MANOJ Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioners are accused Nos. 1 and 2 in Crime No.615/2022 of Kunnikode Police Station, Kollam, alleging offences punishable under Ss. 451 and 394 r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 30/4/2022, at 6.15 p.m., the accused in furtherance of their common intention trespassed into the house of the defacto complainant and caught hold of her neck and after pushing her down snatched a gold chain weighing 22.280 gms and thereby committed the offences alleged.