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Judgment
5 paragraphs · 176 wordsShircy V, J
The petitioner is the 2nd accused in Crime No. 624/2021 of Kuttiadi Police Station, Kozhikode district registered for the offences punishable under Sections 406, 420 of the Indian Penal Code.
The petitioner has been in custody since 09.09.2021.
It is submitted by the learned counsel for the petitioner that so far the investigating agency has not completed the investigation and filed charge sheet. So he is entitled for default bail. Since charge sheet has not been filed in this case, and though the petitioner has been in custody on 9.9.2021, he is intending to move before the trial court, is the submission of the learned counsel for the petitioner. Therefore, this bail application is disposed of with a direction to the petitioner to approach the trial court, if he is entitled for default bail.
With this observation this petition is disposed of. If the petitioner moves an application for default bail before the trial court, the learned magistrate shall consider and dispose of the same on the very same day.