DEVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The bail plea at the instance of the 2nd accused in Crime No. 1192/2019 of Ollur Police Station, is the matter on consideration in this application.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) In this matter, the prosecution allegation is that the petitioner was arrested in this crime alleging commission of offences under Ss. 143, 147, 148, 452, 427, 201 r/w 149 of I.P.C and was granted bail by imposing conditions. One among the conditions was that the petitioner should not commit similar offence in future. It is relevant to note that after releasing the petitioner on bail in violation of the condition imposed by the trial court, the petitioner got involved in the following crimes: