SUMEESH SHAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in crime No. 1009/2021 of Thodupuzha Police Station. The above case is registered against the petitioner alleging offences punishable under Sec. 420 r/w 34 IPC.

(2.) When this bail application came up for consideration, the learned Public Prosecutor submitted that the petitioner appeared before the investigating officer when notice under Sec.41A Cr.P.C. was issued and he was interrogated. Further custodial interrogation of the petitioner is not necessary is the submission. If that is the case, this bail application can be disposed of directing the petitioner to surrender before the investigating officer and execute a bond.