RENEESH P.T. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 2nd accused in Crime No. 803/2023 of Panur Police Station, Kannur, for having allegedly committed offences punishable under Sec. 395 of the Indian Penal Code.

(3.) The case of the prosecution is that, on 4/8/2023 at about 13.45 hrs, from K.P Mohanan MLA road at Panoor, when the defacto complainant was travelling in a scooter bearing registration No. KL-58-Af -5878, the petitioner, along with the other accused, wrongfully restrained, caused simple hurt and dishonestly took away cash Rs.4,60,000.00 kept below the seat of the scooter, thereby committed the offence.