ASHRAF T.S. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is accused No.2 in Crime No.85/2022 of Venmony Police Station alleging commission of offence punishable under Sec. 394 and 34 of the Indian Penal Code.

(3.) The prosecution allegation is that, the defacto complainant was taken along with the accused persons on the pretext of taking measurements in connection with a welding work. The defacto complainant was, however, assaulted by accused nos.1 to 4 on 13/2/2022 at 7.30 p.m., near Kodukulanji Junction. They robbed Rs.25,000.00 from the pocket of the defacto complainant and a gold chain weighing 1' sovereigns, worth Rs.50,000.00; besides a mobile phone was also robbed. The accused persons have thus committed the aforesaid offence.