BINU.B Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.706 of 2022 of Kunnathunadu Police Station, Ernakulam District, registered for the offences punishable under Ss. 450 and 394 of the Indian Penal Code, 1860.

(3.) The prosecution case is that, on 19/10/2022, the accused trespassed into the house of the defacto complainant and snatched away her gold chain after sprinkling chilly powder, and thereby committed the offences alleged.