MUHAMMED SIDIQUE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 16th accused in Crime No. 248 of 2021 of Nedumbassery police station in Ernakulam district. The crime was registered alleging offence punishable under Sections 323, 347, 356, 357, 365, 395, 212 and 34 of the I.P.C.

(2.) According to the learned counsel for the petitioner is a taxi driver, that he has no criminal antecedents to his credit, has not involved in any other case. He was arrested for the case on 24-06-2021, except accused Nos. 4, 15, 17, all have already been arrested, all of them have been granted regular bail by this Court., his continued detention is not necessary.

(3.) I heard the learned Public Prosecutor also. The learned Public Prosecutor submits that he was arrested on 24-06-2021, the car allegedly used by the him has already been recovered. That means, his further detention is not necessary. It has also come out from the remand report dt.18.4.2021 that all other accused, who have been arrested, have been granted bail.