KARTHIKA RAJEEV Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the accused in C.C.No.1685/2013 pending on the file of Judicial First Class Magistrate, Adoor, for trial. She has filed the above application seeking her release on bail under Section 439 of the Code of Criminal Procedure, for short 'the Code'.

(2.) ALLEGATION is that on 17.6.2013, petitioner with intention to commit theft, went to Annapoorna Jewellery in Pandalam. She committed theft of a gold ring from the jewellery and that being detected, she was apprehended. Crime registered over the occurrence after investigation has led to her indictment, for offences punishable under Sections 380 and 454 of the Indian Penal Code. Petitioner ever since her arrest continues in detention. Her application for bail moved before Magistrate having been turned down, she has filed the above application for her release on bail.