magnitude of offences and also having regard to the interest of nation and the interest of society at large, I decline to release the petitioner on bail. Therefore, the petition is dismissed.