(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the 4th accused in Crime No.1187/2023 of the Tirur Police Station, Malappuram, registered against the accused for allegedly committing the offence punishable under Sec.379 r/w Sec.34 of the Indian Penal Code (in short, 'IPC'). The petitioner was arrested on 7/2/2024.
(2.) The essence of the prosecution case is that: between 26/6/2023 and 27/6/2023, the accused 1 to 3 had stolen a vehicle bearing No.KL-71-E/5257 and had handed over the same to the 4th accused, who knowing that the property was stolen, purchased it from the accused 1 to 3. The accused caused a loss of Rs.1,10,000.00to the defacto complainant. Thus, the accused have committed the above offence.
(3.) Heard; Sri.Sidharth O., the learned counsel appearing for the petitioner and Smt.Seetha S., the learned Public Prosecutor.