THIRUMALI KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, Thirumali Kumar, who is an accused in C.C. Nos. 2168 of 2004 and in C.P. No. 24 of 2009, on the file of the Court of the Judicial Magistrate of the First Class I, Ernakulam, seeks bail under Section 439 of the Code of Criminal Procedure, respectively in B.A. Nos. 7819 of 2009, 7837 of 2009 and 7818 of 2009.

(2.) The crimes were registered in the year 2004. The offences alleged against the petitioner (first accused) in C.C. No. 2168 of 2004 are under Sections 454 and 380 read with Section 34 of the Indian Penal Code. The allegation is that the accused persons committed theft of gold ornaments from the house of the de facto complainant on 12.12.1996. In C.C. No. 2169 of 2004, the petitioner is the second accused. The offences alleged against the accused therein are under Sections 454, 461 and 380 read with Section 34 of the Indian Penal Code. The prosecution case is that the accused persons committed theft of gold ornaments and other articles from the house of the de facto complainant on 28.6.1998.

(3.) C.P. No. 24 of 2009 relates to Crime No. 154 of 2004. The petitioner is accused No. 4 therein. The offence alleged against the accused is under Section 402 of the Indian Penal Code. It is alleged that on 30.7.2004, the accused persons were found making preparations for committing dacoity.