MUNEES Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant herein is the accused in Crime No.542 of 2016 of the Ponnani Police Station, registered under §§ 420 and 406 of the IPC.

(3.) The prosecution allegation is that the applicant herein committed theft of 835 bags of cements costing about Rs.3.35 lakhs from the establishment of the de facto complainant and caused wrongful loss.