ESWARI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 439 of Criminal Procedure Code .

(2.) The petitioners are accused in Crime No.137/2023 of Edathua Police Station. The above case is registered against the petitioners alleging offences punishable under Sec. 393 r/w Sec. 34 of IPC.

(3.) The prosecution case is that, on 15/2/2023, at about 10.30 a.m., while the de facto complainant was travelling in a KSRTC bus, the first accused who was standing behind the de facto complainant in furtherance of their common intention of all the accused, snatched a gold chain worn by the de facto complainant and handed over the same to the 2nd accused, who in turn, had handed the same to the 3rd accused. The petitioners were arrested on 15/2/2023 and they were in custody from that date onwards.