MUKESH ALIAS BINU Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioner who is the accused in Crime No.73/2006 of Thrikunnapuzha Police Station for offences punishable under Sections 366A, 376, 420 IPC and 3(2)v of the SC&ST (Prevention of Atrocities) Act seeks his enlargement on bail. The petitioner was arrested on 5.4.2007.

(2.) I heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) Having regard to the nature of the offences, the short duration of his judicial custody, the sufferings of the victim and the present stage of investigation of the case, I am not inclined to grant bail to the petitioner. This Application is accordingly dismissed. The concerned Magistrate shall expedite the committal so that the special court can expeditiously try the offence, particularly, when the accused is in custody.