KARTHIK S NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) The challenge in this Crl.M.C is to the order dtd. 16/2/2023 in Crl.M.P.No.958/2023 in C.C.No.438/2019 on the file of the Judicial First Class Magistrate Court, Chalakudy.

(2.) The petitioner is accused No.2. He faces a charge under Sec. 392 r/w Sec. 34 of IPC.

(3.) The prosecution case is that on 12/1/2022 at 5 a.m at Vennur Padam, the petitioner and the other accused committed robbery and thereby snatched away a gold chain weighing 16 grams belonging to PW1. The petitioner was riding the two-wheeler on which accused No.1 was riding pillion.