SATISHKUMAR (A). SATHISH AND HARISH Vs. STATE

JUDGEMENT

(1.) THIS is the petition filed by the petitioners -accused Nos. 7 and 9 under Section 439 of Cr.P.C. seeking their release on bail for the offence punishable under Section 395 of IPC registered by the respondent -police in Crime No. 32/2014.

(2.) HEARD the arguments of the learned counsel appearing for the petitioners -accused No. 7 and 9 and also learned High Court Government Pleader for the respondent -State.

(3.) AS against this, learned High Court Government Pleader during the course of argument submitted that sofar as the petitioner -accused No. 7 is concerned, there is a recovery of mobile phone from him by the Investigating Officer during investigation and this recovery of the mobile phone clearly goes to show the involvement of the petitioner -accused No. 7 in the commission of the alleged offence. He made the submission that the said mobile phone belongs to the complainant. Hence, he submitted that even there are 10 other cases pending against accused No. 7 who is petitioner No. 1 herein. He also submitted that sofar as accused No. 9 is concerned, two cases are pending. Hence, petitioners are not entitled to be granted with bail.