MONISH KUMAR VIKRAMAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for regular bail filed under section 439 of the Code of Criminal Procedure. The second accused in Crime no. 57/2009 of Pallickal Police Station is the petitioner herein.

(2.) THE allegation is that the petitioner along with others have committed offences punishable under sections 379 and 411 of the indian Penal Code. In connection with the above crime, the petitioner was arrested on 21. 3. 2009 and since then he has been under judicial custody.

(3.) THE commission of the alleged theft of two gas cylinders, one filled and another unfilled, worth Rs. 2,000/- from a tea shop belonging to the defacto complainant, led to the registration of the above said crime. It is based on the confession statement given by the co-accused that the petitioner has been implicated. As already stated, the petitioner was arrested on 21. 3. 2009 and since then he has been under judicial custody.