JAMSHID K. V. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 5th accused in Crime No.480 of 2022 of Thirunelli Police Station, Wayanad registered alleging commission of offence punishable under Sec. 395 of the Indian Penal Code.

(3.) The gist of the case is that on 5/10/2022 at 04:00 a.m. while the defacto complainant was travelling from Bangalore to Kozhikkode through Tholpetty-Kattikkulam public road in a bus named Silverline, accused Nos. 1 to 7 intercepted the vehicle and robbed an amount of Rs.1,40,00,000.00 (Rupees one crore and forty lakhs only) kept by the defacto complainant in the bag possessed by him and thus accused persons have committed the aforesaid offence.