FEBIN SHAHABAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973 by the sole accused in Crime No.102/2024 of the Peruvannamuzhi Police Station, Kozhikode, registered against the accused for allegedly committing the offences punishable under Ss. 454 and 380 of the Indian Penal Code. The petitioner was arrested on 24/2/2024.

(2.) The crux of the prosecution case is that: on 16/2/2024, at around 13.05 hours, the accused trespassed into the shop of the defacto complainant and committed the theft of 45 kilograms of arecanuts worth Rs.14,000.00 (Rupees Fourteen Thousand only). Thus, the accused has committed the above offences.

(3.) Heard; Sri. Nidhi Balachandran the learned counsel appearing for the petitioner and Smt. Neema T. V., the learned Public Prosecutor.