JASIM ALIAS ANIYAN KUNJU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the first accused in Crime No.188/2007 of Kollam East Police Station for offences punishable under Sections 406 and 465 IPC read with Section 34 IPC, seeks his enlargement on bail.

(2.) The case of the prosecution is that the first accused, who availed a loan of Rs.54,000/- from the Kollam branch of HDFC bank for purchasing a motorcycle and committed default in the re-payment of the loan, after forging the numberplate of the motorcycle made available the vehicle to the second accused. The petitioner was arrested on 5.3.2007.

(3.) Having regard to the facts and circumstances of the case, including the duration of the judicial custody of the petitioner, I am inclined to grant bail to him, but subject to the conditions safeguarding the interest of the prosecution also.