Kerala High Court
Ravidas vs State Of Kerala Represented By Public on 7 September, 2009
Author: K.T.Sankaran
Bench: K.T.Sankaran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl..No. 5018 of 2009()
1. RAVIDAS,/SO.KUNJU,AGED 37 YEARS,
... Petitioner
Vs
1. STATE OF KERALA REPRESENTED BY PUBLIC
... Respondent
2. THE SUB INSPECTOR OF POLICE,KOTTAYI
For Petitioner :SRI.C.RAJENDRAN
For Respondent : No Appearance
The Hon'ble MR. Justice K.T.SANKARAN
Dated :07/09/2009
O R D E R
K.T.SANKARAN, J.
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B.A.No.5018 of 2009
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Dated this the 7th day of September, 2009
ORDER
This is an application for bail under Section 439 of the Code of Criminal Procedure. The petitioner is the first accused in Crime No.166 of 2009 of Kottayi Police Station, Palakkad District.
2. The offences alleged against the petitioner are under Sections 341, 323, 294(b), 394 and 427 read with Section 34 of the Indian Penal Code.
3. The date of occurrence was on 13.8.2009. The petitioner was arrested on the same date.
4. It is submitted by the learned Public Prosecutor that the investigation is at the initial stage and that the petitioner is involved in several other cases including offences under Sections 307 and 302 IPC. It is also submitted by the learned Public Prosecutor that the petitioner was convicted for an offence under Section 307 IPC and that the sentence was suspended in the appeal filed by him.
BA No.5018/2009 2
5. Taking into account the facts and circumstances of the case, the allegations levelled against the petitioner and all other circumstances, I am not inclined to grant bail to the petitioner at this stage.
The Bail Application is accordingly dismissed.
K.T.SANKARAN, JUDGE csl