AJIMS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein is the sole accused in Crime No.2854 of 2016 of the Perumbavoor Police Station, registered under Section 25(1-A) of the Arms Act. He seeks regular bail under Section 439 of the Code of Criminal Procedure. The application filed by him for regular bail was dismissed by the learned Sessions Judge, Ernakulam on 26.09.2016. The petitioner has been in judicial custody since 22.08.2016. He is the first accused in Crime No.2827 of 2016 of the Perumbavoor Police Station involving serious offences.

(2.) The prosecution case is that when the police conducted a search at the house of the petitioner on 22.08.2016 as part of investigation in Crime No.2827 of 2016 of the Perumbavoor Police Station, they could find a pistol, two daggers, and a sword concealed by the accused at his house. These things were seized as per mahazar by the police, and the petitioner's arrest was recorded on 22.08.2016 while undergoing remand in the other case. There is report now that the police has submitted final report in this crime on 24.11.2016. Anyway, I find on hearing both sides, that investigation in this case is practically over. He is already on bail in the other crime. However, I am inclined to impose some strict conditions for bail.