DAVID DIAS Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is accused No.2 in Crime No.773/2022 of Aluva East Police Station, alleging commission of offence punishable under Ss. 170, 419, 342, 395, 120B, 402, 216A and 201 read with Sec. 34 of the Indian Penal Code.

(3.) The prosecution allegation is that, on 5/6/2022, at 11.45 PM, accused Nos.1 to 4 trespassed into the house of the defacto complainant, by impersonating them as income tax officers. They wrongfully confined the defacto complainant's wife and son at the ground floor of the house and took away the mobile phones of the defacto complainant. It was alleged that the accused committed theft of Rs.1,80,000.00 and 394 grams of gold ornaments worth Rs.19,00,000.00 kept in the Almarah of the bedroom and also taken the DVR of the CCTV. Apart from that, the accused took away the passbook, cheque book, PAN Card and income tax related documents of the defacto complainant and thus, committed the aforesaid offence.