RAMACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the 3rd accused in Crime No. 242 of 2023 of Thamarassery police station, Kozhikode District, for having committed offences punishable under Ss. 324 and 395 of the Indian Penal Code.

(3.) The prosecution case is that, on 11/4/2023 at about 12.50 a.m. at Kaithappoyil, while the defacto complainant was sleeping after parking his vehicle on the roadside, the petitioner and other accused persons came in an Innova car and attacked the defacto complainant with a stick. Then, they snatched the key of the defacto complainant's vehicle and took away the vehicle. They later abandoned the said vehicle at Vavad after committing theft of Rs.65,000.00 kept in the vehicle. Thus, the petitioner and the other accused persons are alleged to have committed the offences mentioned above.