THOMAS GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioners are accused Nos.1, 3 and 8 to 11 in Crime No.169 of 2020 of Kalamassery Police Station registered alleging offences punishable under Sections 454 and 380 read with Section 34 of the Indian Penal Code.

(3.) The prosecution case is that, at 1.30 pm, on 08.03.2020, the accused in furtherance of their common intention committed trespassed into B.S. International, situated in building no.39/396, Industrial Area, Kalamassery Municipality and thereafter, committed theft of motors, bearings, tool box etc. after removing CCTV Camera from its premises and thereby accused committed the offences under Sections 454 and 380 read with Section 34 of the Indian Penal Code.