JIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail by the 2nd and 3rd accused, wherein, prosecution alleges commission of offences punishable under Ss. 465, 468, 471, 511 and 420 r/w 34 IPC.

(2.) Precise allegation of the prosecution is that, the accused herein attempted to sell idol of Ganapathy stating that the idol was made of gold. Further they had created forged documents in this regard and used the same as genuine. This is the base on which the prosecution alleges commission of the above offences.

(3.) It is submitted by the learned counsel for the petitioners that, accused Nos. 4 and 7 were granted bail by this court after 22 days of custody. It is submitted further that the investigation requiring custody of the petitioners is practically over and there is no necessity to detain them in custody for the purpose of investigation.