STAN VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail

(2.) The petitioner is the first accused in Crime No.1951/2021 of Thiruvalla Police Station, Pathanamthitta District, alleging the commission of offences under Ss. 294(b), 324, 307, 506(ii), 201 r/w Sec. 34 of the Indian Penal Code.

(3.) By Annexure ' A1 order dtd. 21/12/2021 and for the reasons stated therein, this Court was inclined to grant bail to the petitioner subject to conditions including a condition that the petitioner shall not involve himself in any other crime while on bail. The petitioner was thereafter involved in Crime No.1635/2022 of Thiruvalla Police Station, alleging commission of offences under Ss. 341, 294(b), 506(i), 323, 365, 394, 324, 411, 414 r/w Sec. 34 of the Indian Penal Code. Following the involvement of the petitioner in Crime No.1635/2022 of Thiruvalla Police Station, the bail granted to the petitioner by this Court through Annexure -A1 order in B.A.No.8394/2021 was cancelled. The petitioner has thereafter been in custody since 11/3/2023 and has completed 96 days of custody.