LAWS(KER)-2012-6-118

SHEFEEK Vs. STATE OF KERALA

Decided On June 11, 2012
SHEFEEK Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) PETITIONER is the first accused in Crime No.509/2012 of Parippally Police Station. The offences alleged against him and other accused are under Secs.323, 324, 427 and 308 r/w 34 IPC and Sec.27 of Arms Act. The prosecution contended that petitioner is a gunda hired by a private financier for collecting money using force. It is stated that he had demanded Rs.2,000/- from the complainant if an autorickshaw held by him is not to be seized. As the amount was not paid, he attacked the complainant. He has been in custody from 26.4.2012 onwards. His application for bail was rightly dismissed by the learned Magistrate taking note of the fact that the accused is reported to be a hardcore criminal.

(2.) LEARNED counsel for the petitioner submits that petitioner has been in custody from 26.4.2012 onwards and so, considering the period of detention he may be granted bail.