JOSHI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is the sole accused in Crime No.410 of 2014 of Vadakkekara Police Station, alleging commission of offences under Ss. 449, 302, 394 and 201 of the Indian Penal Code. The allegation against the petitioner is that he had killed an aged couple and had robbed gold ornaments from them. It is alleged that the petitioner was acquainted with the son of the aged couple and thereby he earned their trust and entered their house with a chopper and killed them and robbed their gold ornaments.

(3.) The learned counsel for the petitioner submits that the petitioner was originally arrested in a case on 7/4/2014 and was released after obtaining statutory bail on 16/5/2015. It is submitted that the petitioner was away in connection with his employment thereafter and could not appear before the Court. It is also submitted that the petitioner has been subsequently arrested on 17/2/2021 and he is in custody since that date. The learned counsel for the petitioner submits that the bail application may be allowed with stringent conditions.