FAISAL O. Vs. STATE OF KERALA

JUDGEMENT

(1.) Application For Regular Bail

(2.) On 17.11.2020, between 11.00 PM and 6.00 AM on 18.11.2020 , the applicant, in furtherance of common intention with the 1st accused, trespassed into the property of the defacto complainant and committed theft of two cows, which were tied in the shed attached to the house of the defacto complainant, causing a loss of Rs.95,000/-. The crime was not immediately registered. Subsequently, one of the cows was recovered from the house of a lady, who gave a statement that it was her relative, the 1st accused who had brought the cow to her and the applicant was also accompanying him. And, thus the crime was registered and the applicant and the 1st accused were implicated as accused. The applicant had approached this Court for anticipatory bail by filing B.A.No.695 of 2021 and the same was dismissed by this Court, finding that there is sufficient material to indicate the complicity of the applicant. And, hence, he was directed to surrender before the Investigating Officer and apply for regular bail. He surrendered before the Investigating Officer on 12.02.2021 and was remanded to judicial custody.

(3.) Heard the learned counsel appearing for the applicant and the learned Public Prosecutor. The applicant admittedly has no criminal antecedents. One of the cows has been recovered.