SHYAMON Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the 4th accused in Crime No. 164 of 2021 of Kanjar Police Station. The offences alleged are under section 401 of the Indian Penal Code.

(3.) The prosecution case in short is that on 16.04.2021, at 2.10 AM, the petitioner along with three other persons were found under suspicious circumstances in a vehicle bearing Reg No KL-07- AS 7677 at Kavumpady Bhagam in Arakkkulam Village. From their possession, a knife was also recovered and it is alleged that they are the members of a criminal gang associated for the purpose of committing robbery. .