K.V. VISWANATHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications filed by the very same accused in crimes registered as Crime Nos.1020/18, 1021/18, 1022/18, 1019/18 and 1023/18 of Kottayam West Police Station, Kottayam District.

(2.) Apart from the petitioner, his wife and children were also involved in the aforesaid crimes registered for the offences punishable under Sections 406, 409, 420, 421 and 422 read with Section 34 Indian Penal Code and all of them have been enlarged on bail.

(3.) Apart from the aforesaid crimes, other crimes had also been registered against the petitioner for identical offences and it is submitted by the counsel for the petitioner that in all those crimes, he has already been enlarged on bail by the Judicial First Class Magistrate Court, Changanassery, after undergoing custody for the statutory period. In the aforesaid crimes, the petitioner has already completed 84 days in custody and only 6 days are left for the statutory period to be reached. In the aforesaid circumstances, the learned counsel canvassed for enlarging the petitioner on bail in the aforesaid crimes.