SURESH KUMAR GOPINADHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the first accused in Crime No.64/99 of Poovar Police Station for offences punishable under sections 457, 380 and 461 IPC, seeks his enlargement on bail. The occurrence took place on 23.5.1999 and the petitioner was arrested on 7.8.2006.

(2.) Learned Public Prosecutor opposed the application submitting, inter alia, that the petitioner is an accused in three other similar crimes.

(3.) The case of the prosecution is that the petitioner along with the other accused gained their entry into the house of the de facto complainant and committed theft of currency notes worth Rs.5,750/-.