GEO JOSE MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 Cr.P.C. seeking regular bail.

(2.) The petitioner is accused No.8 in Crime No.1171/2022 of Muvattupuzha Police Station. The offences alleged are punishable under Ss. 341, 427, 398 and 120(B) of Indian Penal Code.

(3.) The prosecution case is that accused 8 in number on 28/4/2022 at 9.30 p.m. wrongfully restrained and attempted to commit robbery by trying to take away an amount of Rs.1,50,000.00, that was inside the car of the informant. Thus the accused are alleged to have committed the offences punishable under above mentioned Sec. .