RAJEEV KUMARAN Vs. STATE OF KERLA

JUDGEMENT

(1.) This is a petition for regular bail filed by the 5th accused in Crime No.478/2007 of Thrissur Town East Police Station registered for the commission of offence under section 395 IPC. The date of occurrence is December 2005 and the allegation is that the petitioner and the other accused committed dacoity and snatched away an amount of Rs.10.5 lakhs from the de facto complainant. He is in judicial custody since 16.3.2009 onwards.

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

(3.) Annexure-B order of the learned Sessions Judge, Thrissur vividly narrates the vicious activities on the part of the petitioner. It reveals his complicity and it is obvious from there that he is involved in several similar crimes. Considering his criminal grave antecedents he has been denied bail by the trial court.