THANZEER Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is the sole accused in Crime No.638/2022 of Ernakulam Town South Police Station, alleging commission of offences punishable under Ss. 341, 384 and 392 of the Indian Penal Code.

(3.) The prosecution allegation is that, on 27/4/2022 at 1.00 PM, the accused trespassed into the flat No.13 E of Chakkolas Habitat at Thevara, where the defacto complainant is residing and stolen away the mobile phone worth Rs.4000.00 and a purse belongs to the defacto complainant containing driving license and ATM card of the State Bank of India. Then the accused had threatened the defacto complainant to implicate him in narcotic cases and also threatened that he will destroy the flat belongs to the defacto complainant and made him to pledge his gold chain weighing 1.5 sovereigns for Rs.30,000.00 and thereby committed the above said offences.