AJI PHILIP Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the 1st accused in Crime No. 569 of 2021 of Adoor police station, which was registered alleging offence punishable under Section 379 read with Section 34 of the IPC and Section 3(1) of the Prevention of Damage to Public Property Act, 1984.

(2.) The allegation is that the accused persons, four in number, in furtherance of their common intention committed large scale mischief by stealing cables which were installed for drawing BSNL line within Parakkode Exchange limits causing loss of Rs.40 lakhs to the BSNL. All other accused persons, that is accused Nos. 2 to 4 have already been arrested and later released on bail. The petitioner was arrested on 07.09.2021.

(3.) I heard the learned counsel on both sides and also Adv. Sri. Mathew. K. Philip, on behalf of the Standing Counsel for the BSNL.