SURESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner seeks bail under section 438 of Cr.P.C. He is the 4th accused in crime No.828/2018 of Puthencruz police station in Ernakulam district. He and others are alleged to have committed offences punishable under sections 363 and 394 of IPC read with IPC 34 .

(2.) The prosecution case is that accused 1 to 3 hired the autorickshaw of the 1st informant. On the way accused 1 to 3 robbed from the 1st informant two mobile phones, a gold ring and Rs 850/-. It all happened on 17.03.2018.

(3.) Heard Sri.Viju Abraham, the learned counsel for the petitioner and Sri.Ramesh Chand, the learned public prosecutor.