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Onus on Accused to Explain if Caught for Possessing Large Number of Counterfeit Currency: MPHC - (15 May 2018)

Madhya Pradesh High Court has held that recovery of a large number of counterfeit currency notes from an accused in public place is sufficient to establish the mens rea and knowledge or reasons to believe the same to be forged or counterfeit and intending to use the same as genuine.

Tags : MADHYA PRADESH HIGH COURT   CURRENCY  

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