SANTHOSH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners, who are accused Nos.1 and 2 in Crime No.873/2010 of Medical College Police Station, Thiruvananthapuram for offences punishable under Sections 379 read with 34 IPC involving theft of a motor cycle seek their enlargement on bail. The petitioners were arrested on 26.9.2010.

(2.) The learned Public Prosecutor opposed the application, submitted, inter alia, that Crime No.873/2010 of Medical College Police Station, Thiruvananthapuram was initially registered by the Vattiyoorkavu Police and the petitioners are involved in yet another crime of Medical College Police Station also involving theft of motor cycle.

(3.) Having regard to the gravity of the offences, nature of the allegations levelled against the petitioners, the relative conduct of the parties, the extent of the injury sustained, the propensities of the petitioners, and the other facts and circumstances of the case, I am of the view that if the petitioners are released on bail, they will definitely influence and intimidate the prosecution witnesses.