ASHIF ABDUL BASHEER Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused in Crime No.699/2023 of Mayyil police station, Kannur, for having committed offences punishable under Sec. 379 of the Indian Penal Code.

(3.) The prosecution case is that on 18/8/2023 between 01.00 hours and 06.00, the accused stole a Tempo Traveller bearing registration No.KL-43-J-2300 worth Rs.11,00,000.00belonging to the defacto complainant, which was parked near the Vachappuram road margin at Marath amsom, thereby, the accused is said to have committed the offences alleged.