SANTHOSH SUKUMARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for bail under Section 439 of the Code of criminal procedure. The petitioner is the first accused in Crime No. 241/2009 of Kilimanoor Police Station.

(2.) THE offences alleged against the petitioner are under Section 379 read with Section 34 of the Indian Penal Code.

(3.) THE prosecution case is that the accused persons committed theft of an Autorickshaw after getting the same to go for a test drive. The petitioner was arrested on 4/05/2009 and he is in judicial custody.