MAHESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicant herein is the accused in Crime No.798 of 2018 registered at the Kunnathunadu Police Station, registered under Section 380 of the Indian Penal Code.

(3.) The de facto complainant is working as a sales girl in a shop at Pallikkara. It is alleged that the applicant stealthily entered the shop and committed theft of a sum of Rs.32,000/-, from her bag. It is also alleged that her personal records like the Aadhar card, bank passbook etc. kept in the bag were also stolen by the accused.