RAJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is the accused in Crime No.647/2023 of Mattancherry Police Station, Ernakulam District. The offences alleged against the petitioner are under Ss. 457 and 380 of the IPC.

(3.) The prosecution case is that, 25/4/2023 at 5.10 am, the petitioner broke open the kitchen and store room of Illikkal Sree Subramanyaswami Temple near Chakkamadam Junction, Mattancherry Village and committed theft of a gold necklace weighing 5.4 grams., crown weighing 6.6. grams, Tripunjakam bindi weighing 0.600 gms and certain other gold ornaments, having a total value of Rs.60,000.00.