DEVENDRA SINGH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are the accused in Crime No.417/2022 of Koipuram Police Station. The offences alleged against the petitioners are under Ss. 451, 380, 420 r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) The prosecution case is that the petitioners had appropriated Rs.6,61,500.00 in 67 Transactions from SBI ATM counter at Kozhencherry Road, during the period from 18/2/2022 to 25/2/2022.