ABDUL SHAMEER C.A. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 3rd accused in Crime No.88 of 2020 of Melparamba Police Station, registered alleging commission of offence punishable under Sec. 395 of IPC.

(3.) The prosecution allegation is that, on 10/3/2020 at 10.15 hours while the defacto complainant was riding his motor cycle bearing Reg.No.KL 14 F 7719 through KSTP road and when he reached at Kattakkal in Kalanad village accused No.3, persons in 5 in number came in a car bearing Reg.No.AP 34 4162 and wrongfully restrained the defacto complainant and stopped him and robbed Rs.20.00 lakhs kept in a cloth bag hanged in the motor cycle's handle and thereby committed theabove said offence.