VIMAL Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 16th day of June, 2023 This bail application is filed under Sec. 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the 2 nd accused in crime No.242/2023 of Kasaba Police Station, Palakkad District. The offences alleged against the petitioner are punishable under Ss. 452, 392, 411, 414, 201, 212 and 120B, read with Sec. 34 of the Indian Penal Code.

(3.) The prosecution case is that, on 13/3/2023, between 10.45 and 11.45 hours, the petitioner along with two other persons, in furtherance of their common intention to commit robbery, criminally trespassed into the house of the defacto complainant with deadly weapons. They closed the mouth of the defacto complainant and tied the hand with tape by showing a knife. Thereafter they robbed 57 sovereigns of gold ornaments, Rs.1,50,000.00 and a mobile phone from the almirah. The crime was registered in such circumstances, and as part of the investigation, the petitioner was arrested on 20/3/2023. He is under detention since then, and this application for regular bail is submitted in such circumstances. B.A.No.4085/2023