KRISHNADAS NAGAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the 15th accused in Crime No.4/07 of Agali Police Station for offences punishable under sections 450,352, 395, and 427 seeks his enlargement on bail. Section 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities)Act, 1989 has also been subsequently added by the Police. The petitioner was arrested on 12.1.2007.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that in the night of 10.1.2007, the accused persons trespassed into the house of the de facto complainant and after wrongfully confining him and his workers in another building they robbed the cattle, television, CD player, sewing machine, etc. worth Rs.1,50,000/= after demolishing the house, cattle shed, and mill worth Rs.4 lakhs.