MOIDEENKUTTY P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The Petitioners are apprehending arrest in connection with Crime No. 179/2023 of Cherpulassery Police Station, Palakkad District registered for the offences punishable under Sec. 394 of the Indian Penal code. They are arrayed as accused Nos. 8, 9 and 10 respectively in the above crime.

(2.) The prosecution case is stated as follows: On. 6/4/2023, at about 12.30 p.m, the accused, four in number, intercepted the defacto complainant who was travelling in a motor cycle bearing Registration No. KL-51-J31 using two bikes and committed robbery of his two mobile phones and his bike and thereby alleged to have committed the offences.

(3.) The learned counsel for the petitioners Sri.S.Rajeev argues that there were only four persons mentioned in the FIR and it was subsequently that the petitioners were implicated. It is also pointed out that the first petitioner is a Councillor of Cherpulassery Municipality and that on the basis of calls he received, he cannot be implicated and thus prayed for anticipatory bail.