SHAHNAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the accused in crime No.373/2021 of Kilimanoor Police Station. He is the 2nd accused in the above case. The above case is registered against the petitioner and other alleging offence punishable under Section 394 of the Indian Penal Code.

(3.) The prosecution case is that on 27.03.2021 at about 02.45hrs at Malayamadam temple road, accused 1 and 2 snatched the gold chain weighing 51/2 sovereign worth Rs. 1,70,000/- of the defacto complainant who was travelling as pillion rider in a motorcycle.