Kerala High Court
Albin Raj @ Shyju vs State Of Kerala on 27 June, 2017
Author: Sunil Thomas
Bench: Sunil Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
TUESDAY, THE 27TH DAY OF JUNE 2017/6TH ASHADHA, 1939
Bail Appl..No. 4331 of 2017
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CRIME NO. 1247/2016 OF KATTAKADA POLICE STATION,
THIRUVANANTHAPURAM DISTRICT
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PETITIONER(S)/ACCUSED :
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ALBIN RAJ @ SHYJU, AGED 35 YEARS,
S/O. NATARAJAN, MEKKUMKARA VEEDU, KAITHODU,
PARAMKUZHI, KONNIYOORU MURY, PERUMKULAM VILLAGE,
THIRUVANANTHAPURAM DIST.
BY ADVS. SRI.SINU.G.NATH
SRI.S.M.RAJEEVAN
RESPONDENT(S) :
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1. STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM - 682 031.
2. STATION HOUSE OFFICER,
KATTAKADA POLICE STATION,
THIRUVANANTHAPURAM RURAL DISTRICT - 695 001.
BY PUBLIC PROSECUTOR SRI. AJITH MURALI
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 27-06-2017, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Msd.
SUNIL THOMAS, J
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B.A.No.4331 of 2017
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Dated this the 27th day of June, 2017
O R D E R
The petitioner herein is the accused in Crime No.1247/2017 of Kattakkada police station for offences punishable under sections 457, 461, 380, 201 & 379 of the Indian penal code.
2. The prosecution alleged that, some time between the night of 9.9.2016 to 10.09.2016, the petitioner, broke open the lock of a workshop and committed theft of Rs.3500/- and property worth Rs.13200/-. The petitioner herein was arrested on 25.5.2016 and is in custody since then.
3. The learned counsel for the petitioner contended that the petitioner is in custody for the past eight months. It was also stated that though the order of the court below says that the petitioner is involved in two other cases in which the investigation is not yet completed, it was submitted that he will be entitled for statutory bail, if investigation is not completed in that case. B.A.No.4331 of 2017 2
4. It appears that the petitioner herein is involved in several cases pending in various police stations of Thiruvananthapuram District, Nagercoil and also other places. Having considered this, I feel that the petitioner herein has a propensity to get involved in crimes of similar nature repeatedly. Hence, I am not inclined to grant bail to the petitioner at this stage. Bail application fails and is dismissed.
Sd/-
SUNIL THOMAS, JUDGE
R.AV //True Copy//
PA to Judge