ROJAN PAUL Vs. STATE OF KERALA

JUDGEMENT

(1.) Both these applications are filed u/s 439 of Code of Criminal Procedure by the accused Nos.1 and 2 seeking regular bail. B.A.No.9797/2021 has been filed by the 1st accused and B.A.No.9471/2021 has been filed by the 2nd accused.

(2.) The petitioners are the accused Nos.1 and 2 in Crime No.1515/2021 of Fort Kochi Police Station. The offences alleged are under Ss. 341, 324, 506(ii) and 394 read with Sec. 34 IPC.

(3.) The prosecution case in short is that on 26/10/2021 at about 2.50 pm, the petitioners have committed robbery of Rs.1,000.00 by boarding into a service bus bearing registration No.KL-07-BB-9810 owned by the defacto complainant, which was parked at Fort Kochi private bus stand and the petitioners together have wrongfully restrained the defacto complainant and the conductor of the bus and thereby committed the offence.