PRASUL PRAVEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023.

(2.) The petitioner is the 3rd accused in Crime No.626/2024 of Peramangalam Police Station, Thrissur City. The above case is registered against the petitioner and other accused for the offences punishable under Ss. 310(2), 329(3) read with Sec. 3(5) of the Bharatiya Nyaya Sanhita (BNS), 2023.

(3.) Prosecution case is that on 15/8/2024 at about 17.15 hrs, the accused robbed the car bearing Registration No.KL-78C-7679 owned by the de-facto complainant's husband Vysagh and also robbed five mobile phones by show off knife. The accused is in judicial custody from 2/11/2024.