NIBU ALIAS APPU Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS is an application for bail under Section 439 of the Code of criminal procedure. The petitioner is the accused No. 2 in Crime No. 132/2009 of gandhinagar Police Station.

(2.) THE offences alleged against the petitioner are under Sections 452, 323, 354, 506 (ii) and 294 (b) read with Section 34 of the Indian Penal Code.

(3.) THE petitioner is in judicial custody since 28/04/2009. The learned public Prosecutor submitted that the first accused was already granted bail and that charge was laid by the police.