MOHD SALEEM Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is accused No.5 in Crime No.471/2022 of Thrikakkara Police Station alleging commission of offence punishable under Sec. 457, 461, 380 of Indian Penal Code.

(3.) The prosecution allegation is that, the accused persons committed lurking house trespassed with the intention to commit theft and that they entered into the house of the defacto complainant, at Thrikkakara North Village, Thrikkakara Kara at an intervening hours of 6.30 am, on 13/05/2022, and 07.00 am on 20/05/2022 and they opened the almirah and committed theft of 15 sovereigns of gold ornaments worth Rs.6,50,000.00, Sony VAIO Laptop worth Rs.10000.00, MI Mobile Phone worth Rs.2000.00 and some Pooja articles worth Rs.8000.00 and an amount of Rs.6000.00totally worth Rs.6,76,000.00 and thus the accused persons thereby committed the aforesaid offences. The specific prosecution allegation as against the petitioner is that he has received a portion of the stolen property and sold to a jewellery by name 'Nakshathra Jewellery'.