MUHAMMED THANSEEL 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.1064/2023 of Valapattanam Police Station, Kannur, registered against the petitioner for allegedly committing the offences punishable under Ss. 379, 465, 468 and 471 read with Sec. 34 of the Indian Penal Code,1860. The petitioner was arrested on 28/11/2023.

(2.) The gist of the prosecution case, is that: On 1/11/2023, at about 11.00 p.m., the accused had dishonestly taken away a motor car bearing No. KL 13 AU 2121, owned by the de-facto complainant. Thereafter, he changed the chassis and engine number by replacing the same with the number of the vehicle bearing No.KL 45 W 7532 purchased by him. Thus, the accused has committed the above offences.

(3.) Heard; Sri. R.N.Sandeep, the learned counsel appearing for the petitioner and Smt. Nima Jacob, the learned Public Prosecutor appearing for the respondent.