VINAYA RAJESH ALVA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petition is filed to direct the Court of the Judicial First Class Magistrate-I, Kasargod, to consider the bail application filed by the petitioners in CC No.1627/2022 in CB Cr.No.904/CR/CB/KNR and KSD/2012 (Adhur Crime No.363/2011) on the date of filing itself.

(2.) The petitioners' case is that they are the accused Nos.4 ,5 and 9 in the above case which is registered against them for the offences punishable under Sec. 420 read with Sec.34 of the Indian Penal Code. There are several other connected cases pending in different Courts in the State. The main accused, named Rajesh, was arrested in the crime stage, which is evident from Annexure-1 final report. The other accused were not even summoned by the Police. Recently, the petitioners learnt that an absconding charge has been laid against them The petitioners apprehend that if they surrender themselves, they may be remanded to the judicial custody. Hence the Crl.M.C.

(3.) Heard; the learned counsel appearing for the petitioners and the learned Public Prosecutor appearing for the respondents.