SAJILESH. P. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are the accused Nos.2 and 5 in Crime No.641 of 2023 of Thenhipalam Police Station. Offences alleged against the petitioners are under Ss. 395, 364(A) of IPC and Sec. 5 r/w.27(1) of Arms Act.

(3.) The prosecution case is that on 27/6/2023 at about 18.00 hours, at Chelari of Thenhippalam Amsom, the accused intercepted the de facto complainant while he was driving a car bearing Registration No.KL-55-Y/247 and after threatening him by pointing a gun, took him to a vacant place and robbed a sum of Rs.15,000.00 from his pocket. Crime was registered in such circumstances and as part of the investigation the petitioners were arrested on 28/6/2023, since then they have been under judicial detention. This application for regular bail is submitted in such circumstances.