ATHUL Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the 1st accused in Crime No. 526 of 2021 of Nedumbassery Airport police station, which was initially registered alleging offence punishable under Sections 465, 471 and 399 of the IPC. This is the second application for bail moved by the petitioner, who is the 1st accused under Section 439 of the Cr.P.C. His earlier application was dismissed by this Court by order dated 01.09.2021 8 on B.A. No. 6073 of 2021.

(2.) I heard the learned counsel for the petitioner and also the learned Senior Public Prosecutor.

(3.) According to the learned counsel, all other accused have been released on bail. The petitioner does not have criminal antecedents and that he is in judicial custody from 09.07.2021 onwards and 69 days have passed; nothing was recovered from him, though he was interrogated in custody.