KUNHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is arrayed as 3rd accused in Crime No.102 of 2023 of Meppayur Police Station. Offences alleged against the accused are under Ss. 452, 386, 506, read with 34 IPC.

(3.) The prosecution case is that, on 28/2/2023 at 23:00 hours, the accused persons, total four in number, trespassed into the house of the de facto complainant, threatened her that they would kill the de facto complainant and family members, forcibly took the ATM card and its PIN from her and withdraw an amount of Rs.60,000.00 from the bank account. The crime was registered in such circumstances, and as part of the investigation, the petitioner was arrested on 7/5/2023. Since then, he has been under judicial detention. Application for regular bail is submitted in such circumstances.