SHAILESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) The petitioner is the 1st accused in Crime No.302 of 2023 of Vadanappally Police Station. He allegedly had committed the offence punishable under Sec. 379 read with Sec. 34 of the Indian Penal Code, 1860.

(3.) The case of the prosecution is that during the period from 1/10/2022 till 3/4/2023, the petitioner, who is the 1st accused along with the 2nd accused had stolen steel/iron articles worth Rs.10.00 lakhs from the construction site of one SELMEC Engineering Company at Thirthallur. The said company was undertaking the construction work of National Highway-66. The petitioner along with the co-accused dishonestly took away the articles in a pick-up van bearing Reg.No.KL-46-F-3183.