MOHAMMED SAJID Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) The petitioner is the accused in Crime No.205 of 2023 of Vellur Police Station. He allegedly had committed the offences punishable under Ss. 454 and 380 of the Indian Penal Code, 1860.

(3.) The prosecution allegation is that at about 3.00 p.m. on 21/2/2023, the petitioner entered into the grocery shop of the defacto complainant which is situated at Averma Kara in Mulakkulam village and had stolen an amount of Rs.30,000.00 which was kept in a cloth bag beneath the table kept in that shop room.