ANIL KUMAR R. Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the accused 5 and 8 in crime No.1275/2023 of the Meenangadi Police Station, Wayanad, registered against the accused (10 in number) for allegedly committing the offences punishable under Secs.365 and 395 of the Indian Penal Code. The petitioners were arrested on 15/12/2023.

(2.) The prosecution case, in brief, is that: around 8.30 p.m on 7/12/2023 the accused went in three cars and intercepted a car in which the defacto-complainant and his friend were travelling and committed robbery of Rs.20.00 lakh from the car. Thus, the accused have committed the above offences.

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