NOUFAL Vs. STATE OF KERALA

JUDGEMENT

(1.) Applications for regular bail under Section 439 Cr.PC.

(2.) The applicant in BA No.3593/2021 is the fifth accused, while the applicants in BA No.4353/2021 are accused Nos.6 to 9 in Crime No.415/2021 of Mangalapuram Police Station, Thiruvananathapuram District for having allegedly committed offences punishable under Sections 120B, 465, 392, 395, 412 and 363 read with Section 34 IPC.

(3.) The prosecution case, in brief, is that the applicants and the rest of the accused allegedly hatched a conspiracy to abduct and rob the de facto complainant and his brother-inlaw and in consequence to that on 09.04.2021 at about 8 p.m while the de facto complainant and his brother-in-law were travelling in a car bearing registration No.KL 01 CF 5781 from Thiruvananthapuram to Attingal, accused Nos.1 to 6 allegedly obstructed the car, waylaid them and the first accused broke open the window of the glass with a chopper, the second accused sprinkled chilly powder into the eyes of the de facto complainant and others inside the car and the third accused allegedly committed robbery by stealing 830.630 gms of gold ornaments worth Rs.36 lakhs. The first accused also allegedly inflicted a cut injury on the left palm of the de facto complainant with a chopper. The first accused is still at large.