BINEESH P K Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for bail under Section 439 of the Code of Criminal procedure. The petitioner is the accused in Crime No. 108/09 of Valapattanam police Station.

(2.) THE offence alleged against the petitioner is under Section 511 of 376 of the Indian Penal Code.

(3.) THE learned counsel for the petitioner submitted that there is nothing to indicate that the offence as alleged was committed. It is not necessary to consider the said contention in the bail application. The learned Public prosecutor submitted that the charge was laid in the case. There is nothing to indicate that if the petitioner is released on bail, he will try to influence the witnesses or make himself scarce. The petitioner was arrested on 3. 3. 2009 and he is in judicial custody since then.