TIZARENT PD Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the accused in all the crimes. The offence alleged against him is under Sec.420 read with 34 IPC and Sections 3,4,5 and 6 of Prize Chits and Money Circulation Schemes (Banning) Act, 1978.

(2.) THE learned counsel for the petitioner submits that the petitioner is innocent and there are no materials to connect the petitioner to offence alleged. It is noted in order passed by the learned Magistrate in B.A.2746/2012 that the petitioner has been in custody since 23.02.2012. If the final report has not been filed the petitioner would be entitled to get bail in that case under Sec.167(2) of Cr.P.C.