JAREES Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is an accused in Crime No.231/2022 of Kuttyadi Police Station alleging commission of offence punishable under Sec. 392 and 419 of Indian Penal Code.

(3.) The prosecution allegation is that, on 10/10/2021, at 11 am, while the defacto complainant was standing at a bus stop with foreign liquor bottles purchased from BEVCO, the petitioner and other accused impersonated and pretended to be excise officials, threatened to initiate case against him, took the complainant on a motor bike robbed a golden ring and Rs.27,000.00 from him. Thus, the petitioner has committed the aforesaid offence.