PRAVEESH C Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the accused 1, 2 and 4 in Crime No.196/2024 of the Mananthavady Police Station, Wayanad, registered against the accused, for allegedly committing the offence punishable under Sec. 395 of the Indian Penal Code. The petitioners were arrested on 13/3/2024.

(2.) The gist of the prosecution case is that; On 27/2/2024, at around 17.30 hours, when the de facto complainant and his friend were coming from Mananthavady in a car, the accused came in another vehicle with an intention to commit robbery and they wrongfully restrained the de facto complainant and his friend and looted the mobile phone of the de facto complainant, a sum of Rs.23,00,000.00 kept in the car and the key of the car. Thus, the accused have committed the above offences.

(3.) Heard; Sri.P.P Ramachandran, the learned counsel appearing for the petitioners and Sri.C.S Hrithwik, the learned Senior Public Prosecutor.