IMMANUEL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 1st accused in Crime No.520 of 2023 of Irinjalakuda police station, registered for the offences punishable under Ss. 392 read with 34 of the Indian Penal Code.

(2.) The crime is registered alleging that, on 7/4/2023, at about 4.30 p.m, the petitioner along with the 2nd accused came from the behind the defacto complainant in a motor cycle and snatched her gold chain. The petitioner was arrested on 12/4/2023 and is continuing in custody. His earlier application for bail was rejected as per Annexure A2 order dtd. 19/5/2023.

(3.) Learned counsel for the petitioner submitted that 51 days have been elapsed after the petitioner's arrest and the investigation being complete, no purpose is served by the petitioner's continued incarceration. Moreover, the 2nd accused was granted bail on 19/5/2023.