BASHEER Vs. STATE OF KERALA

JUDGEMENT

(1.) The applicant seeking regular bail is the sole accused in Crime No.118/2020 of Changaramkulam Police Station registered under Section 392 IPC.

(2.) I have perused the prosecution allegations in the crime and also the necessary documents on record. I have also heard the learned Public Prosecutor and the learned counsel for the accused via video conferencing.

(3.) The prosecution allegation is that the accused snatched away gold chain measuring 2½ sovereigns from the de facto complainant while she was walking down the road. The learned counsel for the accused points out that there is delay of 66 days in lodging the complaint. The learned Public Prosecutor submitted that no criminal antecedents have been reported against the accused.