SUBAIR ALIAS SUBEER Vs. DETECTIVE INSPECTOR CBCID

JUDGEMENT

(1.) THIS application for bail under Section 439 of the Code of Criminal Procedure is filed by Subair alias Subeer, accused No.3 in Crime No.73 of 2007, CBCID, Kozhikode. The crime was originally registered as Crime No.279 of 2005 of Kasaba Police Station, Kozhikode. Later, the case was transferred to CBCID in the year 2007.

(2.) THE offences alleged against the accused persons (Mohammad Rafeeq, Shafeeq and Subair) are under Sections 4 and 20 of the Indian Telegraph Act, 1885 and Sections 3 and 6 of the Wireless Telegraphy Act, 1933.

(3.) IT is alleged that the petitioner absconded. He went abroad. He surfaced recently and he was arrested on 15.1.2010. The petitioner was remanded to judicial custody by the Chief Judicial Magistrate, Kozhikode. The Court of Session, Kozhikode dismissed the application for bail filed by the petitioner, per the order dated 29th January 2010.