IJAZ AHAMMED Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 2nd accused in Crime No.456 of 2020 of Kottakkal Police Station, Malappuram. The above case is registered against the petitioner alleging offences punishable under Sections 363, 354, 511 of 376 and Section 379 IPC.

(3.) The prosecution case is that the 1st accused was in love with the de facto complainant. It is alleged that on 26.10.2020 the 1st accused enticed the de facto complainant and took her to a resort by name 'Tree Top' at Attapady and had stolen some gold ornaments of the de facto complainant. A woman missing complaint was registered and the de facto complainant along with the 1st accused was found in the resort. The allegation against the petitioner who is the 2nd accused is that the 1st accused pledged the gold ornaments with the petitioner and thereby the petitioner also committed the offence under Section 379 IPC.