MUKTARUL HAQUE Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioners are accused in the Crime No.1282 of 2021 of Town South Police Station, Ernakulam registered alleging commission of offences punishable under Ss. 457, 380 and 461 read with Sec. 34 of the Indian Penal Code.

(3.) Prosecution case is that in the intervening time of 10.30 p.m. on 19/10/2021 and 8.30 a.m. on 20/10/2021, petitioners in furtherance of their common intention committed criminal trespass in the Nilgiri Super Market at Panampilly Nagar, broke open the locker and committed theft of Rs.6,86,331.00 kept in the locker and Rs.1,500.00kept in the cash counter and thereby committed the abovesaid offences. Petitioners were arrested on 16/12/2021 and are in custody since then. Petitioners' contention is that charge sheet is already laid and therefore their further continuation in custody is not required for the purpose of investigation of the case. Petitioners have moved the Sessions Court, Ernakulam for bail and that application was dismissed as per Annexure-A1 order dtd. 8/4/2022.