MANIKANTAN ALIAS MANI VELUSWAMY Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER, who is the 2nd accused in Crime No.308/2006 of Parassala Police Station for an offence punishable under section 379 read with section 34 IPC, seeks his enlargement on bail. The occurrence took place on 5.1.2006 during 12 noon when the petitioner is alleged to have snatched the gold chain worn by the defacto complainant after coming on a motor cycle. He was arrested on 2.3.2006 in connection with Crime No.12/06 of the same police station for similar offence.

(2.) LEARNED Public Prosecutor opposed the application submitting, inter alia, that the petitioner is a habitual offender, who is involved in several crimes. The present case is now pending before the JFCM-II, Neyyattinkara as C.C.No.1/2007. I am not inclined to grant bail to the petitioner. This petition is accordingly dismissed with a direction to the said Magistrate to expedite the file of the aforesaid case.