MALLIKA Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.2369 of 2022 of Kottyam East Police Station, alleging offences punishable under Ss. 511 and 379 of the Indian Penal Code, 1860. During the course of investigation the Sec. has been altered to Sec. 393 of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 6/12/2022 the accused while travelling in a bus inserted his hands inside the shoulder bag of the defacto complainant and tore the zip of the inner pouch and attempted to steal Rs.12,000.00 and thereby committed the offences alleged.