LAWS(KER)-2024-4-67

SWALIH A.P Vs. STATE OF KERALA

Decided On April 23, 2024
Swalih A.P Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the sixth accused in Crime No.182/2024 of the Karipur Police Station, Malappuram, registered against the accused for allegedly committing the offences punishable under Ss. 395, 341, 506 and 102(b) of the Indian Penal Code. The petitioner was arrested on 6/3/2024.

(2.) The crux of the prosecution case, is that; on 5/3/2024 at about 08.51 hours, while the defacto complainant's son had come down from Abu Dhabi, the accused Nos.1 to 7 had abducted the defacto complainant's son and, thereafter, robbed his gold and luggage. Thus, the accused have committed the above offences.

(3.) Heard; Sri.Abdul Jaleel, learned Senior Counsel appearing for the petitioner and Sri.C.S.Hrithwik, learned Senior Public Prosecutor.