ARJUN AYANKI Vs. STATE OF KERALA

JUDGEMENT

(1.) The 14th accused in Crime No. 178/2023 of Meenakshipuram police station registered alleging offences punishable under Ss. 120B, 365, 394, 395, 212, 109, 118 and 201 of the Indian Penal Code, has filed this application u/s 439 of the Code of Criminal Procedure seeking regular bail

(2.) The prosecution case is that the petitioner, along with A15 in the crime, had conspired together to commit robbery, and on the basis of that conspiracy at 5.25 a.m., on 26/3/2023 the accused came in a red coloured car accompanied by other accused blocked a bus named Santhoor coming from Pollachi to Thrissur, at Moolakkada. The first informant was travelling in that bus, he was forcefully dragged out from the bus, assaulted and kidnapped in the car and taken to a vacant area where he was robbed of 600 grams of gold ornaments and Rs.23,000.00 and a mobile phone.

(3.) The learned counsel for the petitioner submits that he is innocent and no overt act is alleged against him, he was arrested on 18/7/2023 and has been in judicial custody since then. It is also pointed out that this Court has already granted A15 bail.