NIZAM Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the 3rd accused in Crime No.477/2022 of Elamakkara Police Station, Ernakulam alleging offences punishable under Ss. 452, 386 r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 25/8/2022, the accused trespassed into the beauty parlour and spa run by the defacto complainant and forcecibly took two mobile phones apart from an amount of Rs.26,000.00 and thereby committed the offences alleged.