RAMESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the first accused in crime no.477/2018 of Nenmara police station. He and five others allegedly committed offences punishable under Secs 323,341,395 and 506 of IPC. The petitioner seeks bail under Sec.438 of Cr.P.C.

(2.) The prosecution case is stated below : The accused persons wrongfully restrained the first informant while he was driving a car. He was caused hurt by the accused persons and was criminally intimidated. Rs 60,500/- was robbed from him.

(3.) Heard Sri.Johnson (Varikkappallil) , the learned counsel for the petitioner and Smt.K.K.Sheeba, the learned public prosecutor.