HASEEB Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the 9th accused in Crime No.507/2023 of the Palakkad Town South Police Station, Palakkad, registered against the accused (ten in number) for allegedly committing the offence punishable under Sec.392 r/w Sec. 34 of the Indian Penal Code, 1860. The petitioner was arrested from Mumbai on 31/12/2023 and was remanded to judicial custody on 4/1/2024.

(2.) The essence of the prosecution case is that: around 18.55 hours on 20/4/2023, while the informant was travelling on his scooter bearing registration No.KL09-AR 4578 with an amount of Rs.30.00 lakh to be entrusted to his employer, one Umesh, when he reached in front of the house of the employer, the accused 1 and 2 in furtherance of their common intention snatched away the bag from him after spraying some chemical in his eyes and hitting him with a hammer. The accused escaped from the spot on the scooter. Subsequently, in the investigation, it was unveiled that there are other accused involved in the crime. Thus, the accused have committed the above offences.

(3.) Heard; Sri.V.A.Johnson, the learned counsel appearing for the petitioner and Smt.Neema T.V., the learned Public Prosecutor.