NISSAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 Cr.P.C by the first accused involved in crime No.542 of 2018 of Mannarkkad Police Station, Palakkad District. The aforesaid crime was registered for the offences punishable under Sections 395 and 506(ii) of Indian Penal Code.

(2.) The allegation of the prosecution was that, on 09.07.2018, the petitioner herein, along with two other persons took the defacto complainant forcibly in a car and robbed his money worth Rs.38,000/- and Rs.25,000/- available with him as entrusted by one Mr. Abdul Rassak for handing over to some other person. The further allegation was that, the petitioner had also beaten the defacto complainant. He was arrested on 30.07.2018 and remanded to judicial custody. In the said circumstances, this application is moved by him seeking regular bail.

(3.) According to Smt. Sanjana Rachel Jose, the learned counsel for the petitioner, the co-accused involved in the crime have already been granted bail. Accordingly, she pleaded for enlarging the petitioner also on bail considering the period of custody already served by him.