HASEENA 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 accused in Crime No.987/2022 of Ernakulam Central Police Station alleging offences punishable under Ss. 342 and 394 r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 8/8/2022, the accused 1 to 4, in furtherance of their common intention to commit robbery, confined the defacto complainant in a lodge and robbed him of his gold ornaments and mobile phone and thereby committed the offences alleged.