MOHAMMED AJARUDHEEN 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.116/2024 of the Thanur Police Station, which was originally registered as crime No.568/2023 of the Railway Police Station, Kozhikode, for allegedly committing the offence punishable under Sec. .379 of the Indian Penal Code. The petitioner was arrested on 23/12/2023.

(2.) The crux of the prosecution case is that: on 23/12/2023 at around 18.30 hours, the railway Police seized three mobile phones from the accused who was on the platform of the Kozhikode Railway station. The mobile phones are stolen properties. Thus, the accused has committed the above offence.

(3.) Heard; Sri.M.Devesh, the learned counsel appearing for the petitioner and Smt.Seetha.S, the learned Public Prosecutor.