PREMCHAND Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 5th accused in Crime No. 1591 of 2019 of Medical College Police Station, Thiruvananthapuram. The offences alleged against him are offences punishable under Sections 403, 406, 417, 420, 506 read with Section 34 of IPC.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) The learned counsel for the petitioner contends that he is innocent of all the allegations and he was in fact a victim of the acts committed by the other accused persons. He was induced by the other accused persons to take subscription of a chitty abandoned by one of the subscriber in the name of the petitioner. On the other hand, the learned Public Prosecutor strongly opposed the application contending that the petitioner is also involved in another case of similar nature and hence he seeks dismissal of the bail application.