Unwan Amrohi vs State

S. No.,Particulars,Recovery effected

1.,"Raghuraj Singh S/o Shishpal R/o Bichatt-Sujanpur, Post

Khas, Distt.- Bulandsher, U.P. Receiver of FICN","-Rs.2,00,350/- FICN

2.,"Tabrez Ahmed S/o Lt.Shammi Ahmed, R/o 2nd Floo

above SBI & ICICI ATM, Near Anar Wali masjid, Kishan

Kunj, Laxmi Nagar, Delhi

Kingpin associated in printing & circulation of FICN","rR, s.44,000/- FICN

Rs.50,000/- (Genuine)

3.,"Tahir Shoaib S/o Alumiddin R/o kC-45, Gali Central Ban

New Seelampur, Delhi-53. Accused associated in

financing & providing space for setup for FICN","kR,s.48,000/- FICN

As stated by learned APP, kingpin of the racket has been operating the fake currency notes syndicate from Dubai and petitioner herein is in fact",,

the printer of the said FICN syndicate. Apart from Fake Indian Currency Notes (FICN) of Rs. 52 Lacs, US Dollar (FUSCN) of Rs. 17 lacs have also",,

been recovered from the possession of the petitioner.,,

Though Mr.Nandrajog, learned senior counsel has argued that the alleged recovery of FICN has been planted on petitioner, however, the case of",,

the petitioner is not that the police officials have an enmity with the petitioner and other co-accused due to which they have been implicated falsely in,,

the present case.,,

It cannot be disputed that FICN is affecting the economic fabric of the country and needs to be tackled severely.,,

In the case of State of Gujarat vs. Mohan Lal Jitamalji Porwal & Ors.: (1987) 2 SCC 364, wherein the Hon’ble Supreme Court has held as",,

under:,,

The entire Community is aggrieved if the economic offenders who ruin the economy of the State are not brought to books. A murder may be",,

committed in the heat of moment upon passions being aroused. An economic offence is committed with cool calculation and deliberate design with an,,

eye on personal profit regardless of the consequence to the Community. A disregard for the interest of the Community can be manifested only at the,,

cost of forfeiting the trust and faith of the Community in the system to administer Justice in an even handed manner without fear of criticism from the,,

quarters which view white collar crimes with a permissive eye unmindful of the damage done to the National Economy and National interest""",,

He also relied upon the case of Y.S. Jangan Mohan Reddy vs. CBI: (2013) 7 SCC 439, Hon’ble Supreme Court has held as under:",,

15) Economic offences constitute a class apart and need to be visited with a different approach in the matter of bail. The economic offence having",,

deep rooted conspiracies and involving huge loss of public funds needs to be viewed seriously and considered as grave offences affecting the,,

economy of the country as a whole and thereby posing serious threat to the financial health of the country. While granting bail, the court has to keep in",,

mind the nature of accusations, the nature of evidence in support thereof, the severity of the punishment which conviction will entail, the character of",,

the accused, circumstances which are peculiar to the accused, reasonable possibility of securing the presence of the accused at the trial, reasonable",,

apprehension of the witnesses being tampered with, the larger interests of the public/State and other similar considerations.â€​",,

Thus, it can be firmly stated that economic offences are required to be treated as a separate class and bail cannot be granted as a matter of",,

routine.,,

In the present case, keeping in mind the recovery from the petitioner of huge amount of FICN, FUSCN, printers, arms and other materials, the",,

case of the prosecution cannot be disbelieved.,,

It is pertinent to mention here that the prosecution has relied upon FICN and FUSCN printed on both sides as evidence and not on single side,,

printed notes.,,

In view of the facts of the present case and the settled law in such nature of offences, without commenting on the merits of the case, I am of the",,

considered view that petitioner does not deserve bail at this stage.,,

The petition is, accordingly, dismissed with no order as to costs.",,

The Trial Court shall not get influenced by the observations made by this Court while passing the order.,,