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Jayakrishnan vs State Of Kerala And Ors

High Court Of Kerala · Decided on 30 April 2021 · Citation: (2021) 04 KL CK 0224

HON’BLE JUDGES
Kauser Edappagath, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 438 · Indian Penal Code, 1860 — Section 380, 457
RESULT
Disposed Of
CASE NUMBER
Bail Application No. 2583 Of 2021
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Judgment

5 paragraphs · 193 words
1.

This is an application for anticipatory bail filed under Section 438 of the Code of Criminal Procedure by the accused in Crime No.1104 of 2019 of Manarcad Police Station. The offences involved are under Sections 457 and 380 of the Indian Penal Code.

2.

The prosecution case in short is that on 24.11.2019, the petitioner had trespassed into the house of the de facto complainant and committed theft of gold chain, Rs.11,000/- kept in the purse and a mobile phone and thereby committed the offence.

3.

Heard both sides.

4.

On hearing both sides, I am not inclined to invoke the extraordinary jurisdiction vested with this Court under Section 438 of Cr.P.C.. The learned counsel for the petitioner submitted that the petitioner is prepared to surrender before the Investigating Officer. Hence, this application is disposed of as follows:

The petitioner shall surrender before the Investigating Officer within ten days from today. In the event of his arrest, , after interrogation, he shall be produced before the jurisdictional Magistrate. If the petitioner moves any bail application, the same shall be considered and disposed of by the jurisdictional Magistrate on the same day itself.