JABIR Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 15th day of July 2020 This is an application filed under Section 439 of Cr.P.C seeking regular bail.

(2.) The petitioner is the 3rd accused in crime No.35 of 2020 of Tirur police station, Malappuram, for having allegedly committed the offence punishable under section 394 of the Indian Penal Code.

(3.) The prosecution case in brief is that, on 08.1.2020, at about 09.00 pm, at the place called Paravanna, the petitioner along with accused Nos.1 and 2 allegedly informed the defacto complainant that a Wagnor R car is available for sale. The defacto complainant was a person dealing with purchase and sale of second hand vehicles. He arrived on a Xylo car bearing registration No.KL-33-C-1008 and during the process of the said negotiation, he Bail Appl.No.4306 OF 2020 was allegedly robbed of Rs.50,000/- (Rupees Fifty thousand only) and also the Xylo car and thereby the accused committed the offence.