ROUF Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for bail moved under Section 439 of the Cr.P.C by accused in Crime 146/2021 of Kodakara Police Station. Petitioners in B.A. No. 6417/2021 are accused Nos.6 and 19, whereas 17th accused is the petitioner in B.A. No. 6018/2021 and accused Nos.1 and 14 are the applicants in B.A. No. 6214/2021. These are second applications for bail moved by them after their earlier applications having been found against by this Court.

(2.) I heard the learned counsel for the petitioners and also the learned Additional Director General of Prosecution for the State.

(3.) That was a highway robbery allegedly taken place on 03.04.2021 at 04:40 a.m, near Kodakara over-bridge on the National Highway, NH 544. The crime was registered on 07.04.2021 alleging offence punishable under Section 395 of the IPC, alleging that some identifiable persons had robbed the informant Rs. 25,00,000/-, while he was travelling from Kozhikkode to Ernaklulam in Ertiga car bearing Reg. No. KL-56G 6786. During course of Investigation, it came out that actual amount involved was Rs. 3.5 crores. Whatever it may be, all the 22 persons including accused Nos. 1 to 7 who had actually committed robbery and those who had hatched conspiracy and shared the booty have been brought to book. A final report has been laid against 22 persons. All the 22 persons have been arrested also.