RENJUMON Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the 1st accused in C.C.No.492/2012 on the file of the Chief Judicial Magistrate's Court, Kozhikkode for offences punishable under Section 392 read with Section 34 of the Indian Penal Code.

(2.) HE was arrested on 15.09.2012. Ever since he is in Judicial custody. His application for bail was rejected by the trial court as well as by the Sessions Judge. Now this petition seeking an order to release the petitioner on bail. The allegation against the petitioner is that the petitioner snatched away a mobile phone and Rs.28,000/- from the de facto complainant.

(3.) Having heard either side, I find that the petitioner is involved in two identical crimes, but is on bail in those cases.