MANAF Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 Cr.P.C.

(2.) The prosecution case, in brief, is that on 08.10.2020, while the de facto complainant was returning home on his motorcycle at about 22.00 hours, and reached in front of Alfa Hotel at Puthuponnani, the applicant robbed him off Rs.3,000/- and a Samsung A30-S mobile phone worth Rs.15,000/- at knife point and thus committed the offence. The applicant was arrested on 20.10.2020 and remanded to judicial custody. His application for bail was dismissed both by the jurisdictional Magistrate and also by the Session Judge for the reason that the applicant has been involved in three other crimes for offences punishable under Sections 427, 341 etc. of the IPC. Proceedings under Section 107 of the Cr.P.C has also initiated against him. Under the circumstances, the bail application was dismissed for the reason that there is a fair chance of the applicant absconding.

(3.) Heard the learned counsel for the applicant and the learned Public Prosecutor.