RASHEED Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners, who are accused Nos.1 and 2 in Crime No.103/07 of Nattukal Police Station for offences punishable under sections 452, 323, 324 and 308 read with section 34 IPC, seek their enlargement on bail. The occurrence took place at about 1 p.m. on 5.4.07. The petitioners were arrested on 6.4.07.

(2.) When this application came up for hearing today, the learned counsel for the petitioners submitted that he is not pressing the application on behalf of the 2nd accused and he is pressing the application on behalf of the first accused only.

(3.) Learned Public Prosecutor opposed the application submitting, inter alia, that the first accused is an accused in seven theft cases of the very same police station and six of them were committed in the year 2006. He was the person, who allegedly assaulted the injured with a sword. Considering the facts and circumstances of the case, I am not inclined to grant bail to the first petitioner. This petition is accordingly dismissed.