ANEESH BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) This application for regular bail has been filed by the petitioner who is the sole accused in Crime No.1664 of 2021 of Aluva East Post Station registered for the offences punishable under Section 379 of the Indian Penal Code.

(2.) The petitioner has been in custody since 3.9.2021.

(3.) The prosecution allegation is that this petitioner has committed theft of a motor cycle bearing Reg.No.KL 41 Q-1581 worth Rs.1,15,000/- belonged to the son of the defacto complainant which was parked in the courtyard of his house in Kadungalloor village between 10.00 p.m on 19.08.2021 and 4.00 a.m on 20.08.2021 and thus this crime has been registered against the petitioner.