AJMAL ALIAS PUTTU AJMAL Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 of Cr.P.C. The applicant is the 2nd accused in Crime No.1628/2020 of Kayamkulam Police Station, Alappuzha for having allegedly committed offences punishable under Sections 452, 341, 323, 324, 394, 506(ii) r/w Section 34 of IPC.

(2.) The prosecution case, in brief, is that on 17.11.2020 the applicant in furtherance of common intention with the two others made preparation to commit trespass into the auto workshop of the de facto complainant at Krishnapuram and armed with deadly weapon, they trespassed into the workshop caused hurt to the de facto complainant by hitting him and thereafter they robbed a Maruti Swift Car which was kept in the workshop for repair, after they stuffed cloth into the mouth of the de facto complainant, so that he may not raise any alarm. The crime was registered and the applicant was arrested on 19.11.2020 and remanded to judicial custody.

(3.) The applicant states that he is innocent and the allegations are not true and that he is 21 year of age and seeks bail.