MANOJ M. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.1055/2021 of Aranmula Police Station, Pathanamthitta District alleging commission of offences under Sections 392 read with Section 34 of the Indian Penal Code.

(2.) The allegation is that the petitioner along with 2nd accused threatened the de facto complainant with a knife and robbed her gold chain which was subsequently pledged at a financial institution and thereafter sold for a sum of Rs.48,160/-.

(3.) The learned counsel for the petitioner submits that the petitioner is innocent in the matter and he has been booked in only on the basis of suspicion. It is submitted that the petitioner is in custody from 14-10-2021 and at any rate the continued detention of the petitioner is not necessary for a proper investigation of the matter.