THOUSEEF T. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail under Sec. 438 of the Code of Criminal Procedure filed by the first accused in Crime No.821 of 2023 of Bekal Police Station, Kasaragod, registered under Ss. 420, 380, 506, 120B and 34 of the Indian Penal Code.

(2.) The prosecution allegation is that, on 12/2/2023, the first and second accused committed theft of a Fortuner Car bearing Reg. No.KL 60 Q 4499, which belonged to the deceased husband of the defacto complainant, and they sold away that vehicle causing loss of Rs.30,50,000.00 to the defacto complainant.

(3.) Heard learned counsel for the petitioner, learned counsel for the additional second respondent/defacto complainant, and learned Public Prosecutor.