UMESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure.

(2.) The applicant is the 2nd accused in Crime No.380 of 2018 of Ayarkunnam Police Station. The said crime was registered by the Police alleging commission of the offences punishable under Sections 454, 461 and 380 of the IPC.

(3.) The case of the prosecution was that on 14.02.2018 in between 10.00 a.m to 4.00 p.m, the petitioner along with another person trespassed into the house of the de facto complainant and thieved 12 sovereigns of gold ornaments and thereby committed the offences. The crime in question was registered based on the F.I.S lodged by the de facto complainant. During the course of the investigation, the petitioner was arrested on 08.06.2018 and remanded to judicial custody. In the said circumstances that the petitioner approached this court seeking an order granting bail.