PRANAV Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the 1st accused in Crime No.547 of 2022 of Walayar Police Station, Palakkad registered alleging commission of offence punishable under Sec. 393 of the Indian Penal Code.

(3.) Prosecution allegation is that on 5/12/2022 at about 9.30 p.m., at a place by name Mangalathanchalla, situated near a petrol pump closed to Walayar toll gate along the National Highway-544, the accused Nos.1 to 4 came in motorcycles and intercepted a lorry bearing Reg.No.TN-40-AB-5999 and it is alleged that the first accused using pipe like object sprinkled chilly powder on the face of the driver and the cleaner and forced them to abandon the vehicle and run after threatening them with dire consequences. It is also alleged that thereafter the accused Nos. 1 and 2 entered into the cabin of the lorry and took out the bags and attempted to take away Rs.48,000.00 containing in the bags. Thus the petitioner has committed the aforesaid offences.