RAJENDRA PRASAD KAILASAM HOUSE VARIKKANIL MUNDAKKAYAM AMSOM DESOM KANHIRAPPALLY TALUK KOTTAYAM DISTRICT Vs. STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR HIGH COURT OF KERALA ERNAKULAM

JUDGEMENT

(1.) THE petitioner, who is the first accused in Crime No.248/CR/EOW-III/KKD 2012 of CBCID EOW -III, Kozhikode for offences punishable under Sections 406 and 420 r/w Section 34 IPC. THE petitioner was arrested on 1-3-2012. When produced before the trial court, he was remanded to judicial custody. An earlier application for bail was rejected by B.A.No.1624/2012 before this court was dismissed by order dated 16/03/2012. Now this is the second petition seeking an order to release the petitioner on bail.

(2.) TODAY, when the petition came up for hearing, the learned Govt. Pleader would submit that taking into account of the period of incarceration already undergone, bail may be granted on conditions.