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Judgment
This is the Second Bail Application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicant who has
been arrested on 09.06.2016 in connection with Crime No. 181/2016 registered at Police Station Kotwali, District Mahasamund (CG) for the offence
punishable under Section 489 (B) (C) IPC.
The First Bail Application bearing M.Cr.C. No.211 of 2017 was dismissed on 25.01.2017.
Case of the prosecution, in brief, is that on 9-6-2016 on information received that one Khemlal Sagar was circulating old notes and was
apprehended, a raid was conducted and from the present applicant counterfeit notes of Rs.1,66,000/- were recovered. During investigation it revealed
that Khemlal Sagar along with other coaccused persons including present applicant namely Basant Banjara and Chhabilal have purchased old notes of
Rs.8 lakhs for consideration of Rs.50,000/- and thereby the aforesaid offence was committed.
The second bail is prayed on the ground that the wife of the applicant is suffering with the kidney disease and for her treatment the bail is prayed
for. On the last date, learned State counsel was directed to call for the medical condition of the wife of the applicant. The medical report of the wife
of the applicant is placed for perusal, wherein it is stated that in the last year in 2017 she was treated for some kidney ailment in Ramkrishna Care
Hospitals, Raipur and in 2018 no further check up carried out and only one injection is administered weekly once primarily and the statement of the
neighbors shows that she is presently shown to be hale & hearty. Considering the same no ground is made out to consider this repeat bail application.
Accordingly, the bail application is dismissed.