ANEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.1264/2021 of Vadakkancherry Police Station, Palakkad District alleging commission of offences under Ss. 380 and 411 read with Sec. 34 of the Indian Penal Code.

(2.) The allegation against the petitioner is that while he was working at Grocery shop he had committed theft a grocery items of Rs.5.00 lakhs and sold the same to the 2nd respondent who had purchased the same with the knowledge that it was stolen property.

(3.) The learned counsel for the petitioner submits that the petitioner was arrested on 7/12/2021 and has been in custody since. It is submitted that the 2nd accused in the case had already been granted by this court through order dtd. 17/12/2021 in B.A. No.9700/2021. It is submitted that the petitioner had undergone valve replacement surgery in the year 2014 and reference in this regard is made to as Annexure-2. It is submitted that the petitioner is absolutely innocent in the matter and continued detention of the petitioner is not necessary for the purpose of proper investigation in the matter.