SINTO VINCENT Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein is the accused in Crime No.351/2018 of Town West Police Station for offence punishable under section 394 of the Indian Penal Code.

(2.) The allegation of the prosecution is that, on 23.4.2018 at 3.30 hours, the petitioner herein along with two other hired the autorickshaw of the defacto complainant, assaulted the autorickshaw and forcefully took Rs.1500/- (Rupees one thousand five hundred only) from him. He was arrested and produced before the Magistrate on 1.5.2018. He is still in custody. He seeks bail.

(3.) The learned Public prosecutor opposed the application and submitted that the petitioner had adopted the same modus operandi earlier also. The autorickshaw of the drivers of the locality are finding in difficult to ply autorickshaw during night since the Bail Appl..No. 7896 of 2018 passengers are afraid of hiring autorickshaw during night, in the light of the above incident. It seems that final report has also been filed. It seems that the petitioner is in custody since 1.5.2018. Having considered his long detention, I feel that bail can now be granted to the petitioner, on the following conditions: