RANJITH @ KADAVI RANJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) Application filed under Section 439 Cr.P.C for bail. The applicant is the 1st accused in crime No.2849 of 2016 of Thrissur Town East Police Station for having allegedly committed offences punishable under Sections 452, 398 and 506(ii) I.P.C and under Section 27 of the Arms Act.

(2.) The prosecution case, in brief, is that on 11.08.2016 at about 7:30 PM, the applicant along with 6 others trespassed into the chicken shop of the de facto complainant, intimidated him using dangerous weapons, like swords and iron pipes, and attempted to commit dacoity armed with the aforesaid deadly weapons.

(3.) The applicant was arrested and remanded to judicial custody. He was granted statutory bail on 20.12.2016 on conditions. One of the conditions was that he shall not get involved in any similar offences. After completion of the investigation, the final report was filed before the jurisdictional Magistrate. While the committal proceedings were pending as CP No.31 of 2018 on the files of the Judicial First Class Magistrate's Court-1 Thrissur, the applicant got involved in Crime No.1052/2018 of Ollur Police Station for offences punishable under Sections 308, 120B I.P.C and under Section 3 (a) of the Explosives Act. The investigating officer filed CMP No.2521/2019 for cancellation of bail. Vide order dated 18.06.2019 at Annexure A1, the learned Magistrate dismissed the request stating that the APP did not produce any document to show the involvement of the applicant in another crime violating the bail order.