UBAIS Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for Regular Bail.

(2.) The petitioner is arrayed as the 3rd accused in Crime No.121/2021 of Mattannur Police Station, which is registered alleging commission of offence punishable under Sec. 395 of Indian Penal Code.

(3.) The prosecution allegation is that, on 13/2/2021 at about 04:20 a.m., the accused Nos. 1 to 9 committed dacoity by robbing away 1 kg of gold which the agents of the defacto complainant was carrying, along with the 2nd accused, in an Innova car from Kannur Airport to Vadakara. The other accused are alleged to have conspired with the 2nd accused in stealing the above gold. Accused Nos. 1 to 7 are said to have way-laid the above said Innova car near Mattannur town, physically assaulted the agents of the defacto complainant and criminally intimidated them by placing knife upon their neck and took away the gold worth Rs.47.00 lakhs. Thus the accused have alleged to have committed the offence.