MUHAMMED MURSHID C. T. Vs. STATE OF KERALA

JUDGEMENT

(1.) These three Bail Applications filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita are connected, and therefore I am disposing of these cases by a common order.

(2.) Petitioners in B. A No.7812/2024 and 7808/2024 are accused in Crime No.1228/2024 of Kondotty Police Station, Kozhikode. Petitioners in B. A No.9544/2024 are accused in Crime No.806/2024 of Feroke Police Station, Kozhikode.

(3.) Crime No.1228/2024 is registered by the Kondotty Police based on a complaint filed by the additional 2 nd respondent herein. The case of the complainant is that the petitioners, between 9 p.m on 30/8/2024 and 1 p.m. on 1/9/2024, stole 189 mobile phones of various brands valued at approximately Rs.49,35,189.00 along with Rs.50,400.00 in cash from a mobile and accessory shop owned by M/s. ASHTEL RETAIL INDIA PRIVATE LIMITED where the additional 2 nd respondent is the Director. Hence it is alleged that the accused committed the offences under Sec. 306 read with Sec. 3(5) of the Bharatiya Nyaya Sanhitha (for short 'BNS').