KRISHNADAS M. R. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) The petitioner is the 2nd accused in Crime No.173 of 1997 of Vadanappally Police Station. He allegedly had committed the offences punishable under Sec. 420 read with Sec. 34 of the IPC. The case was proceeded as C.C No.1372 of 1998. Since the petitioner absconded the case was to be transferred to the register of long pending cases. He was arrested on 16/4/2024. He has been under custody since the said date.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.