SHEREEF ALIAS KUNJUMON Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for anticipatory bail under Section 438 of the Code of criminal Procedure. The petitioner is accused No. 3 in Crime No. 50 of 2009 of karunagappally Police Station.

(2.) THE offence alleged against the petitioner is under Sections 454 and 380 of the Indian Penal Code.

(3.) THE prosecution case is that the accused persons committed theft of 'thirumudi' from Sree Mookampuzha Thirumudi Temple, which is a family temple of the de facto complainant and some of the accused persons. It is stated that the petitioner married a member of the family, who is the daughter of the first accused, on 17. 12. 2008. The alleged incident was on 8. 1. 2009, a few days after his marriage. It is stated that there are several disputes pending between the group of the de facto complainant and the group of the people consisting of some of the accused persons. Learned Public Prosecutor submitted that the 'thirumudi' was found in an abandoned stage in the temple premises on 16. 5. 2009.