MANAF Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 439 of Criminal Procedure Code.

(2.) Petitioner is the accused in S.C. No. 119 of 2022 on the file of Assistant Sessions court, Muvattupuzha. The above case is registered against the petitioner and another alleging offences punishable under Ss. 450, 394, r/w 34 of IPC. Petitioner was arrested in connection with the above case on 8/11/2021 and he is in custody from that date onwards.

(3.) The prosecution case is that on 27/10/2021 at about 3 pm, the accused in this case and another in furtherance of their common intention to commit robbery, trespassed into the rental residential house of CW1 Chellappa at EMS Nagar Vazhappilly kara and committed theft of mobile phone from the hands of CW2 using force. When CW2 and CW3 tried to get back the mobile phone from accused, the accused pushed then down and CW2 and CW3 sustained injuries. Hence it is alleged that the accused committed the offence.