LAJITHA Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.2496/2022 of Thrissur Town East Police Station, Thrissur, alleging offences punishable under Ss. 328 and 379 of the Indian Penal Code 1860.

(3.) According to the prosecution, on 2/12/2022, the accused had after administering a drug to the defacto complainant, stole her gold chain weighing 1 1/2 sovereigns and thereby committed the offences alleged.