V.S. SANTHOSH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.2517 of 2021 of Vaikom Police Station registered alleging commission of offence punishable under Sec. 381 of the Indian Penal Code.

(3.) The prosecution case is that the petitioner has stolen some machineries and equipments which were used for the purpose of construction of tower for the Kerala State Electricity Board by the 3rd respondent who was the sub contractor engaged for execution of the said work and thus committed the aforesaid offence.